MUNIRA FIROZ ABUBAKAR KURESHI Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) By means of this application, forwarded through jail, the applicant convict prayed for releasing him on temporary bail on the ground that her children were in helpless condition and that the husband had contracted second marriage without giving divorce to the applicant.

(2.) Since in the application dated 09.03.2020 forwarded by the applicant, did not contain any particulars, we had required learned Additional Public Prosecutor to take instructions on count of age and status of the children and to apprise the court.

(3.) Today, when the matter was considered, learned Additional Public Prosecutor Ms. Jirga Jhaveri stated that the applicant has two children, one son named Faizan and daughter named Saima, aged 16 years and 18 years, who studied upto 8 th standard and 12th standard respectively, but could not pursue further studies due to poor economic condition of the family.