CRLR/491/2025
2025 Latest Caselaw 1948 UK

Uttarakhand High Court

CRLR/491/2025 on 14 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.491 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Bhupendra Singh Bhandari, Advocate for the revisionist.

2. Mr. B.C. Joshi, A.G.A. for the State.

3. This is criminal revision is directed against the judgment and order dated 03.06.2025, passed by learned Judge, Family Court, Rudrapur, Udham Singh Nagar in Misc. Criminal Case No.130 of 2022, Krishna Joshi through Patroness/Guardian (Ms. Minakshi Bhatt) Vs. Akhilesh Joshi, under Section 125 of Cr.P.C. (Section 144 of B.N.S.S. 2023) and further to reduce/modify the quantum of interim maintenance as awarded by trial court.

4. It is contended by learned counsel for the revisionist that the interim maintenance order passed by the learned Judge to the tune of ₹30,000/- to be paid to respondent no.2 by the revisionist, is not in consonance with the averments made by the revisionist-husband and has been passed without taking into account his salary.

5. Having heard learned counsel for the revisionist, prima facie, this Court is of the view that the matter requires interference.

6. Issue notice to respondent no.2, returnable within four weeks.

7. Steps to be taken within three days.

8. List this case on 25.08.2025 as fresh.

9. In the meantime, execution of the impugned judgment and order dated 03.06.2025, passed by learned Judge, Family Court, Rudrapur, Udham Singh Nagar, shall remain

stayed, provided the revisionist-husband keeps on paying a sum of ₹30,000/-, per month and shall pay 50% of the arrears to the respondent no.2.

(Pankaj Purohit, J.) 14.08.2025 SK