SHAMEEM AHMAD BHAT Vs. DIVISIONAL COMMISSIONER SGR

JUDGEMENT

(1.) In the instant petition, the petitioner prayed the following relief:

(2.) Briefly stated the case of the petitioner is that he has filed a criminal complaint against the respondent no.3 before the Court of Ist. Addl Munsiff (JMIC) Srinagar, which is stated to be pending adjudication before the revisional court. It is submitted that to impair and hamper the judicial proceedings a complaint has been filed before the respondent no.1, who has started a full dressed trial into the alleged criminal conduct of the petitioner without any legal justification or authority of law.

(3.) It is submitted that the Ist. Addl Munsiff (JMIC) Srinagar passed an ex-parte order restraining ex-husband of respondent no.2 from resorting to any kind of domestic violence upon respondent no.3 and her children in a complaint filed under the provisions of Domestic Violence Act.