JAGBIR SINGH Vs. PARAMJEET KOUR

JUDGEMENT

(1.) This petition has been filed under Section 561-A of Cr. P.C. for quashing of the complaint titled "Paramjeet Kour Vs S. Jagbir Singh", under Section 12 of the J&K Protection of Women from Domestic Violence Act , 2010, filed by the respondent herein, pending before the Court of learned Special Municipal Mobile Magistrate, Jammu in which the cognizance has been taken by the Court below.

(2.) Briefly stated that material facts are as under:-

(3.) A complaint came to be registered under Section 12 of the Jammu & Kashmir Protection of Women from Domestic Violence Act , 2010 before the Court below. The Court on consideration of the complaint as also the affidavit annexed thereto and on being satisfied that prima facie a case had been set up ordered payment of Rs. 7,000/- per month to the applicant/respondent with a further direction to the applicant that he would not create any third party interests in respect of a shared residential H. No. 397, Gobindpura, Airport Road, near Peer Baba Chatta, Jammu and other ancestral property.