GULZAR AHMAD SHEIKH Vs. MST. TAJA

JUDGEMENT

(1.) The petitioner and the respondent are husband and wife. Some dispute arose in between them which coerced the respondent to file a petition under section 488 Cr .P.C. in the court of learned Additional Special Mobile Magistrate Beerwah, seeking maintenance. The learned Magistrate disposed of the petition on 28.02.2017, on the basis of a compromise. Aggrieved by this order of the learned Magistrate, the petitioner assailed the same in a revision filed before the court of learned Principal District and Session Judge, Budgam. The learned Principal District and Sessions Judge, Budgam, dismissed the revision petition on the ground that it is devoid of merit.

(2.) Aggrieved by the orders of the learned Additional Special Mobile Magistrate Beerwah, and the learned Principal District and Sessions Judge, Budgam, the petitioner has filed this petition under section 561-A Cr. P.C. before this court seeking the indulgence of this Court in quashing the same.

(3.) Heard and considered.