LAWS(J&K)-2021-8-52

ZAHID SHARIEF Vs. ASIA NAAZ

Decided On August 12, 2021
Zahid Sharief Appellant
V/S
Asia Naaz Respondents

JUDGEMENT

(1.) The present petition has been filed by the petitioner under section 561-A Cr.P.C (now 482 Cr.P.C.) for quashing the application filed by the respondent, titled, Asia Naaz vs Zahid Sharief and another pending before the court of Chief Judicial Magistrate, Jammu,under Section 488 Cr.P.C, primarily and inter alia on the following grounds:

(2.) Response stands filed by the respondent, in which it is stated that besides raising issue with regard to the maintainability of the petition, it has been stated that the marriage between the parties was solemnized on 17.09.2017 and further it has been stated that the rukhasti, which is post marriage ceremony could not take place as the petitioner was not willing to take the respondent with him on his becoming Assistant Professor.

(3.) Learned counsel for the petitioner reiterated the submissions made in the petition.