SHILPA Vs. MADHUKAR

JUDGEMENT

(1.) Leave granted.

(2.) The complainant-respondent No. 1, though has been served but does not appear. The service must be treated to be sufficient in view of the office report. The said respondent No. 2 is present.

(3.) In a proceeding under section 125 Criminal Procedure Code filed by the appellant, the Magistrate granted maintenance. Against the said order, the husband approached the Sessions Judge in revision and the Sessions Judge interfered with the same. The wife approached the High Court and the High Court however, without going into the merits of the matter, dismissed the application on the ground of limitation.