MOHD. SHABBIR @ SHEEBU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRIMINAL Misc. No. 3023 of 2009 C.M. is allowed. Applicant Mohd. Muneer Khan is permitted to be impleaded as respondent No. 2.

(2.) CRIMINAL Misc. No. 3024 of 2009 C.M. is allowed. Exemption granted as prayed for and reply of complainant- respondent No. 2 is taken on record.

(3.) IT has been also stated in the present petition that Iram Sultana was major as per voters list Annexure P5. She remained with the petitioner for 11 months as his wife and had visited to various places. Photographs have been attached as Annexure P6.