SUPRIYA PRAMANIK Vs. TAPAN PRAMANIK

JUDGEMENT

(1.) The present revision has been preferred against an order passed by the Learned Additional Chief Judicial Magistrate, Diamond Harbour, dtd. 22/10/2019 in Miscellaneous Case No. 562/2017, CIS Number 479/2017 disposing of the application under Sec. 125 Cr.P.C. finally.

(2.) Though the Opposite Party was being represented, they failed to appear at the time of final hearing.

(3.) The parties were married in the year, 2004. It is alleged that she was driven out on 13/12/2017 (after 13 years of marriage). They have a daughter out of the said wedlock, who now resides with the petitioner/wife in her parent's house.