Bhupendra Kumar vs State Of Uttarakhand And Others
2022 Latest Caselaw 1042 UK

     IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
                Criminal Revision No. 125 of 2022

Bhupendra Kumar                                    ...Revisionist

                               Vs.
State of Uttarakhand and Others                    ...Respondents



Mr. Deepak Sharma, learned counsel for the revisionist.
Ms. Manisha Rana Singh, learned A.G.A. for the             State    of
Uttarakhand.

                                        Dated: 31st March, 2022

Hon'ble N.S. Dhanik, J.

This criminal revision has been preferred by the revisionist challenging the impugned order dated 16.12.2021 passed by the Family Judge, District- Haridwar, in Criminal Case No. 287 of 2019, "Smt. Rachna & another Vs. Bhupendra Kumar" whereby a total interim maintenance of Rs. 9,000/- per & Rs. 5,000/- per month have been awarded in favor of respondent no.2/wife & respondent no.3/son, respectively.

2. Heard learned counsel for the parties.

3. Learned counsel for the revisionist would submit that the revisionist is a police constable and earns only Rs.43,303/- as his salary per month and is unable to pay such a higher amount to respondent no. 2 & respondent no.3 as interim maintenance. He further submitted that the respondent no.2/wife is running a beauty parlor and earns Rs.30,000/- per month and is fully capable of maintaining herself.

4. After arguing at some length, he limits his prayer only to the extent that the matter may kindly be remanded back to the lower Court for its expeditious disposal.

5. Considering the submissions advanced by the learned counsel for the parties, the present criminal revision is disposed of with the following directions:

(i) The matter is remanded back to the learned Court below to decide the same without being prejudiced, as expeditiously as possible.

(ii) Till the final disposal of the case by the Court below, the revisionist shall pay a total sum of Rs. 6,500/- per month regularly to respondent no. 2/wife & Rs. 4,500/- per month regularly to respondent no. 2/son before 10th of every month and without any break from the date of this order. However, the learned Court below shall be at liberty to either reduce or enhance the amount of maintenance after hearing learned counsel for both the parties from such date as the learned Court below deems it fit, in accordance with law.

(iii) Needless to say that the interim maintenance modified herein would have no effect on the merits and the Court below is at liberty as given above.

6. Any application pertaining to the arrears of maintenance, if any, is filed before the Court below, the same shall be disposed of on merits, as per law.

7. Let a copy of this judgment be sent to the Court concerned for compliance.

(N.S. Dhanik, J.) 31.03.2022 RV