MOHD. AKRAM Vs. FAMIDA NAZ AND ORS.

JUDGEMENT

(1.) In this petition, the petitioner seeks quashment of order dated 30th June, 2017 passed by the learned Principal District and Sessions Judge, Poonch in File No. 32/Revision titled, "Mst. Famida Naz and others Vs. Mohd. Akram", by virtue of which, Revision Petition filed by the respondents herein against the order dated 22nd April, 2017 passed by the Sub-Judge Special Mobile Magistrate, Poonch, has been accepted. It has been stated that order impugned is illegal and against the spirit of judgment passed by this Court in case titled, "Masrat Begum Vs. Abdul Rashid Khan and others, 2014 3 JKJ 1" (561-A Cr.P.C. No. 110/2010).

(2.) Before adverting to the grounds of challenge, a brief factual matrix of the case is as under:

(3.) The petitioner got married with one-Tazeem Akhter D/o Mohd. Din way back in the year 1999 under the Muslims Personal Law and out of the said wedlock, three issues (two sons aged about 16 years and 14 years respectively and one daughter aged about 8 years) were born. The wife of the petitioner, namely, Tazeem Akhter died on 27th October, 2010. After the death of wife of the petitioner contracted second marriage with respondent No. 1, namely, Famida Naz in the year 2011. The marriage of respondent No. 1 was contracted primarily for the welfare of the children, for which respondent No. 1 agreed to provide all sorts of love and affection to the children of the petitioner. Out of the aforesaid wedlock with respondent No. 1, respondent No. 2, namely, Noreen Fatima (minor) was born. Initially the behavior of respondent No. 1 was cordial towards the petitioner as well as his children from earlier wife, but with the passage of time, the attitude and conduct of respondent No. 1 became so cruel that she used to taunt the children of the petitioner and even started abusing and beating them on one pretext or the other. Petitioner always tried to persuade respondent No. 1 to not pollute the peaceful atmosphere of the family and to create unnecessary scene, but the respondent No. 1 did not mend her ways. The respondent No. 1 used to demand divorce from the petitioner, as she wanted to dissolve her marriage with the petitioner and faced with the circumstances, when petitioner left with no other alternative and failed in all his efforts, disloved the marriage with respondent No. 1 with a Deed of Divorce (Annexure-A) dated 18th January, 2017.