Harendra Singh vs State Of Uttarakhand And Another
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Uttarakhand High Court

Harendra Singh vs State Of Uttarakhand And Another on 26 February, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

HIGH COURT OF UTTARAKHAND AT NAINITAL

        Criminal Revision No.476 of 2023
Harendra Singh                .............Revisionist

                              Versus

State of Uttarakhand and another ..........Respondents
Present:-
             Mr. Pooran Singh Rawat, Advocate for the revisionist.
             Mr.   Virendra   Singh   Rawat,    AGA     for   the
             State/respondent no.1.
             Mr. Kishore Rai, Advocate holding brief of Mr. Mani
             Kumar, Advocate for respondent no.2.

Hon'ble Ravindra Maithani, J. (Oral)

The challenge in this revision is made to the

order dated 29.04.2023, passed in Misc. Criminal Case

No.295 of 2019, Smt. Ayushi Chauhan Vs. Harendra

Singh, by the Judge, Family Court 1st, Rudrapur, District

Udham Singh Nagar ("the case"), by which, an application

filed under Section 125 of the Code of Criminal

Procedure, 1973 ("the Code") of the private respondent

has been allowed and the revisionist has been directed to

pay `6,000/- per month to the private respondent, as an

interim maintenance. Initially notices were issued to the

private respondent and in order to explore the possibility

of amicable settlement, the parties are directed to appear

in person.

2. Heard learned counsel for the parties and

perused the record.

3. Today, learned counsel for the revisionist and

learned counsel for the respondent no.2 are present. They

would submit that the parties have resolved the dispute

amicably and they have decided to stay separate and the

application under Section 13(B) of the Hindu Marriage

Act, 1955 has already been allowed by the Judge, Family

Court in Family Case (Civil Case) No.16 of 2024, Smt.

Ayushi Chauhan vs. Harendra Singh. A copy of judgment

dated 31.01.2024 has been filed tendered. It is taken on

record.

4. Learned counsel for the revisionist would

submit that since parties have settled the dispute

amicably, nothing survives in this revision and it may be

decided accordingly.

5. An order granting interim maintenance to the

private respondent is impugned. It is a matter arising out

of matrimonial discord. Since parties have amicably

settled their dispute, nothing survives in this revision. It

stands disposed of accordingly.

(Ravindra Maithani, J.) 26.02.2024 Sanjay