SHRI SANTOSH KUMAR MISHRA, SON OF SHRI GHANSHYAM MISHRA Vs. SHRIMATI POONAM MISHRA, WIFE OF SANTOSH KUMAR MISHRA, PRESNETLY STAYING

JUDGEMENT

(1.) On 10.02.2015, this Court had passed the following order:-

(2.) Thereafter, the petitioner filed an application under Section 482 of the Code of Criminal Procedure, 1973. The said application was registered as Crl. Misc. Case No.170/2015. In the said application, the following prayers were made:-

(3.) On 01.06.2015, the petitioner was absent and the Court passed the following order:-