FEROZ AHMAD KHANDAY Vs. SHEERAZA BANO

JUDGEMENT

(1.) By the medium of this petition, filed under Sec. 561-A Cr. PC, the petitioner has sought indulgence of this Court for quashing the Order dtd. 16/7/2018, passed by the learned Principal Sessions Judge, Anantnag and the Order dtd. 21/11/2017, passed by the learned Chief Judicial Magistrate, Anantnag.

(2.) The facts, as come to fore from the perusal of the petition are that:-

(3.) Aggrieved by the aforesaid orders passed by the learned Chief Judicial Magistrate and learned Principal Sessions Judge, Anantnag, the petitioner has challenged the same before this Court, inter alia, on the following grounds: