CRLR/492/2025
2025 Latest Caselaw 1827 UK

Uttarakhand High Court

CRLR/492/2025 on 7 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.492 of 2025
                                  Hon'ble Pankaj Purohit, J.

Ms. Shruti Joshi, learned legal-aid counsel for revisionist, appeared through video conferencing.

2. Mr. Bhaskar Chandra Joshi, learned A.G.A. for the State of Uttarakhand/ respondent No.1.

3. This revision is directed against the impugned judgment and order dated 06.06.2025 passed by the learned Additional Principal Judge, Family Court, Rishikesh, District Dehradun, in Misc. Criminal Case No.139 of 2024 Smt. Sarita Mishra Vs. Rakesh Babulal Chauhan, whereby, the application filed by the revisionist under Section 144 BNSS 2023 for interim maintenance, was rejected.

4. Issue notice to respondent No.2, returnable within four weeks.

5. Steps to be taken within a week.

6. Put up on 26.09.2025.

(Pankaj Purohit, J.) 07.08.2025 PN