Uttarakhand High Court
Unknown vs Sanjay Bisht on 6 August, 2025
Author: Pankaj Purohit
Bench: Pankaj Purohit
HIGH COURT OF UTTARAKHAND AT NAINITAL
Criminal Revision No.862 of 2024
Smt. Rekha Rawat
--Revisionist
Versus
Sanjay Bisht
--Respondents
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Presence:-
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Hon'ble Pankaj Purohit, J.
Heard Mr. Ashish Aggarwal, learned counsel for
the revisionist.
2. Notice issued to the respondent has been served
personally upon him as per the report of CJM Kanpur
dated 08.01.2025. Even then, none is present to oppose
this revision. The Court is thus, constrained to proceed
ahead with the matter on its own.
3. This revision is directed against the judgment
and order dated 13.09.2024 passed by learned Additional
Judge, Family Court, Dehradun in Misc. Crl. Case No.202
of 2020, Rekha Rawat v. Sanjay BIsht whereby the
application moved by the revisionist u/s 125 Cr.P.C. has
been allowed and the respondent-husband has been
directed to pay Rs.15,000/- as maintenance from the date
of application. The revisionist -wife is before this Court for
enhancing the maintenance granted by learned trial Court.
4. Facts of the case are that application u/s 125
Cr.P.C. was filed by revisionist stating that she was
married with the respondent on 04.12.2017 as per Hindu
rites. Soon after marriage, respondent and his family
members began to demand dowry from her and also began
to mentally and physically torture and harass her. Due to
this matrimonial discord, she was sent with her parents
on 21.07.2019. On 07.12.2019, when she came back to
her in-laws house, she was not allowed to enter the house
and was accordingly ousted. Hence the prayer to provide
Rs.30,000/- per month was made.
5. The respondent husband filed his objection to
the aforesaid application and shown the responsibility of
his parents upon him.
6. It is an admitted case that the revisionist is the
legally wedded wife of respondent-husband. It is also
admitted that he is working as CTTI in the Allahabad
Division of the Indian Railways. In order to show the
income of respondent, his pay slip for the month of
September, 2023 has been shown as Annexure No.4 to
this revision wherein his Gross Pay has been shown to be
Rs.1,02,874/- whereas total recoveries are shown as
Rs.16,702/- only. Believing on this pay slip only, the
respondent is receiving Rs.90,000/- approx per month.
The Court below has awarded only Rs.15,000/- per month
which appears to be a meager amount looking to the
status of the respondent -husband.
7. Having regard to the facts of the case, present
revision is allowed. The amount of maintenance of
Rs.15,000/- as awarded by the Court below is increased to
Rs.25,000/- per month from the date of application which
shall be paid by the respondent-husband from the date of
application. The arrears be paid by the respondent within
six months from today.
8. Pending application, if any, stands disposed of.
(Pankaj Purohit, J.)
06.08.2025
Rdang
