LexMANOJ YADAV versus PUSHPA @ KIRAN YADAV
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[2010] 13 (ADDL.) S.C.R. 897 MANOJ YADAV v. PUSHPA @ KIRAN YADAV (Petition(s) for Special Leave to Appeal (Crl) No(s).6568 of 2009) NOVEMBER 23, 2010 [MARKANDEY KAT JU AND GYAN SUDHA MISRA, JJ.] Code of Criminal Procedure, 1973: A B c s. 125 - Maintenance to wife - Order dated 23. 11. 2010 passed by Supreme Court issuing notice to certain States which by amendments limited maximum amount of maintenance to Rs. 15001- per month - HELD: The State amendments were made for the benefit of the women because o at that time the 2001 amendment deleting the maximum limit had not been enacted by Parliament and there was a maximum limit of Rs.5001- per month in s.125 (1) for grant as maintenance - Order dated 22.11.2010 modified - The States which had made the amendments prior to the 2001 E Amendment enhancing the maintenance from Rs. 5001- per month to a higher figure are States of Madhya Pradesh, Maharashtra, Rajasthan, Tripura and Uttar Pradesh - Notice to issue to these States - The Court is of the prima facie view that in view of the 2001 Amendment to the Code by F Parliament, the maximum maintenance prescribed by the State Legislatures concerned is no longer valid in view of Article 254(1) of the Constitution, apart from being unconstitutional as being violative of Articles 14 and 21 of the Constitution - Order dated 22. 11. 2010 accordingly modified G - Constitution of India, 1950 - Articles 14, 21 and 254(1). CRIMINAL APPELLATE JURISDICTION : SLP (CRL.) Appeal No. 6568 of 2009. ' ' \ 897 H 898 SUPREME COURT REPORTS [2010] 13 (ADDL.) S.C.R. A From the Judgment & Order dated 23.01.2009 of the High Court of Madhya Pradesh at Jabalpur, bench at Gwalior in Criminal Revision No. 12 of 2008. Kamini Jaiswal (AC), Jai Prakash Pandey, Nikilesh 8 Ramachandran for the appearing parties. The following order of the Court was delivered ORDER C Yesterday (22-11-2010) we had passed an order in this case, but subsequently Ms. Kamini Jaiswal, whom we had requested to be Amicus Curiae in this case, informed us that the above order requires some modification. We agree with this submission, and accordingly we are modifying the order 0 passed yesterday. It appears that in the original code Criminal Procedure of 1973 the maximum maintenance which could be granted by the Magistrate under Section 125 (1) Cr.PC was Rs. 500/- per month. Subsequently by the Code Criminal Procedure E (Amendment) Act of 2001 enacted by Parliament the words "not exceeding five hundred rupees in the whole" in Section 125(1) were deleted w.e.f. 24.9.2001. F G H In the Statement of Objects to the Act of 2001 it was stated: "The ceiling of rupees five hundred per month for maintenance allowance was prescribed in the year 1955 in Section 488 of the Code of Criminal Procedure, 1898. A ceiling of rupees five hundred was prescribed in Section 125 of the Code Criminal procedure, 1973 on the lines of Section 488 of the Code Criminal Procedure, 1898 which has since been repealed. In view of the cost of living index continually rising, retention of a maximum ceiling is not justified. If a ceiling is prescribed and retained, it would require periodic revision taking into account the inflation and rise in the cost of living as well as amendment of ~ MANOJ YADAV v. PUSHPA@ KIRAN YADAV 899 provisions of the Act from time to time. This would A necessarily be time consuming. Accordingly, it is also proposed to amend Section 125 and make consequential changes in Section 127 of the Code Criminal Procedure to remove the ceiling of maintenance allowance." Prior to the 2001 amendment of the Code Criminal Procedure B by Parliament many State Legislature had passed State Amendments of Section 125( 1) Code Criminal Procedure enhancing the maximum maintenance which could be grantea from Rs. 500/- per month to a higher figure. Obviously it was c felt by-those State Legislatures that Rs. 500/- per month is not sufficient. Hence these State Amendments were made for the -1 benefit of the women because at that time the 2001 Amendment had not been enacted by Parliament, and there was a maximum limit of Rs. 500/- per month in Section 125 D (1) for grant as maintenance. The States which had made these State Amendments prior to the 2001 Amendment enhancing the maintenance from Rs. 500/- per month to a higher firgure are the States of Madhya Pradesh, Maharashtra, Rajasthan, Tripura and Uttar E Prad
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