CRLR/239/2025
2025 Latest Caselaw 1447 UK

Uttarakhand High Court

CRLR/239/2025 on 1 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                                           2025:UHC:6794
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                                  CRLR No.239 of 2025
                                  Hon'ble Pankaj Purohit, J.

Ms. Prabha Naithani, learned counsel for the revisionist-husband.

2. Mr. Vikas Uniyal, learned Brief Holder for the State of Uttarakhand/respondent No.1.

3. Mr. Sachin Panwar, learned counsel for respondent Nos.2 and 3.

4. This revision is directed by the revisionist-husband against the judgment and order dated 17.06.2023 passed by learned Additional Judge, Family Court, Roorkee, District Haridwar, in Case No.151 of 2021 Smt. Deepali Bhatia Vs. Abhinav Gupta, whereby, the application filed by the respondent Nos.2 and 3 under Section 125 Cr.P.C. was partly allowed and the revisionist was directed to pay Rs.20,000/- per month (Rs.10,000/- per month each to respondent No.2-wife and respondent No.3-minor son) as well as the judgment and order dated 17.03.2025 passed by learned Additional Principal Judge First, Family Court, Roorkee, District Haridwar, in Misc. Case No.212 of 2023 Abhinav Gupta Vs. Smt. Deepali Bhatia, whereby, the learned Family Court had set aside ex- parte order dated 17.06.2023 under Section 125 Cr.P.C. on the condition to pay 50% balance amount within one month i.e.17.04.2025 from the date of 2025:UHC:6794

order and the remaining 50% amount was stayed till the final decision and the matter was recalled to its original Case No.151 of 2021.

5. Today, learned counsel for the revisionist submits that she doesn't want to press the present criminal revision, as the revisionist-husband is ready to pay the interim maintenance granted by the learned Trial Court.

6. In this view of the matter, the present criminal writ petition is dismissed as not pressed. However, a liberty is given to the revisionist-husband to pay the entire arrears of the interim maintenance within two weeks from today. He is directed to keep on paying the monthly interim maintenance amount directly in the account of respondent/wife.

(Pankaj Purohit, J.) 01.08.2025 PN