Pramod Kumar Srivastava, J. - (1.) This revision has been filed against the order dated 03-02-2001 passed by Judicial Magistrate, Chakia, Chandauli, in Case no. 2/2009 Archana Devi v. Akhilesh Kumar , under section 125 Cr.P.C., p.s. Chakia.
(2.) Applicants (present revisionist) had filed a petition u/s 125 CrPC with averment that she is legally married to OP Akhilesh Kumar. Sometime after marriage OP treated revisionists with cruelty and deserted them without any reason. Thereafter she is living with her parents who are unable to bear her expenses. Applicant has no source of income while the OP is in Government service and has sufficient income to maintain them. Therefore applicant has filed the application for maintenance of herself and her minor daughter.
(3.) Opposite Party Akhilesh Kumar had been served service of notice of the case, but had not appeared, so case proceeded ex parte against him in lower Court.;