ABDUL REHMAN BHAT Vs. HANEEFA BANOO

JUDGEMENT

(1.) The petitioner has challenged the proceedings initiated by the respondents against him under Sec. 12 of the Protection of Women from Domestic Violence Act (hereafter for short "the D.V.Ac") as also order dtd. 31/12/2020 passed by learned Judicial Magistrate 1st Class Anantnag in the said proceedings, alongwith order dtd. 10/5/2023 passed by learned Sessions Judge, Anantnag whereby order dtd. 31/12/2020 passed by learned trial Magistrate has been upheld.

(2.) Heard learned counsel for the petitioner and perused the record.

(3.) It appears that the respondents herein have filed a petition under Sec. 12 of the D.V.Act against the petitioner, before the Court of Judicial Magistrate 1stClass Anantnag. In the said petition respondent No.1 has claimed that he is legally wedded wife of the petitioner and out of the said wedlock respondent Nos.2 to 5 were born. In the petition filed by the respondents before the trial Magistrate it has been alleged by them that the petitioner has assaulted respondent No.1 on numerous occasions and has mercilessly beaten her up, as a result of which she was compelled to leave her matrimonial home alongwith her children.