SHARDA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner, learned Counsel for the State and learned Counsel appearing on behalf of the opposite party No. 2.

(2.) THE petitioner is aggrieved by the order dated 5.6.2003 by which her claim for enhancement of the maintenance originally granted in exercise of powers under Section 125, Cr. P.C has been declined. THE claim for such enhancement would have been prepared on 4.2.2000.

(3.) LEARNED Counsel for the petitioner would rightly submit that Section 25(2) of the Hindu Marriage Act would be in puri materia with Section 127(1) of the Code of Criminal Procedure. This Court would consider it appropriate to set out the same herein below: