Syed Qutubuddin Quadri vs Syeda Kaneez Fathima
2024 Latest Caselaw 6393 Kant

Karnataka High Court

Syed Qutubuddin Quadri vs Syeda Kaneez Fathima on 4 March, 2024

                                            -1-
                                                  NC: 2024:KHC-K:1931
                                                  RPFC No. 200021 of 2024




                            IN THE HIGH COURT OF KARNATAKA

                                   KALABURAGI BENCH

                           DATED THIS THE 4TH DAY OF MARCH, 2024

                                         BEFORE

                          THE HON'BLE MR. JUSTICE G BASAVARAJA

                            REV.PET FAMILY COURT NO.200021/2024

                   BETWEEN:


                   SYED QUTUBUDDIN QUADRI
                   S/O SYED FAKEER MOHINIUDDIN QUADRI
                   AGE: 42 YEARS,
                   OCC: MEDICAL REPRESENTATIVE THEME
                   PUBLISHER AND BOOK PUBLISHER,
                   R/O. H.NO-992/3B/2C,
                   KAMALI MUJARATH ROAD,
                   YADULLA COLONY,
                   KALABURAGI-585102.

Digitally signed                                         ...PETITIONER
by RAMESH
MATHAPATI
                   (BY SRI LIYAQAT FAREED USTAD, ADVOCATE)
Location: High
Court of
Karnataka
                   AND:


                   SMT. SYEDA KANEEZ FATHIMA
                   W/O SYED QUTUBUDDIN QUADRI
                   AGE: 34 YEARS, OCC: HOUSEWIFE
                   R/O. RAICHUR-585102
                   NOW AT: WARD NO.23 ISLAM NAGAR
                   KG ROAD, MANVI, TQ. MANVI,
                   DISTRICT RAICHUR-584123.
                                                          ...RESPONDENT
                              -2-
                                    NC: 2024:KHC-K:1931
                                    RPFC No. 200021 of 2024




     THIS RPFC IS FILED U/S. 19(4) OF THE FAMILY COURTS
ACT, PRAYING TO CALL FOR THE RECORDS AND SET-ASIDE
JUDGMENT AND ORDER DATED 06.05.2023 PASSED BY THE
CIVIL JUDGE AND JMFC, MANVI, IN CRL.MISC.NO.686/2022.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:


                           ORDER

This petition is filed against the order passed by the

Civil Judge and JMFC in Crl.Misc.No.686/2022 dated

06.05.2023. This order is not made by the Family Court.

This order pertains to maintenance petition filed under

Section 125 of Cr.P.C., before the jurisdictional Magistrate.

Hence, the petition is dismissed, reserving liberty to the

petitioner to file a fresh petition before the jurisdictional

Sessions Court in accordance with law.

Registry is directed to return the certified copy of the

order to the petitioner.

Sd/-

JUDGE

SBS