Sandeep Bankar vs Neepa Singh & Anr
2026 Latest Caselaw 1948 Del

Delhi High Court

Sandeep Bankar vs Neepa Singh & Anr on 2 April, 2026

                          $~88
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                       Date of Decision: 2nd April, 2026
                          +      CRL.REV.P.(MAT.) 177/2026, CRL.M.A. 10119/2026 & CRL.M.A.
                                 10120/2026
                                 SANDEEP BANKAR                                             .....Petitioner
                                                    Through:      Mr. Rishu Singh and Ms. Vasudha
                                                                  Gupta, Advocates
                                                    versus

                                 NEEPA SINGH & ANR.                                      .....Respondents
                                                    Through:      None
                                 CORAM:
                                 HON'BLE MR. JUSTICE MANOJ JAIN
                                               J U D G M E N T (oral)

1. Respondent herein has filed a petition under Section 144 of Bharatiya Nagarik Suraksha Sanhita, 2023 (corresponding Section 125 Cr.P.C.) seeking maintenance from her husband for herself and their child.

2. When the aforesaid petition was taken up by the learned Trial Court on 14.01.2026, it directed husband to pay ad-interim maintenance @ Rs. 8,000/- per month. It also noted that husband had not even placed on record his salary certificate and that as per wife, his income was Rs. 70,000/- p.m. His wife was also working in the same office but had to leave job, to take care of her child.

3. Such order is under challenge.

4. None appears on behalf of respondents despite advance notice.

5. The application whereby respondent seeks interim maintenance is now scheduled for hearing before the learned Principal Judge, Family Court on 06.06.2026.

6. The ad-interim order is merely a temporary and stop-gap arrangement and is not to be taken as reflection on merits and, therefore, it will not be appropriate for this Court to interfere with the matter.

7. In view of the above, the present petition is disposed of with direction to learned Trial Court to take up the aforesaid application on the date fixed i.e. 06.06.2026 and to make best efforts to decide the same within one month.

8. Needless to say, all rights and contentions, raised in the present petition, have been left open and petitioner would be at liberty to agitate the same before the learned Trial Court.

9. Pending applications also stand disposed of in aforesaid terms.

10. A copy of this order be sent to learned Trial Court for information.

(MANOJ JAIN) JUDGE APRIL 02, 2026/dr/sy