JUNAID HASSAN MASOODI Vs. UT OF J&K
LAWS(J&K)-2022-8-69
HIGH COURT OF JAMMU AND KASHMIR
Decided on August 01,2022

Junaid Hassan Masoodi Appellant
VERSUS
Ut Of JAndK Respondents




JUDGEMENT

SANJAY DHAR, J. - (1.)By this common order, the afore-titled two petitions filed under Sec. 482 of the Cr. P. C seeking quashment of FIR No.28/2021 for offences under Sec. 498-A and 406 of IPC, are proposed to be disposed of.
(2.)It appears that respondent Shabeena Allaqband (hereinafter referred to as the complainant) lodged a written report with Women's Police Station, Rambagh Srinagar on 18/10/2021. In the said report, it was alleged that about seven years back, she had entered into a wedlock with petitioner Azhar Hassan Masoodi out of which one son was born. It was further alleged that she was being subjected to mental and physical torture after her marriage in connection with demands of dowry and she was also being threatened with divorce. It was also alleged that her property has been grabbed and that she was not being paid the maintenance and that she is being harassed. She has also alleged that her husband has solemnized second marriage. She further went on to allege that on 29/9/2015 she was thrown out of her matrimonial house along with her minor child. She has also stated that there were talks of compromise going on between the parties, as a result of which she could not lodge the FIR well in time.
(3.)The petitioners in CRM(M) No.383/2021 happen to be the brother, sister and brother-in-law of the husband of the complainant whereas petitioner in CRM(M) No.354/2021 happens to be the husband of the complainant.


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