Jammu & Kashmir High Court
Tilak Raj vs Darshana Devi on 4 October, 2023
Sr. No. 122
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRM(M) No. 864/2023
CrlM No. 1680/2023
Tilak Raj ....Petitioner(s)
Through :- Mr. C.M. Koul, Sr. Advocate with
Mr. A.R. Bhat, Advocate
V/s
Darshana Devi ....Respondent(s)
Through :-
Coram: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
ORDER
04.10.2023 The petitioner, through the medium of this petition under Section 482 Cr.PC, seeks quashment of the complaint titled "Darshana Devi vs. Tilak Raj"
under Section 12 of the Protection of Women from Domestic Violence Act, 2005, being time barred, as the same has been filed in repugnance to Section-31 of the Act read with Section 468 of Cr.PC.
Heard.
Issue notice to the respondent returnable within four weeks. Requisites within one week.
List on 15.11.2023.
Meanwhile, subject to objections from the other side and till next date of hearing before the Bench, further proceedings in the case are stayed.
(MA Chowdhary) Judge Jammu:
04.10.2023 Pawan Angotra