CRLR/88/2022
2022 Latest Caselaw 522 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLR No.88 of 2022

                                  Hon'ble N.S. Dhanik, J.

Mr. Vishwa Prakash Bahuguna, learned counsel for the revisionist.

Mr. V.S. Rathore, learned A.G.A. for the State.

Heard.

Learned counsel for the revisionist submits that the learned Court below had awarded Rs. 6000/- per month to respondent no. 2/wife and Rs. 5000/- per month to respondent no. 3/daughter as maintenance. He further submits that the revisionist works as a broker in RTO but nowadays the said work is not going on and the revisionist is totally unemployed and is doing petty labour works and it is impossible for the revisionist to pay Rs. 11,000/- per month. He further submits that the revisionist is somehow paying Rs. 5000/- for the daughter and is not at all capable to pay Rs. 6000/- per month to respondent no. 2/wife who is already employed.

Admit.

Issue notice to the respondent nos. 2/wife and 3/daughter through her mother.

Steps to be taken within seven days. List this case after service report is received.

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 20.10.2021 passed by the Additional Judge, Family Court, Dehradun in Misc. Criminal Case No. 1020 of 2013, "Smt.Santoshi Devi @ Rishita & another Vs. Anmol Agarwal", under Section 125 Cr.P.C. shall remain stayed, provided if the revisionist will pay Rs. 4000/- per month to respondent no. 2/wife and Rs. 5000/- per month to respondent no. 3/daughter by the second week of the month, from the date from which the maintenance awarded by the court below.

(N.S. Dhanik, J.) 04.03.2022 RV