HAYAT UL REHMAN Vs. MST. SHAMA PARVEEN

JUDGEMENT

(1.) Nobody has been appearing on behalf of petitioner for quite some time. Petitioner through the medium of instant revision petition has challenged the order dtd. 27/12/2018 passed by learned Sessions Judge, Ganderbal, whereby, learned Sessions Judge while setting aside the order of learned Judicial Magistrate 1st Class Kangan has held that the said Magistrate has jurisdiction to entertain the petition under Sec. 12 of Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010 filed by respondent herein against the petitioners.

(2.) I have gone through the impugned order and the record attached to this revision petition. The impugned order does not suffer from any illegality or impropriety, as such, revision petition deserves to be dismissed. The same is, accordingly, dismissed.