ABDUL QAYOOM MUGLOO Vs. IRFANA

JUDGEMENT

(1.) The petitioner through the medium of present petition has challenged order dtd. 12/7/2024 passed by learned 4th Additional Sessions Judge, Srinagar in an appeal filed under Sec. 29 of the Protection of Women from Domestic Violence Act (hereafter for short "the D.V.Act") against order dtd. 13/12/2023 passed by learned Judicial Magistrate 1st Class (2nd Additional Munsiff) Srinagar (for short "the trial Magistrate).

(2.) Issue notice to the respondents. Ms. Zeenat Nazir, Advocate accepts notice on behalf of the respondents.

(3.) Heard and considered.