AYUB KHAN AND ORS. Vs. TARANNUM KHAN

JUDGEMENT

(1.) IN view of commonality of issues involved, these petitions were analogously heard on the joint request of the parties and are decided by this common order.

(2.) THE facts are taken from Misc. Cri. Case No. 2009/2010.

(3.) PRAYER is opposed by Shri J.P. Mishra, learned counsel for the complainant. He submits that at this stage, no interference is warranted.