CRLR/116/2020
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Uttarakhand High Court

CRLR/116/2020 on 2 April, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

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

      02.04.2025                       CRLR No. 116 of 2020
                                       Hon'ble Vivek Bharti Sharma, J.

Mr. Prabhakar Joshi, learned counsel for the revisionist.

2. Mr. Akshay Latwal, learned Brief Holder for the State.

3. Mr. Parikshit Saini, learned counsel for respondent no.2.

4. Present revision is filed by the revisionist against the judgment and order dated 21.01.2020 passed by learned Additional Judge, Additional Family Court, Rishikesh in Misc. Case no. 137 of 2019, whereby the application under Section 125 Cr.P.C. filed by the revisionists was partly allowed and the maintenance to the revisionist no.1 was refused by the court below and a very meagre amount of `15,000/- as maintenance was granted in favor of revisionist no.2/minor son

5. Revisionist no.1/wife is present in person before the Court and would submit that the respondent no.2/husband has not paid any maintenance to revisionist no.2/minor son.

6. To this, learned counsel for the respondent no.2 would submit that the respondent no.2/husband has also filed Revision No.179 of 2020 against the impugned order dated 21.01.2020. However, he would fairly concede that there is no stay in the said revision on the operation of the impugned order dated 21.01.2020; that, the respondent no.2/husband has paid some of the amount of the maintenance.

7. In view of the above, the respondent no.2/husband is directed to pay the entire arrears of maintenance as per impugned order dated 21.01.2020 within 30 days from today and keep on paying the maintenance as fixed by the court directly in the account of respondent no.2/minor son by 7th day of each month of English Calendar.

On the query of this Court, revisionist no.1/wife would submit that the account of revisionist no.2/minor son is already opened in the bank.

The revisionist no.1 shall provide the bank details of revisionist no.2 in tabular form stating the name of the account holder, account number, name of the bank, name of the branch, I.F.S.C. Code to the Mobile No. 8958973295 of the counsel for the respondent no.2 so that the counsel for respondent no.2 is able to provide the details to the respondent no.2/husband, who shall deposit the amount of maintenance directly in the account of the revisionist no.2.

8. The amount already deposited by the respondent no.2/husband pursuant to the impugned order dated 21.01.2020 would be adjusted.

9. List this case on 07.07.2025 along with connected revision.

(Vivek Bharti Sharma, J.) 02.04.2025 Mamta