Shree Chandrashekhar, J. - (1.) The petitioner has challenged the order dated 28.04.2015 passed in Miscellaneous Case No.08 of 2013 by which the opposite-party, namely, Jamil Akhtar has been directed to pay Rs.3,000/- per month as maintenance to her.
(2.) The order dated 28.04.2015 has been passed in an application filed by the petitioner under section 127 of the Code of Criminal Procedure.
(3.) Section 127 of the Code of Criminal Procedure provides that on proof of a change in the circumstances of any person receiving monthly allowance for the maintenance or interim maintenance under section 125 Cr.P.C the Magistrate may make such alteration, as he thinks fit, in the amount of allowance for maintenance or the interim maintenance.;