D.K. Sinha, J. - (1.) I.A. 1869 of 2010.
(2.) THE Instant interlocutory application has been filed Under Section 5 of the limitation for condonation of 201 days ' delay in filing the instant revision. The Petitioner is the husband against whom the order was passed for maintaining his wife, opposite party No. 2 by paying Rs. 1000/ - per month with arrears from the date of the final order. The learned Counsel submitted that though the Petitioner had appeared Under Section 125 of the code of criminal procedure but the final order of the proceeding could not be communicated to him and hence the delay .
(3.) ADMITTEDLY , he has not given single farthing to the wife opposite party No. 2 after the final order was passed in the said proceeding.;