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Judgment
Dr. Ravi Ranjan, J.—Heard Mr. Jadish Prasad No. 1, learned counsel for the petitioner. Learned counsel for the petitioner submits that the order dated 7.11.2007 passed by the Principal Judge, Family Court East Champaran, Motihari in Maintenance Case No. 92/2007, whereby the opposite party-petitioner has been directed to pay Rs. 1,000/- per month by way of maintenance in a proceeding u/s 125 of the Code of Criminal Procedure (hereinafter referred to as ''the Code'').
In Raj Kumar Sah Vs. The State of Bihar and Another, a Division Bench of this Court, of which I was also a Member, has held that against the order passed by the Family Court in an application u/s 125 of the Code, a revision application u/s 19(4) of the Family Court Act, 1984 is fit to be registered as Criminal Revision.
I, thus, hold that this Civil Revision application is not maintainable in view of the aforesaid decision of the Division Bench of this Court. However, the petitioner is granted liberty to convert this Civil Revision into a Criminal Revision within two weeks, failing which this application shall stand rejected without further reference to a Bench.