CRLR/318/2021
2025 Latest Caselaw 3978 UK

Uttarakhand High Court

CRLR/318/2021 on 29 August, 2025

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               CRLR No.379 of 2021
                               With
                               CRLR No.318 of 2021
                               Hon'ble Alok Mahra, J.

Mr. Rajeev Bhatt, learned counsel for the revisionist.

2. Mr. V.N. Maulekhi, learned DAG for the State.

3. Mr. Mani Kumar, learned counsel for respondent no.2.

4. CRLR No.379 of 2021 is filed by the revisionist against the judgment and order dated 08.09.2021 passed by Judge, Family Court, Rudrapur, District Udham Singh Nagar, in Misc. Criminal Case no.180 of 2018, whereby the court has allowed the application of the respondent no.2 under Section 125 of Cr.P.C., thereby the revisionist/husband has been directed to pay ₹16,000/- per month to respondent no.2/wife towards maintenance.

5. CRLR No.318 of 2021 is filed by the revisionist/wife against the judgment and order dated 08.09.2021 passed by Judge, Family Court, Rudrapur, District Udham Singh Nagar, in Misc. Criminal Case no.180 of 2018 whereby the court has allowed the application of the revisionist under Section 125 of Cr.P.C., thereby the respondent/husband has been directed to pay ₹16,000/- per month to revisionist/wife towards maintenance, for enhancement of the maintenance.

6. Learned counsel for the parties would submit that during the pendency of the revisions, the parties have arrived at a settlement and they filed Family Case (Civil Case) No.375 of 2022, which was allowed and decree was passed on 30.11.2022, whereby the marriage solemnised on 18.02.2014 between the parties was dissolved in accordance with the provisions of Section 13(B) of Hindu Marriage Act, 1955.

7. Learned counsel for the parties would further submit that the parties are living separately.

8. In view of the above submissions, the criminal revisions are disposed of and the impugned judgment and order dated 08.09.2021 passed by Judge, Family Court, Rudrapur, District Udham Singh Nagar, in Misc. Criminal Case no.180 of 2018, Smt. Khyati Vs. Bhuwan Chandra Joshi' is hereby set aside.

(Alok Mahra, J.) 29.08.2025 BS

BALWANT DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a1 7c02fe2eacbf28cdf4ba7ce8640c5820,

SINGH postalCode=263001, st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F48346EB 553DE5185F418755DC00A7A13C14A680C3FA9 0, cn=BALWANT SINGH Date: 2025.08.29 17:20:20 +05'30'