DINESH ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner-husband is aggrieved of the judgment dated 10.11.2014 passed in Criminal Misc. Case No.15 of 2011 by which the application filed by his wife under section 127 Cr.P.C has been allowed.

(2.) A glance at the judgment dated 10.11.2014 would disclose that at the time when the maintenance under section 125 Cr.P.C was granted to O.P No.2-wife the petitioner's salary was Rs.1500/- per month only, however, when maintenance to O.P No.2-wife was enhanced to Rs.8000/- per month the salary drawn by the petitioner was Rs.23000/- per month.

(3.) There cannot be any quarrel in these facts that enhancement of salary of the petitioner, which is a substantial enhancement, is a changed circumstance on which a petition under section 127 Cr.P.C can be maintained.