SYED MOHD SHARIEF Vs. SHAFEEQ-UL-REHMAN HAJAM

JUDGEMENT

(1.) PETITION under section 561 -A Cr.P.C read with section 104 Constitution of J&K has been filed for quashing the proceedings initiated under section 100 Cr.P.C filed by respondent No.1 as also for quashment of order dated 1st Dec. 2008 passed by ld. City Magistrate Srinagar.

(2.) THE facts as revealed in the petition are that respondent no.1 was working with a NGO in Uri area and the daughter of petitioner Masarat Jabeen, was also working with the NGO. It is further averred in the petition that respondent No.1 allegedly duped the daughter of the petitioner and lured her to enter into the marriage contract on the ground that she will be provided employment.

(3.) PETITION further reveals that the petitioner and his family learnt about the suit for restitution of conjugal rights which was filed by respondent No.1 against the petitioner and his daughter.