Allahabad High Court
Vivek Gaur vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 12 September, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:55676
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
CRIMINAL REVISION No. - 931 of 2025
Vivek Gaur
.....Revisionist(s)
Versus
State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.....Opposite Party(s)
Counsel for Revisionist(s)
:
Vikas Verma
Counsel for Opposite Party(s)
:
G.A.
Court No. - 11
HON'BLE SAURABH LAVANIA, J.
1. Vakalatnama filed on behalf of the opposite party No.2 by Shri Pratyush Mishra, Advocate is taken on record.
2. Heard learned counsel for the revisionist, learned A.G.A. for the State as well as Shri Pratyush Mishra, Advocate for the opposite party No.2 and perused the record.
3. On previous date i.e. on 26.08.2025 the counsel for the revisionist indicated that the matrimonial dispute between the revisionist and opposite party No.2 could be settled by way of mediation.
4. When the case is taken up, learned counsel for the revisionist stated that the revisionist is not ready for amicable settlement before the Mediation and Conciliation Center of this Court. In view of the same, this court proceeded to decide the case finally.
5. This criminal revision has been filed seeking following main relief (s) :-
"Wherefore, it is most respectfully prayed that this Hon'ble Court may graciously be pleased to allow the instant Criminal Revision and set aside the judgment and order dated 20.7 2024 passed by learned Principal Judge Family Court Ambedkar Nagar in Maintenance Case No.1 of 2020 (Renu Versus Vivek Gaur) as well as the order dated 31.5.2025 passed by Principal Judge Family Court, Ambedkar Nagar, in Case No.338 of 2024 (Renu Versus Vivek Gaur) in the interest of justice.
It is further prayed that during the pendency of the instant criminal revision the operation and implementation of the judgment and order dated 20.7.2024 passed by learned Principal Judge Family Court Ambedkar Nagar as well as the order dated 31.5.2025 passed by Principal Judge Family Court, Ambedkar Nagar, may be stayed, in the interest of justice."
6. Brief facts of the case are as under :-
(i) Marriage of the revisionist and the opposite party No.2 was solemnized on 18.2.2018 according to Hindu Rituals.
(ii) On account of matrimonial discord between the revisionist and the opposite party No.2 and therefore the opposite party No.2 left her matrimonial house and started living with her parents.
(iii) As per the version of the revisionist on 19.8.2019 divorce took place in presence of the family members of both the parties i.e. revisionist and opposite party No.2.
(iv) Revisionist after the aforesaid filed a petition under Section 13 of Hindu Marriage Act, 1955 on 25.9.2019 in the Court of Principal Judge, Family Court, Ambedkar Nagar.
(v) In response to the above indicated petition the opposite party No.2 appeared and filed her Written Statement.
(vi) During the pendency of the divorce petition, the opposite party No.2 filed an application under Section 125 Cr.P.C. in the Court of Principal Judge, Family Court, Ambedkar Nagar, in January, 2020.
(vii) Vide judgment and order dated 7.11.2022 after hearing both the parties the application under Section 13 of Hindu Marriage Act was allowed and the divorce decree was passed.
(viii) The learned Principal Judge, Family Court, Ambedkar Nagar, passed the impugned order dated 20.7.2024 by which directed the revisionist to pay an amount of Rs.2,500/- per month from the date of institution of application under Section 125 Cr.P.C. till the opposite party No.2 remarries. Relevant portion of the judgment and order dated 20.7.2024, passed by Principal Judge, Family Court, Ambedkar Nagar, is extracted herein under :-
"???????? ??????? ?????? ??????? (4) ??? (5) ?????? ?? ?????????? ?? ?????? ???????? ???? ?? ???? ?? ?????? ? ???? ?? ???? ??????? ? ???? ?????? ?? ??????? ?????? ?????? ?? ???????? ???? ???? ??? ???????? ???? ?? ???? ?? ???????????? ??? ?? ??????-19.08.2019 ?? ??????? ?????? ?????? ?? ?????? ?? ?????? ????? ?? ???? ????? ?? ??? ???? ???? ???? ???? ???? ?? ?????? ???? ????? ??? ?? ??? ??? ??????? ?????? ?????? 19.08.2019 ?? ?????? ? ?? ?????? ?? ??? ??? -??? ???? ??? ?? ? ?? ???? ???-???? ?? ????? ??????? ?? ??????? ???? ???? ?????? ?????? ?? ?? ??????? ???? ??? ?? ?? ??????? ?? ??? ???? ?? ???? ????? ?? ????? ???????? ???????? ?? ???? ????????? ??? ????? ??????? ?????? ???? ???? ??????-?????? ???? ?? ?????? ?? ???????? ???? ??? ??? ?????? ?? ?????????? ?? ???? ???? ??? ??????? ?????? ???? ?????? ??? ?? ??????? ???? ??? ?? ?? ?????? ????? ?? ????? ?? ???? ????? ?? ??? ?? ?????? ???? ?? ????? ???? ?? ??? ??? ?? ???? ??? ????? ??? ?????? ?????? ??????? ?? ??? ??????? ????? ??????? ??? ???? ???? ?????? ??????? ?? ???? ??? ??? ????? ?? ??? ???? ??? ????? ???????????? ??????? ???? ??? ???? ????? ?? ???? ?? ??????-19.08.2019 ?? ??????? ?? ???? ????? ???? ?? ??? ??? ?????? ?????????? ??? ?? ??? ??. ??? ?? ???-???? ?? ????????? ??? ???
