Barsheena Rashid And Anr vs Zahoor Ahmad Ganaie
2026 Latest Caselaw 823 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Barsheena Rashid And Anr vs Zahoor Ahmad Ganaie on 17 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                 Serial No. 130
                                           SUPPLEMENTARY CAUSE LIST


 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                     CRM(M) No. 761/2025


Barsheena Rashid and Anr.                       ...Petitioner(s)


Through:   Mr. Usman Gani, Advocate


                               Vs.


Zahoor Ahmad Ganaie                             ...Respondent(s)

Through:   None


CORAM:
      HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                            ORDER

17.02.2026

1. The petitioner No.1 is wife and the petitioner No. 2 is

minor daughter of the respondent.

2. The two petitioners commenced maintenance

proceedings under Section 125 of the Code of

Criminal Procedure, 1973 before the Court of

Judicial Magistrate, 1st Class, Anantnag on file No.

Matrimonial/26 of 12.06.2024.

3. In response to an interim application for grant of

maintenance for enabling the petitioners to keep

their body and soul together on account of being left by the respondent in a state of distress, the Court of

Judicial Magistrate 1st Class, Anantnag admitted the

two petitioners to maintenance of Rs. 7000/- and Rs.

6000/- respectively in terms of interim order dated

28.06.2024.

4. At the instance of the respondent, the Judicial

Magistrate 1st Class, Anantnag has revisited the

interim maintenance amount by passing a long-

drawn order literally undertaking full-fledged

enquiry to come with an order dated 30.09.2025

whereby the two petitioners have been admitted to

monthly interim maintenance @ of Rs. 3000/- and

Rs. 2500/- per month with effect from 28.10.2024

till the final adjudication of the main petition.

5. This reduction of interim maintenance has left the

petitioners anguished to come up with the present

revision petition under Section 438 of the Code of

Criminal Procedure, 1973.

6. Issue notice to the respondent.

7. Petitioner No.1 to furnish registered postal cover

within a period of seven days whereupon notice to go

to the respondent.

8. Notice in CrlM 1912/2025 as well.

9. List again on 23.03.2026.

10. In the meantime, operation of the impugned order

dated 30.09.2025 passed by Judicial Magistrate 1st

Class, Anantnag shall remain stayed.

11. This order is however, subject to objections from

the other side.

12. Send for the scanned record of the main file from

the Court of Judicial Magistrate 1st Class, Anantnag,

in the case titled "Barsheena Rashid and Anr. Vs.

Zahoor Ahmad Ganaie".

(RAHUL BHARTI) JUDGE

SRINAGAR:

17.02.2026 Shabroz