TAHIRA MANZOOR Vs. MANZOOR AHMAD BHAT

JUDGEMENT

(1.) Inherent jurisdiction is being invoked by the petitioner herein through the medium of the instant petition for quashment of proceedings initiated upon a complaint titled "Manzoor Ahmad Bhat versus Tahira and others" along with impugned order dated 13.11.2019.

(2.) The background facts those emerge from the perusal of the petition reveal that petitioners 2 to 7 are brothers and nephew of petitioner No. 1 and all are stated to have been falsely implicated in a complaint filed by the respondent. The respondent is stated to be husband of petitioner No. 1 who is stated to have sold his half of the family property belonging to petitioner No. 1 and her two children and a house at Bemina in respect of which a civil suit is stated to have been filed by petitioner No. 1 and her children before the court of Additional Munsiff, Srinagar, which court is stated to have passed an interim order directing maintenance of status quo with respect to the suit property.

(3.) It is being stated that in order to counter the aforesaid suit filed by petitioner No.1 and her children, the respondent herein filed a complaint before the court of Chief Judicial Magistrate, Srinagar, who is stated to have referred the same for inquiry/investigation. The said complaint is stated to have been dismissed by the CJM Srinagar upon receipt of a report of inquiry/investigation from the police.