?????? (?????????1) ?????? ???? ???? ???? ?? ????? ??????? ??? ?????? ?? ?????????? ?? ??????????? ?? ??? ??? ?????????1 ?????? ???? ???? ???? ?? ???????????? ??? ??????? ????? ??????? ????? ???????? 19.08.2019 ?? ?????????? ????????? ????? ??? ???? ????? ?? ???? ?? ??????? ?? ??? ???? ?? ?????? ??? ?? ?????? ???? ??? ??? ????? ?????? ?????? ?? ???? ?? ??????? ???? ??? ?? ?? ???? ??????? ??????? ?? ???? 2019 ??? ????? ??????? ?????? ???????? ???? ??, ????? 6 ??? ?????? ???? ???????? ???-???? ?????? ??????? ???? ??? ????????? 1 ?????? ???? ???? ??????? ?? ?????? ????? ???? ?? ?????? ??? ?? ?????? ???? ??? ?? ??? ???? ??? ? ?????? ????? ?? ???????? ??? ???? ?? ??? ???? ?????? ?? ??? ???? ??? ??? ?????????1 ?????? ?? ??? ?? ?????? ??? ???? ??? ?? ?? ????? ??? ???? ?? ??? ????? ??? ??????? ??? ?? ???? ?? ?? ????????? ??????? ?? ??? ?? ????? ??????? (?????????1) ??? ??????? ?? ???? ????????? 2 ?????? ????-???? ???? ???? ?? ????? ??????? ??? ???? ??? ???????? ?????? ?? ??????????? ?? ??? ??? ?????????1 ?????? ???? ???? ???? ?? ???????????? ??? ?? ??? ?? ?????? ??? ???? ??? ?? ?? ?????? ????? ??? ?????, 2019 ??? ???? ????? ??? ???? ??? ??? ???? ??? ??? ?????? 19.08.2019 ?? ??????? ?? ???? ???? ????? ?? ???? ?? ?????-??????? ?? ???? ??? ?????????1 ?????? ?? ???? ?? ??????? ???? ??? ?? ?? ???? ?? ?? ?????? ?? ??? ???? ?? ???????????? ?? ??????? ???? ???? ??? ???????? 2 ?????? ?? ???? ???? ???? ?? ???????????? ??? ?? ??? ?? ?????? ??? ???? ??? ?? ?? ?? ?? ???? ???? ????? ??? ?? ??? ??? ????? ??? ????? ??????? ??? ?? ??????? ?????? ?????? ?? ??????? ??????? ????? ??????? ?????? ??????-589/2019 ???????? ????-13 ?????? ????? ???????, 1955 ??? ????? ?????? ???????? 07.11.2022 ?????? ?????? ? ??????? ?? ????? ????????? ???? ?? ???? ??? ???????? ???? ?? ??? ?? ?????????? ??? ??????? ???? ????? ?? ???? ?????? ?? ?????, 2019 ?? ???? ????? ??? ????, ?????? ??? ?? ????????/?????-??????? ???????? 19.08.2019 ?? ???? ?? ?????-??????? ???? ?? ?????? ????, ?????, 2019 ?? ?????? ?? ???-???? ?? ????? ? ????? ???????????? ?? ??????? ??????? ?????? ? ???? ??? ??????? ?????? ?????? ?? ??????? ????? -??????? ?????? ??????-589/2019 ???????? ????-13 ?????? ????? ???????, 1955 ????? ???? ?? ???? ?? ????????? ?????? ?? ?? ??????? ?????? ?????? ?? ???????? ???? ???? ???? ??? ???? ???? ?? ?????? ??? ?????? ???? ??? ?? ??? ?????? ???? ?????? ?? ?? ??????? ?? ??? ?? ??? ??? ??????? ??????? ?????? ?????? 4 ? 5 ????????? ???? ???? ???
