SUNIL SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Dharmendra Kumar Paswan, learned counsel for the petitioner. Nobody appears on behalf of opposite party no.2. The counsel for the State is present.

(2.) THE petitioner is the husband of opposite party no.2. Cognizance was taken by the learned Sub Divisional Judicial Magistrate, Gaya on 19.03.2008 in connection with Complaint Case No.44 of 2008 under Section 498A of the Indian Penal Code. At the stage of admission of this case also, opposite party no.2 did not appear.

(3.) THE marriage took place in the year 1984. The children begotten out of the wedlock are staying with the petitioner. By order dated 12.03.2012, this application was admitted for hearing. In the hearing matter also, notice were issued to opposite party no.2. The service report discloses that opposite party no.2 has refused to accept notice even in the hearing matter.