Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the order dated 3.11.2016 passed by learned Principal Judge, Family Court, Basti in case No.224/11/15 Smt. Sandhya Kumari vs. Awadhesh Kumar Pandey, under section 125 Cr.P.C., Police Station Lalganj, Basti.
(2.) List has been revised. Despite repeated calls none has appeared on behalf of opposite party no.2. Shri Ashutosh Pandey learned counsel for the applicant is present along with learned AGA. The record shows that notice has been served on opposite party no.2 and there is reason to presume that due information about the proceedings has been furnished to opposite party no.2 and, therefore, this Court deems it fit and proper to decide the matter on merits.
(3.) Heard Shri Ashutosh Pandey learned applicant's counsel and learned A.G.A. Record has been perused.;