Kaur And Another vs Gurprit Singh"
2025 Latest Caselaw 3772 UK

Uttarakhand High Court

Kaur And Another vs Gurprit Singh" on 28 August, 2025

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                                  CRLR No. 547 of 2025

                                  Hon'ble Ashish Naithani, J.

Mr. Harshit Sanwal, learned counsel for the Revisionist.

2. The present Criminal Revision has been filed with a prayer to quash the judgment and order dated 04.06.2025, passed in Misc. Criminal Case No. 215 of 2022, titled as "Mrs. Baljinder Kaur and Another vs. Gurprit Singh", by the learned Principal Judge, Family Court, Udham Singh Nagar, on an application under Section 125 Cr.P.C.

3. The Revisionist has also filed a Stay Application (IA No. 01 of 2025), seeking a stay on the effect and operation of the order dated 04.06.2025, passed in the aforesaid case under Section 125 Cr.P.C.

4. Admit.

5. Issue notice to Respondent No. 2.

6. Steps for service be taken within one week.

7. Objections, if any, be filed by the Respondent.

8. List this case on 09.10.2025.

9. As an interim measure, it is directed that till the next date of listing, the effect and operation of the order dated 04.06.2025 in Criminal Case No. 215 of 2022, "Mrs. Baljinder Kaur and Another vs. Gurprit Singh" under Section 125 Cr.P.C., shall remain stayed, subject to the condition that the Revisionist shall pay a sum of ₹10,000/- per month as interim maintenance to Respondent No. 2-Gurleen Kaur (wife).

10. The Stay Application stands disposed of accordingly.

(Ashish Naithani, J.) 28.08.2025 Shiksha