SHAGUFTA KHAN Vs. STATE

JUDGEMENT

(1.) HEARD learned Counsel for the peti ­tioner and learned Counsel for opposite party No. 3 as well as learned AGA.

(2.) IN pursuance to the order of this Court dated 2.5.2011 Ms. Shagufta Khan is present along with her father Ekhlaq Khan. She was questioned by the Court and upon being asked as to whether she married Tamheed Khan she categorically denied about the marriage and also denied that no Nikah has taken place between the parties. She also states that she does not know Tamheed Khan. Therefore, this petition invoking the jurisdiction of this Court is bad in law and it appears that he has tried to misuse the process of the Court. The statement of the girl goes to indicate that she does not know the petitioner.

(3.) COUNTER affidavit has been filed by the father of Ms. Shagufta Khan O.P. No. 3 and it has been stated by the father of the girl that he does not put his thumb impres ­sion and he always put his signature on the documents while his thumb impression has been shown in the Nikahnama.