CRLR/320/2020
2022 Latest Caselaw 502 UK

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                                  CRLR No.320 of 2020
                                  Hon'ble N.S. Dhanik, J.

Mr. Aditya Singh, learned counsel for the revisionist.

Mrs. Pushpa Bhatt, learned D.A.G. for the State.

Heard.

Learned counsel for the revisionist submits that the learned Court below had awarded Rs. 25,000/- per month to respondent nos. 2/wife and 3/son as maintenance. He further submits that, the revisionist had been thrown out of his house by respondent no. 2/wife and he is residing separately in a rented accommodation and it is impossible for the revisionist to pay Rs. 25,000/- per month.

Admit.

Issue notice to the respondent nos. 2/wife and 3/son through his mother.

Steps to be taken within three days.

List this case on 31.03.2022. Considering the submission of learned counsel for the parties, it is directed that, till the next date of listing, the effect and operation of impugned judgment and order dated 28.01.2020 passed by the Additional Judge, Family Court, Roorkee, District Haridwar in Misc. Criminal Case No. 48 of 2018, "Smt.Gargi Kar Vs. Dr. Kirti Bhushan Mishra", under Section 127 Cr.PC shall remain stayed, provided if the revisionist will pay Rs. 20,000/- per month to respondent no. 2/wife and respondent no. 3/son by the second week of the month, from the date of application of the maintenance.

Urgency Applications (IA No.4428 of 2021 and IA No.4429 of 2022) stands disposed of.

(N.S. Dhanik, J.) 03.03.2022 RV