ZAHOOR AHMAD BHAT Vs. SHAISTA AKHTER

JUDGEMENT

(1.) Petitioner, through the medium of instant petition, seeks quashment of the order dtd. 17/1/2019 passed by the Court of Additional Special Mobile Magistrate, Pantha Chowk, Srinagar.

(2.) On perusal of the order dtd. 17/1/2019, it appears that an application under Sec. 12 of the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010 (hereinafter for short Domestic Violence Act) had been presented before the Court of Additional Special Mobile Magistrate, Pantha Chowk Srinagar, for the following reliefs:

(3.) Interim assistance had also been claimed in terms of one more application field therein which has been disposed of in terms of order dtd. 17/1/2019, which is impugned in the instant petition.