MEENAKSHI BASAVRAJ KADAGANCHI Vs. BASAVARAJ SHARANAPPA KADAGANCHI

JUDGEMENT

(1.) The petitioner, who is the wife of the respondent, called in question the order dated 03.06.2015 passed by the Judge, Family Court, Belagavi in Crl. Misc. No. 360/2013 dismissing the petition filed under Sec. 125 of Cr.P.C. by the petitioner.

(2.) I have heard the arguments of the learned counsel for the petitioner.

(3.) This Court has issued notice to the respondent through RPAD, which was served on him, but he remained absent and unrepresented.