Hari Kishan Soni vs Shailshree
2021 Latest Caselaw 18641 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 985/2021

Hari Kishan Soni S/o Sh. Asha Ram Soni, Aged About 23 Years, Near Jain Girls Pg College, Bidasar Baari, Bikaner (Raj.).

----Petitioner Versus

1. Shailshree W/o Sh. Hari Kishan Soni, D/o Sh. Ram Swaroop Soni, Aged About 28 Years, Behind Bangali Mandir, Rani Bazar, Bikaner (Raj.).

2. Vishnu (Minnor) S/o Sh. Hari Kishan Soni, Aged About 2 Years, R/o Behind Bangali Mandir, Rani Bazar, Bikaner (Raj.).

----Respondents

For Petitioner(s) : Mr. N.L. Joshi with Mrs. Kirti Pareek For Respondent(s) : Mr. Nitin Goklani

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

08/12/2021

Heard learned counsel for the petitioner.

Issue show cause notice to the respondent. Issue notice of

the stay petition also.

Mr. Nitin Goklani puts in appearance on behalf of the

respondents. Hence, notice need not be issued.

Heard learned counsel for the parties on the prayer for grant

of interim order.

In the present case, learned trial Court ordered the petitioner

to pay towards monthly maintenance ₹25,000/- to respondent

No.1 (wife) and ₹5,000/- to respondent No.2 (minor son) from

the date of application i.e. 11.10.2019.

(2 of 2) [CRLR-985/2021]

Having regard to the facts and circumstances of the case as

available on record, effect and operation of the impugned

judgment & order dated 26.10.2021 passed by the Judge, Family

Court No.2 Bikaner in Criminal Misc. Application No.131/2020

(709/2019) CIS No.888/2019 titled as 'Shailshree & Anr. Vs. Hari

Kishan Soni' shall remain stayed subject to the condition that if

the petitioner deposits provisionally the amount of ₹10,000/- per

month towards monthly maintenance from the date of filing of the

maintenance application within a period of two months from

today; failing which, this order shall remain vacated automatically.

Send for the record.

List the matter on 10.02.2022.

It is also made clear that this order will not come in the way

of final adjudication of the present appeal; and ultimately, the final

amount shall be decided at the time of final decision of the instant

appeal.

(DEVENDRA KACHHAWAHA),J

86-Arvind/-

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