HILAL AHMAD LONE Vs. GULSHANA BEGUM

JUDGEMENT

(1.) This is a petition filed by the petitioner under Section 482 Cr. P. C. for quashing of order dated 6th of March, 2020, passed by the Court of Chief Judicial Magistrate, Sopore (the trial court) in case titled "?Gulshana Begum Vs. Hilal Ahmad Lone' and order dated 15th of December, 2020 passed by the Court of Additional Sessions Judge, Sopore (the Revisional Court) in the case titled "?Hilal Ahmad Lone Vs. Gulshana Begum'.

(2.) The relevant facts, as projected by the petitioner in this petition, in so far as these are necessary for determination of the controversy raised, may be, briefly, noticed.

(3.) The petitioner and respondent are husband and wife having contracted their marriage in the year 2017. It is the case of the petitioner that right from inception, the conduct of respondent towards petitioner has remained unsatisfactory and unbecoming of a wife. Petitioners claims to have made numerous efforts to bring the strained relations between the parties on track but in vain. The petitioner, constrained by the circumstances created by the respondent, claims to have divorced respondent by executing a written divorce deed on 29th of May, 2019, which was steadily sent to the respondent through registered post. Petitioner relies upon the certificate of postal authorities to assert that the respondent has duly received the divorce deed.