MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State as well as learned counsel for the O.P. No.2.

(2.) The present Cr. Revision Application has been filed against the order dtd. 28/3/2018 passed by Additional District and Sessions Judge-I, Lakhisarai in Cr. Appeal No. 3 of 2013, by which, the order dtd. 26/2/2013 passed by Chief Judicial Magistrate, Lakhisarai in Misc. Case No. 11 of 2012 under Sec. 12 of Protection of Women from Domestic Violence Act, 2005 (43 of 2005) has been affirmed by which petitioner was directed to pay Rs.15.00 lacs to the opposite party No.2 within a period of two months and also Rs.5.00 lacs as compensation and further Rs.25,000.00 per month as maintenance and same shall be paid in the first week of every month.

(3.) Learned counsel for the opposite party No.2 submits that the order passed by Chief Judicial Magistrate has been passed after issuance and service of summons. Learned counsel submits that from the order dtd. 26/2/2023, it transpires that under the Protection of Women from Domestic Violence Act, 2005 notices were issued upon the petitioner who has not appeared, thereafter, general notice was published in Dainik Jagran, Bhagalpur even then the petitioner failed to appear, then the case was fixed ex-parte and the order has been passed thereafter. He submits that the order is well reasoned order and there is no need of any interference.