SHIVENDU BHUSHAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) Heard Mr. Surendra Kishore Thakur, learned counsel for the petitioner; Mr. Rajendra Nath Jha, learned Additional Public Prosecutor (APP) for the State and Mr. Ashok Kumar Jha, learned counsel for the opposite party no. 2.

(3.) The present application has been filed seeking modification of order dated 03.05.2019 passed in Cr. Misc. No. 3571 of 2015 by which the petitioner was directed to pay Rs. 4,000/- per month interim maintenance.