- (1.) HEARD learned counsel for the petitioners and learned A. P. P. for the State.
(2.) IN spite of fact that several times, notices were issued to the sole opposite party, but he did not care to appear. By the last order dated 22. 2. 2005, notice issued to the sole opposite party, was accepted as validly served, but even then, the opposite party has not appeared and, therefore, this application is being disposed of on the basis of materials available on record and after hearing the parties.
(3.) THE petitioner have challenged the order dated 16. 7. 2002 passed by the Principal Judge, Family Court, Dhanbad, rejecting the petition under Section 125, Cr PC filed by the petitioners i. e. husband and wife. The opposite party is working in M/s. Bharat Coking Coal Ltd. and earning Rs. 5,000/- per month as per the statement of the petitioners.;