VISHAL SINGH Vs. SURESHTA RANI

JUDGEMENT

(1.) The petitioner in this petition has challenged the order dtd. 28/10/2016 passed in file No. 01/Rev. titled "Sureshta Devi Vs. Vishal Singh" by the Learned Additional Sessions Judge, Rajouri, wherein the revisional Court has set aside the order of Learned Sub Judge, Nowshera, thereby dismissing the application under Sec. 488 Cr.PC on 15/5/2015.

(2.) In this petition, the petitioner has challenged the impugned order on the ground that the order of the revisional court is not as per law. There is no evidence to the extent of subsistence of a valid marriage between the parties and the respondent has made purely bald allegations in the revision petition as well as application under Sec. 488 Cr.PC. The alleged documentary proof of marriage was fabricated. The respondent has failed to produce any evidence of alleged marriage between the parties.

(3.) I have considered the contentions of the learned counsel for the petitioner.