Jammu & Kashmir High Court
Mohd. Shakeel And Ors vs The Union Territory Of J&K Th. Ssp on 21 January, 2020
Author: Sindhu Sharma
Bench: Sindhu Sharma
S. No. 86
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CRM(M) No. 33/2020
CRLM(56/2020)
Mohd. Shakeel and ors.
...Petitioner(s)
Through:- Mr. Abrar Ahmed Khan, Advocate
V/s
The Union Territory of J&K th. SSP, Rajouri and ors.
...Respondent(s)
Through:- None.
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
Learned counsel for the petitioners submits that petitioner No. 1 contracted marriage with respondent No. 3-Robia Begum, daughter of Mohd. Basheer R/o Village Patli, Tehsil Thannamandi District Rajouri and the Nikahnama was registered in the State of Uttar Pardesh as per Muslim rites and rituals. Thereafter they approached this Court through OWP No. 612/2019, seeking protection to their matrimonial life as they were apprehending danger from father of respondent No. 3 and other relatives/family members. This court vide order dated 16.04.2019 granted them protection.
It is further contended that after obtaining protection, petitioner No. 1 and respondent No. 3 went to Mumbai where they lived together from April, 2019 up to 26 December, 2019, but it was on 26.12.2019, Robia Begum- 2 CRM(M) No. 33/2020
respondent No. 3 left the matrimonial house and in this regard a missing report was also filed in the Police Station, Nijampura, District, Thane, State of Maharashtra on 26.12.2019 and FIR dated 01.01.2020 against the accused petitioners for offences under Sections 376-D,366,342 and 109 IPC has been registered with Police Station, Thanamandi District Rajouri.
Four weeks' notice to the respondents in the main as well as in CRLM. Requisite steps for service within two weeks.
List on 18.03.2020.
Meanwhile, respondents are directed to carry out the investigation, however, till next date of hearing the challan shall not be presented before the concerned court.
(Sindhu Sharma) Judge JAMMU 21.01.2020 Meenakshi MEENAKSHI DEVI 2020.01.22 17:21 I attest to the accuracy and integrity of this document