BASHIR AHMAD Vs. ROSHNI

JUDGEMENT

(1.) This matter was called several times, but nobody appeared. From the perusal of the file, it appears that this reference was made way back in the year 1988. Parties were served and despite service, they are not appearing. The matter has been listed today after having been duly notified in the cause list, even then nobody is present for the parties.

(2.) This being criminal reference, cannot be dis missed in default for appearance of the parties and is to be disposed of on merits.

(3.) By pursuing the order of interim maintenance passed by learned Judicial Magistrate, 1st Class, Billawar in proceedings under Section 488, Cr. P.C. in case titled Mst. Roshni v. Bashir Ahmad, the order of interim maintenance came to be challenged by way of revision petition before learned Sessions Judge, Kathua, who had decided the same by making reference to this Court way back on 9-5-1988.