SHILPI LENKA Vs. SUSANTA KUMAR LENKA

JUDGEMENT

(1.) The present revision is against an order dtd. 12/2/2019 passed by the Learned Judicial Magistrate, 2nd Court at Barrackpore, District - North 24 Parganas in connection with M-479 of 2017 under Sec. 125 of the Code of Criminal Procedure, 1973.

(2.) The parties were married on 9/8/2006. They have a daughter who is now aged about 9 years. It is the case of the petitioner that she was inflicted with mental and physical torture immediately after her marriage. The opposite party joined the Air force leaving behind the petitioner and their daughter alone. It is stated that the parties did not live together after few days of marriage as the opposite party/husband left to join the Air force.

(3.) Further case of the petitioner is that on 15/5/2017 the opposite party deserted the petitioner and their daughter and started living alone.