MOHAMMAD RAFIQ Vs. SHABANA

JUDGEMENT

(1.) These matters are posted for admission, with the consent of both the learned counsel are taken up for final disposal.

(2.) These are the two petitions directed against the order passed by the learned Judge, Family Court, Vijayapura on 20.10.2016 in Crl.Misc. No.103/2015.

(3.) In order to avoid confusion and overlapping, the parties are referred in accordance with their status with reference to relationship.