ASHIM KUMAR ROY, J. - (1.) THE subject matter of challenge in this case is an order under section 127 of the Code of Criminal Procedure whereby the learned Magistrate enhanced the maintenance amount awarded to the wife/opposite party and her three daughters. It appears from the record that initially by an order passed in February, 2010 in connection with a proceeding under Section 125 CrPC, the learned Court below directed the petitioner to pay the maintenance at the rate of Rs. 1000/ - per month each to her and her three minor daughters and now by the impugned order the court below enhanced the amount so far as the opposite party/wife is concerned to Rs. 2000/ - per month and Rs. 1500/ - per month in case of her three minor daughters. Therefore, the total amount of maintenance is enhanced from Rs. 4000/ - to Rs. 6500/ -.
(2.) I have carefully gone through the order impugned and I find that the learned Magistrate has not committed any mistake in enhancing the maintenance amount in these hard days. The quantum of maintenance is quite meager and is fully commensurate with the earning of the petitioner. This order, therefore, does not deserve to be interfered with. Furthermore, this is a case where neither the marriage nor the paternity of the daughters were under dispute. This criminal revisional application has no merit and is hereby dismissed.;