Section 125 CrPC: Can the second wife be entitled to maintenance from her husband? Ridhi 2 years ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Bombay High Court upholds maintenance to second wife under Section 125 of CrPCDateDecember 21, 2023In relation toCase BriefsNo proof of subsisting first marriage; Bombay HC upholds maintenance for wife under S. 125 CrPCDateOctober 10, 2025In relation toCase BriefsUnder Section 125 CrPC, it is to be seen whether husband neglected the wife and refused to maintain herDateMay 15, 2018In relation toCase Briefs
