- (1.) In this writ petition under Article 32 of the Constitution the validity of S. 125 Criminal Procedure Code has been challenged on the Ground that the S. unreasonably limits the maintenance to Rs. 500. 00 for individual. S. 125 provides a speedy remedy against starvation of the civil liabilities of parties. The order made thereunder is tentative and it is subject to the final determination of the rights in civil court. We, therefore, see no reason to issue rule nisi. Writ petition is accordingly dismissed.;