16. ????-125 ?????????? ?? ??????? ?????? ??. ????? ???????? ????? ????-????, ?????? ??? ?? ????? ????? ??? ?????? ?????? ?? ?????? ??? -???? ??? ??????? ???? ???? ??, ????? ?? ?? ?????? ?? ????? ? ?? ??? ???????? ???? ???? ?????? ?????? ??? ?????? ? ???
???????? ???? ???? ??? (2008) 2 SCC 316 ??? ?????? ?????? ???????? ?????? ?? ??????? ?????????? ???? ??? ?? ??, "Section 125 Cr.P.C. is a measure of social justice and is specifically enacted to protect women and children and as noted by this Court in Captain Ramesh Chander Kaushal Vs. Veena Kaushal (1978) 4 SCC 70 falls within constitutional sweep of Article 15(3) reinforced by Article 39 of Constitution of India. it is meant to achieve a social purpose. The object is to prevent vagrancy and destitution. It provides a speedy remedy for the supply of food, clothing and shelter to the deserted wife. It gives effect to fundamental rights and natural duties of a man to maintain his wife, children and parents when they are unable to maintain themselves."
????? ??? ???? ??????????? ?? ???????? (1997) SCC 7 ??? ?????? ?????? ???????? ?????? ?? ??????? ?????????? ???? ??? ?? ??.
"The Court has to consider the status of the parties, their respective needs, the capacity of the husband to pay having regard to his reasonable expenses for his own maintenance and of those he is obliged under the law and statutory but involuntary payments or deductions. The amount of maintenance fixed for the wife should be such as she can live in reasonable Comfort considering her status and the mode of life she was used to when she lived with her husband and also that she does not feel handicapped in the prosecution of her case. At the same time, the amount so fixed, cannot be excessive or extortionate."
???????? ?????? ?????? ???? ??????? ?????? ??????? (1999) 7 SCC 675 ??? ?????? ?????? ???????? ?????? ?? ??????? ?????????? ???? ??? ?? ??, "The provisions of Sec. 125 Cr.P.C. is not to be utilized for defeating the rights conferred by the legislature on the destitute women, children or parents who are victims of social environment."
????? ???? ???? ???? ?????? (1991) 2 SCC 375 ??? ?????? ?????? ???????? ?????? ?? ???????? ?????????? ???? ??? ?? ??, "Object of the provisions is prevention of vagrancy and to provide neglected wife and children a cheap and speedy remedy. The remedy is irrespective of other remedies which such neglected wives or children may have under their personal law or any other statute."
??????? ??? ?? ???????? ?????? ?????? ???????? ?????? ????? ???? ???? ??? ???? (2021) 25CC 324 ??? ?? ?????????? ???? ??? ???
17. ?????? ?????? ???????? ?????? ?????????? ??????? ???? ?????????? ?? ???????????? ??? ???????? ?? ?????? ????? ??????? ?? ???? ?? ?? ????????? ??? ?? ????? ???? ?? ?? ??????? ?? ??? ?? ???????? ????? ??????? ?????? ??????-589/2019 ??? ?? ???????? ?????? ???-??? ?? ???? ?? ????? ?????? ???????? 07.11.2022 ?????? ?????? ? ??????? ?? ????? ???????? 18.02.2018 ????????? ?? ???? ??? ???????? ?????? ???? ????? ?????? ???????? ?????? ?????? ???? ???? ???????? ?????? ?? ??????????? ?????? ???? ???? ?? ????? ??? ???????? ?? ??? ??????? ?????? ??? ??? ????? ??????? ?? ?????? ?????? ?????? ?????????? ???? ???? ?? ????? ??? ??????? ?? ??? ?? ??? ??????? ???????? ???? ???? ??? ??? ???????? ?? ?? ?? ??????? ??? ?????? ?????? ?????????? ??? ???? ??? ??? ???? ??????? ????? ?? ???? ????? ?? ??? ???? ???? ??? ????? ?? ????? ?????? ???? ????? ?? ??? ??? ??? ???? ?? ???? ?? ?????? ???? ?? ?? ??????? ???????? ????? ???? ????? ?? ??? ????? ?? ???? ??? ??? ???????? ?? ?? ??? ?? ??? ??????? ?????? ???? ?? ?? ?????? ??? ?? ???? ???? ??????? ?? ??? ????? ?? ??? ??? ??? ??? ??? ???????? ?????? ??? ??????? ?? ????