Arun Kumar Soni vs Premlata Soni (2025:Rj-Jd:28234)
2025 Latest Caselaw 1604 Raj

Rajasthan High Court - Jodhpur

Arun Kumar Soni vs Premlata Soni (2025:Rj-Jd:28234) on 1 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28234]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 4751/2025

Arun Kumar Soni S/o Shri Vimal Soni, Aged About 37 Years, R/o
Near Jai Bhawani Paan Bhandar, Old Central Jail Road, Ward
No.49, Bikaner. (Raj)
                                                                         ----Petitioner
                                         Versus
Premlata Soni W/o Arun Kumar Soni, D/o Shri Ramswaroop Soni,
R/o Near Sk Jewelers Street, Sonaro Ki Third Guward, Bikaner.
                                                                       ----Respondent


For Petitioner(s)              :    Mr. Aziz Khan.
For Respondent(s)              :    Mr. Sri Ram Choudhary, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/07/2025

1. By way of filing the instant Criminal Miscellaneous Petition,

the petitioner has prayed for following reliefs:

"The order dated 15.05.2025 (Annex.4) and entire proceedings therein may kindly be quashed and set aside and the petitioner may kindly be ordered to release from judicial custody."

2. Learned counsel for the petitioner submits that the

petitioner, due to the reasons beyond his control, could not make

payment of monthly maintenance awarded in favour of the

respondent- Premlata Soni by the learned Family Court No.1,

Bikaner, vide judgment dated 11.07.2022. Learned counsel further

submits that if the petitioner is given one opportunity then he is

ready and willing to pay the entire outstanding amount.

[2025:RJ-JD:28234] (2 of 2) [CRLMP-4751/2025]

3. Considering the peculiar facts and circumstances of this

Court, this Court deems it just and appropriate to dispose of this

misc. petition with the following directions:

a) The petitioner shall pay Rs.30,000/- within 7 days from today.

On making payment of Rs.30,000/- by the petitioner either

directly to the respondent or by depositing the amount before the

trial court, he shall be released from prison on furnishing personal

bond of Rs.50,000/-.

b) The remaining outstanding amount shall be paid in equal

monthly installments of Rs.3,000/-, with the last installment being

Rs.5,000/- which would be in addition to monthly arrears.

c) The petitioner shall continue to pay monthly maintenance to the

respondent as directed by the learned Family Court, on or before

the 10th day of every month.

d) The petitioner shall not default in depositing the installments as

directed. In the event of any default, the learned court below shall

be at liberty to issue a warrant of arrest for recovery of the due

amount.

4. With these observations and directions, the instant

Miscellaneous Petition as well as stay petition stand disposed of.

(KULDEEP MATHUR),J 67-Tikam/-

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