CRLR/481/2023
2023 Latest Caselaw 1865 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                         COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      19.07.2023                        CRLR No. 481 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Proposed Revision has been filed challenging the judgment dated 01.07.2023, passed by learned Judge, Family Court, Vikas Nagar, District Dehradun in Miscellaneous Criminal Case No. 150 of 2022, by which, learned Judge has allowed the Application, filed under Section 127 of the Code of Criminal Procedure, 1973 and directed the revisionist-opposite party to pay Rs. 10,000/- to his wife and Rs. 7,000/- - 7,000/- per month to his two minor daughters for their maintenance.

2. Heard Mr. P.C. Petshali, learned counsel for the proposed revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

3. Mr. P.C. Petshali, Advocate, has submitted that there may be a chance of settlement. He has requested for dasti notice.

4. Issue notice to respondent no. 2.

5. Steps to be taken by all modes including dasti within three days.

6. List on 16.08.2023.

7. Both, revisionist-Ranveer Tomar and respondent no. 2-Smt. Anita are directed to appear before the Court on the date fixed physically or through video conferencing.

(Alok Kumar Verma, J.) 19.07.2023 Shiksha