M.N.BHANDARI,J. - (1.) By this petition, challenge is made to the order dated 04.08.2009 passed by the Additional Sessions Judge, Hindaun City, District Karauli on the application under Section 127 Cr.P.C.
(2.) The learned counsel for the petitioner submits that after acceptance of the application under Section 125 Cr.P.C., one application under Section 127 Cr.P.C. was filed after a gap of seven years. The aforesaid application was allowed with the enhancement of maintenance from the date of application.
(3.) The non-petitioner challenged the aforesaid order and the revision petition was allowed vide the impugned orders. The enhanced amount was made payable from the date of order, instead of the date of application.;