Narvir Singh vs Vijeta Singh (2025:Rj-Jd:7735)
2025 Latest Caselaw 6795 Raj

Rajasthan High Court - Jodhpur

Narvir Singh vs Vijeta Singh (2025:Rj-Jd:7735) on 7 February, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:7735]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 971/2024
Narvir Singh S/o Late Shri Mohan Singh, Aged About 49 Years,
B/c Rajput, R/o 355, Housing Mandal, Housing Board Colony,
Sirohi, Distt. Sirohi, Raj. (Presently Working As Government
Teacher At Principal, Govt. Senior Secondary School, Kalandari,
Sirohi)
                                                                      ----Petitioner
                                      Versus
1.        Vijeta Singh W/o Shri Narvir Singh, Aged About 43 Years,
          B/c Rajput, R/o D-32, Uid Colony, Pratap Nagar, Jodhpur,
          Distt. Jodhpur, Raj.
2.        Divita Singh D/o Narvir Singh, Aged About 16 Years,
          Through Its Natural Guardian Res. No. 1 (Mother)
3.        Siddhant S/o Narvir Singh, Aged About 16 Years, Through
          Its Natural Guardian Res. No. 1 (Mother)
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Chirag Mathur
For Respondent(s)           :


           HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

07/02/2025 The instant criminal revision petition under Section 397

Cr.P.C. has been filed by the petitioner against the orders dated

29.07.2022 passed by the learned Family Court No.3, Jodhpur in

Criminal Case No.284/2019 whereby the learned Judge has

directed the petitioner to pay Rs.10,000/- per month to the

respondent No.1 & Rs.7,500/- per month each to the respondent

Nos.2 and 3 as interim maintenance.

Counsel for the petitioner submits that the learned Family

Court without appreciating the material available on record and

without assigning any cogent reason has awarded interim

[2025:RJ-JD:7735] (2 of 2) [CRLR-971/2024]

maintenance in favour of respondents. Counsel submits that the

interim maintenance as awarded by the Family Court is on higher

side as the petitioner is not having enough income. Therefore, it is

prayed that this criminal revision petition filed by the petitioner

may kindly be allowed and the impugned order dated 29.07.2022

may kindly be quashed and set aside.

Heard the learned counsel for the petitioner and perused the

impugned order passed by the court below.

The impugned order passed by the learned Family Court is

an interim order. The final order on the application is yet to be

passed by the court below. The learned court below after taking

into consideration all the material available before it, has rightly

awarded interim maintenance of Rs.10,000/- per month

respondent No.1 and Rs.7,500/- per month each to respondent

Nos.2 and 3. The order impugned does not suffer from any

illegality and perversity, hence, no interference is called for from

this Court.

The criminal revision petition stands dismissed accordingly.

However, the court below is directed to decide the main

application after taking into consideration all the documents and

material aspect of the matter as well as statements so recorded

before it, within a period of one year from the date of receipt of

certified copy of this order.

Stay petition is also decided accordingly.

(MANOJ KUMAR GARG),J 11-mSingh/-

Powered by TCPDF (www.tcpdf.org)