SHAKEEL AHMAD SOFI Vs. DILSHADA AKHTER AND OTHERS

JUDGEMENT

(1.) Aggrieved by the order dated 19.08.2014 passed by learned Judicial Magistrate/Munsiff, Shopian, in the petition under Section 488 Cr. P.C and also order dated 04.06.2016 passed by the Court of Principal Sessions Judge, Shopian, in an appeal filed by the petitioner herein against the order of learned Judicial Magistrate/Munsiff, Shopian, dated 19.08.2014, petitioner has filed the instant petition seeking quashment of the same.

(2.) From the perusal of the record, it appears that the respondents herein had filed a petition under Section 488 Cr. P. C against the petitioner herein before the Court of learned Judicial Magistrate (Munsiff), Shopian, seeking grant of maintenance, on the following grounds:

(3.) The petitioner herein filed objections in response to the petition filed by the respondents herein before the Court of learned Judicial Magistrate (Munsiff), Shopian, stating therein: