Gaurav Bali vs Smt. Sonal Kumari Bali And Others
2022 Latest Caselaw 1500 UK

     IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
                 Criminal Revision No. 228 of 2022

Gaurav Bali                                          ...Revisionist

                                  Vs.
Smt. Sonal Kumari Bali and Others                    ...Respondents



     Mr. Pawan Mishra, learned counsel for the revisionist.
     Ms. Manisha Rana Singh, learned A.G.A. for the State.

                                           Dated: 17th May, 2022

Hon'ble N.S. Dhanik, J.

This criminal revision has been preferred by the revisionist challenging the interim maintenance order dated 07.04.2022, passed by the Principal Judge, Family Court, Dehradun, under Section 125 CrPC, whereby interim maintenance of Rs. 6,000/- and Rs. 4,000/- per month was awarded in favour of the respondent no.1/wife and respondent no.2/daughter, respectively, from the date of filing the application.

2. Heard learned counsel for the parties.

3. Learned counsel for the revisionist would submit that although the revisionist is earning Rs. 34,258/- per month, he is also making the repayment of personal loan which was taken by the revisionist for solemnization of marriage of his sister. He also submitted that the revisionist is residing in a rented accommodation, for which he is paying Rs. 4,000/- per month and he is unable to pay such a higher amount to the as interim maintenance.

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. 5,000/- and Rs. 3,000/- per month regularly to the respondent nos. 1 and 2, respectively, 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.

6. Needless to say that if any application pertaining to the arrears of maintenance 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.) 17.05.2022 RV