SHAH NAWAZ Vs. STATE AND ANOTHER

JUDGEMENT

(1.) In the instant petition, the petitioner seeks quashment of petition filed under Section 488 , 1973 titled, ? Khalida Bibi v. Shah Nawaz?, which is pending disposal before the Court of learned Sub-Judge (Special Mobile Magistrate), Jammu. The petitioner also seeks quashment of order dated 08th May, 2017 passed by the Trial Court granting maintenance to the tune of Rs. 5000/- p.m. in favour of respondent No.2.

(2.) I have heard learned counsel for the petitioner.

(3.) From the perusal of the file, it is evident that the petitioner has challenged the proceedings under Section 488 Cr. P.C , 1973pending before the learned Sub-Judge (Special Mobile Magistrate), Jammu lodged by respondent No. 2, namely, Khalida Bibi. The petitioner has also prayed for quashing of order dated 08th May, 2017, by which the Court below has granted interim maintenance to the tune of Rs. 5000/- p.m. in favor of respondent No.2.