SHABINA ANJUM & ANR. Vs. IRSHAD KHAN

JUDGEMENT

(1.) ADMITTED . Heard finally by consent of both the learned counsel. Mr. M.R. Khan, learned counsel is heard on behalf of the applicants and learned Advocate Mr. R.J. Mirza is heard on behalf of the non -applicant. The limited grievance of the applicants is that it was not necessary for the trial Court (Family Court) to frame the following issue in the Application under Section 125 of the Criminal Procedure Code, 1973: -

(2.) SINCE both the learned counsel agree on that and since the said issue and finding on the said issue was not relevant to the Application in question, I am of the view that the finding given by the learned trial Court on that issue will have to be set aside, by consent of both the learned counsel. I therefore pass the following order: