AJAY MANKOTIA Vs. RENU JAMWAL AND ANR.

JUDGEMENT

(1.) Through the medium of present petition under Section 561-A Cr.P.C., petitioner seeks quashing of the judgment dated 17.01.2015 passed by learned Judicial Magistrate Ist Class (Munsiff) Reasi in a petition filed by the respondents for grant of maintenance under Section 488 Cr.P.C., 1973

(2.) At the very outset, it is pertinent to mention that on 30.09.2014, a Criminal Transfer Application bearing No.22/2014 was filed by the petitioner seeking transfer of aforesaid Petition under Section 488 Cr.P.C., 1973 from the Court of learned Chief Judicial Magistrate, Reasi to any other Court at Jammu. On 03.02.2016, a Civil Transfer Application bearing No.02/2016 came to be filed by the respondent seeking transfer of Petition under section 13 of the Hindu Marriage Act from the Court of Additional District Judge (Matrimonial Cases) Jammu to the Court of Principal District Judge, Reasi. These all have been taken together.

(3.) Petitioner in petition under section 561-A Cr.P.C. No.186/2015& MP No.01/2015 has averred that petitioner and respondent No.1 are husband and wife. Their marriage was solemnized on 12.10.2011 according to Hindu rites at Kunjwani, Jammu. After the marriage, respondent No.1 came to her matrimonial home at Ward No.16, Lower Shivanagar, Kathua for discharging her matrimonial obligations. The relationship between the petitioner and respondent No.1 remained cordial for about one month. Thereafter, respondent No.1 insisted upon to join the job of Teacher in Convent School, Reasi since she had been teaching there in the said school prior to her marriage. On this, the petitioner requested her to search job at Kathua but respondent No.1 was time and again asking the petitioner to allow her to re-join the school at Reasi. The petitioner started searching job for her at Kathua and even got her interview in different schools at Kathua.