KANCHAN CHAKRABORTY,J. - (1.) Affidavit-in-opposition filed by the learned advocate appearing for the petitioner be kept with the record. It appears therefrom that the notice is sought to be executed by registered post with acknowledgement due was despatched on 23-02-10. The notice returned back with an endorsement "not found". On the previous occasion, the notice was also served by registered post. But, there was no service return of the same.
(2.) Be that as it may, considering that the matter is pending since 2009 and relating to maintenance, this Court thinks it wise and proper to dispose of the application.
(3.) The application under section 125 Cr.P.C was filed by Rita Sen against this petitioner praying for monthly maintenance.;