CRLR/822/2023
2023 Latest Caselaw 3414 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      08.11.2023                        CRLR No.822 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Proposed Criminal Revision has been filed challenging the judgment dated 04.06.2022, passed by learned Judge, Family Court, Kashipur, District Udham Singh Nagar in Miscellaneous Criminal Case No.239 of 2017, filed under Section 125 of the Code of Criminal Procedure, 1973, by which, learned Judge has directed the proposed revisionist-opposite party to pay Rs.3,000/- per month to his wife, respondent no.2 and Rs.2,000/- per month to his minor daughter.

2. Proposed Revision has been filed along with an Application under Section 5 of the Limitation Act, 1963 to condone the delay of 428 days.

3. Heard Mr. Yogesh Upadhyay with Mr. P.C. Petshali, learned counsel for revisionist and Mr. M.A. Khan, learned A.G.A assisted by Mr. Rakesh Negi, learned Brief Holder for State.

4. Mr. Yogesh Upadhyay, Advocate, submits that the revisionist has paid Rs.98,000/- to the respondent no.2.

5. Issue notice to respondent no.2 on the Delay Condonation Application.

6. Steps to be taken within three days.

7. List on 28.12.2023.

(Alok Kumar Verma, J.) 08.11.2023

Neha