Sharma And Another vs Harish Chandra Budhlakoti"
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Uttarakhand High Court

Sharma And Another vs Harish Chandra Budhlakoti" on 9 December, 2025

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                              CRLR No. 833 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Gaurav Kandpal, learned counsel for the Revisionists.

2. The present Criminal Revision has been filed seeking to set aside the judgment and order dated 20.09.2025, passed by the learned Judge, Family Court, Khatima, District Udham Singh Nagar, in Misc. Criminal Case No. 166 of 2024, "Smt. Meenu Sharma and Another vs. Harish Chandra Budhlakoti", under Section 144 of the Bharatiya Nagarik Suraksha Sanhita, 2023, whereby the Revisionist was directed to pay Rs. 5,000/- per month to the Respondents as interim maintenance.

3. The Revisionist has also filed a Stay Application (IA No. 01 of 2025) with a prayer that the effect and operation of the impugned judgment and order dated 20.09.2025, passed by the learned Judge Family Court, Khatima, District Udham Singh Nagar, in Misc. Criminal Case No. 166 of 2024, "Smt. Meenu Sharma and Another vs. Harish Chandra Budhlakoti", be stayed during the pendency of the present Revision.

4. Admit.

5. Issue notice to Respondents. Steps to be taken within a week.

6. Objections/counter affidavit, if any, be filed by the Respondents.

7. As an interim measure, it is directed that, till the next date of listing, the effect and operation of the impugned judgment and order dated 20.09.2025, passed by the learned Judge Family Court, Khatima, District Udham Singh Nagar, in Misc. Criminal Case No. 166 of 2024, "Smt. Meenu Sharma and Another vs. Harish Chandra Budhlakoti", shall remain stayed, subject to the condition that 50% of the awarded amount shall be paid to the Respondents towards maintenance. In default, the interim relief so granted shall stand automatically vacated.

8. The Stay Application stands disposed of accordingly.

9. List this case on 20.02.2026.

(Ashish Naithani, J.) 09.12.2025 Shiksha