GHULAM QADIR SHAH Vs. MST. MEHMOODA BANO

JUDGEMENT

(1.) THE petitioner invoking inherent powers of this Court under Section 561 -A of Cr.P.C, seeks quashment of order of learned Additional Sessions Judge, Baramulla, dated 30.05.2009 passed in revision petition, file No. 16/1/N titled "Ghulam Qadir Shah v. Mst. Mehmooda Bano" as also order of learned Chief Judicial Magistrate, Sopore, dated 14.07.2007 passed in application titled "Mst. Mehmooda Bano v. Ghulam Qadir Shah" under Section 488 of Cr.P.C.

(2.) FIRST a look at the backdrop against which the present petition has been filed.

(3.) THE petitioner aggrieved of the order of learned Chief Judicial Magistrate, Sopore, dated 14.07.2007 called in question the order through the medium of criminal revision petition before the 1st Additional Sessions Judge, Baramulla. The revisional court, not impressed by the grounds of attack detailed in the revision petition rejected the revision petition vide order dated 30.05.2009. The revisional court nonetheless granted indulgence to the petitioner by slashing down the maintenance allowance from Rs. 1000/ - per month to Rs. 700/ - per month.