-125 (4) ?????????? ?? ??? ?????? ??????? ???? ?? ???? ??? ??????? ????-125 ????????? ???-???? ?? ?????? ??????? ???? ?? ???????????? ???, ??????? ?????? ????? ??????? ?? ?????? ??????? ???? ???? ?? ??????, ?????? "?????" ?? ??????? ??? ???????? ??? ??????? ??????? ? ?????? ??? ?? ??????? ?????? ??? ??????? ?????? ?????? 3 ?? ???????? ?? ??????? ??? ??????? ?? ???????? ??????? ?? 12,000/- ????? ????????? ?? ?? ???? ??? ??????? ?????? ???? ?????????1 ???? ???? ???? ?? ???????????? ??? ?? ??? ?? ??? ???? ??? ?? ?? ???? ???? ?? ??? ???? ????-???? ???? ???? ???????? ?? ?? ?? ??????? ?? ???? ????-???? ?????? ???? ??? ???????? ?? ?? ??? ?? ??? ??????? ?????? ???? ?? ?? ??????? ?? ???? ???? ??????? ?? ???-???? ?? ????? ???????????? ??? ?????? ????? ????????? ??? ??? ??? ?????? ????? ?????? ?? ???? ??? ????????? ?? ???????????? ??? ??????? ?? ?????? ??????? ???????? ?????? ?? ???????? ???? ???? ?????? ?????? ?????????? ? ???? ???? ?? ??? 2.500/- ????? ???????? ???-???? ?????? ???? ????????? ??? ????????? ?????? ???? ???
????
?????? ??????? ?? ???? ???
??????? ?? ?????? ???? ???? ?? ?? ?? ?????? ?? ???? ?? ?????? ?? ???????? ??? 2,500/-(?? ???? ??? ?? ????? ?????) ???? ?????????? ???? ???? ?? ???-???? ?? ?????? ?????? ?????? ???-???? ?? ?????? ???????? ??? ?? 10 ????? ?? ??? ????? ????? ???-???? ?? ?????? ??? ???? ??????? ??? 3 ??? ?? ???? ?????? ?? ??????? ?????? ?????? ???? ??????? ?????? ?????? ??? ????? ??? ???????? ?????? ?? ???????????? ??? ??? ???-???? ?? ?????? ??????? ?? ??? ?? ?? ?? ??? ?????? ??? ???????? ????? ?????"
7. Impeaching the aforesaid order, learned counsel for the revisionist has submitted that the Family Court has erred in law and facts both in not providing the proper opportunity to contest the case, as such indulgence of this court is required.
8. At this stage, on being asked, after considering the meager amount i.e. Rs.2,500/- per month awarded by the Family Court after recording the finding that under the compelling circumstances the opposite party No.2 left the matrimonial home, that if an opportunity is provided then in that eventuality can the amount awarded by the Family Court be reduced, which itself is meager, learned counsel for the revisionist has failed to reply.
9. Considered the aforesaid and also the judgments on the issue ( See: Anju Garg and another vs. Deepak Kumar Garg, reported in 2022 SCC OnLine SC 1314; Sanjeev Kapoor vs. Chandana Kapoor and others, reported in (2020) 13 SCC 172; Chander Parkash Bodh Raj vs. Shila Rani Chander Prakash: 1968 SCC Online Del 52; Rajnesh vs. Neha, (2021) 2 SCC 324 : (2021) 2 SCC (Civ) 220 : 2020 SCC OnLine SC 903 at page 347; Kulbhushan Kumar Vs. Raj Kumari, (1970) 3 SCC 129; Kalyan Dey Chaudhary Vs. Rita Dey Chaudhary Nee Nandy, (2017) 14 SCC 200).
10. Upon due consideration of the aforesaid including the judgments on the issue according to which 25% of net income of the husband should be paid to the wife as maintenance and the amount awarded to the opposite party No.2 by the Family Court i.e. vide order dated 20.07.2024 i.e. Rs.2500/- per month from the date of application till the date of remarriage after recording reasons that under compelling circumstances the opposite party No.2 left her matrimonial home, as well as the financial status of the revisionist, this Court is of the view that no interference in the order impugned dated 20.07.2024 is required by this Court.
11. The instant revision is accordingly dismissed. No order as to costs.
(Saurabh Lavania,J.)
September 12, 2025
ML/-
