Amitav Kumar Gupta, J. - (1.) Learned counsel, for the petitioner, has submitted that the instant interlocutory application has been filed under Sec. 5 of the Limitation Act for condonation of delay of 18 days in preferring the present revision application. Learned counsels for the opposite parties have not raised any serious objection.
(2.) Heard. Considering the reasons assigned in paras -4 & 5 of the supporting affidavit, sufficient cause and reasonable explanation is made out for delay. Accordingly, the delay is, hereby, condoned.
(3.) Accordingly, I.A. No. 6451 of 2014 stands allowed: Cr. Revision No. 1198 of 2014 This revision application is directed against the order dated 20.8.2014 passed by the learned Principal Judge, Family Court, Dhanbad in Maintenance Petition No. 194 of 2008, whereby the application under Sec. 125 Cr.P.C. filed by O.P. No. 2 was allowed and the petitioner was directed to pay maintenance @ Rs. 2,500/ - per month to O.P. No. 2/wife.;