SUNITA SINGH Vs. SURESH PRASAD SINGH

JUDGEMENT

(1.) This is an application challenging an order dated 25.06.2018 passed by the learned Additional Session Judge, Fast Track Court No.3, Barrackpore, North 24 Parganas in Criminal Revision No. 226 of 2016, thereby affirming the order of dismissal for default of an application under Section 125 of the Code passed by the learned Judicial Magistrate, 5th Court, Barrackpore, North 24 Parganas M. Case No. 138 of 2013.

(2.) An affidavit of service filed on behalf of the petitioner is taken on record.

(3.) Despite service, no one appears on behalf of the opposite party no.1/husband.