LAKHAN PASWAN @ LAKHU PASWAN, S/O LATE SHYAM PASWAN Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, LAW DEPARTMENT, GOVT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State-respondents.

(2.) Petitioner has invoked criminal writ jurisdiction of this Court for quashing the order dated 22.08.2016 passed, in Misc. Case No.102 of 2006 vide Annexure-10, by the Family Court, Gaya.

(3.) The petitioner was opposite party before the learned Family Court. The petitioner had filed a petition on 05.04.2016 for modification of the maintenance order passed under Section 125 Cr.P.C. on the ground that the daughter became major and she has already married. The maintenance was awarded by final order passed under Section 125 of the Cr.P.C. and the modification was sought for under Section 127 of the Cr.P.C. The prayer has been refused.