DEBABRATA ACHARYA Vs. RAJASHREE MISHRA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Judgment and order dtd. 26/4/2017 (Annexure-1) passed by learned Judge, Family Court, Khurda in Criminal Petition No. 7 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.5,000.00 per month to each of the Opposite Parties from the date of application, i.e. 19/1/2015.

(3.) It is submitted by Mr. Panda, learned counsel for the Petitioner that subsequent to the order passed under Sec. 125 Cr.P.C., the Opposite Parties filed an application under Sec. 127 Cr.P.C. in Criminal Petition No.19 of 2018, which was disposed of vide order dtd. 24/11/2022 enhancing the maintenance amount of Rs.9,000.00 per month to be paid to each of the Opposite Parties with effect from 15/1/2022.