CRLR/856/2025
2025 Latest Caselaw 6136 UK

Uttarakhand High Court

CRLR/856/2025 on 11 December, 2025

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                              CRLR No.856 of 2025

                              Hon'ble Ashish Naithani, J.

Ms. Neeti Rana, learned counsel for the Revisionist.

2. Ms. Pushpa Bhatt, learned DAG with Mr. S.C. Dumka, learned Standing Counsel, for the State of Uttarakhand/1.

3. The present criminal revision is directed against the judgment and order dated 12.11.2025, passed by the court of learned Principal Judge, Family Court, Haridwar, District Haridwar, in Criminal Case No.40 of 2023, "Smt. Richa Singh Vs. Ran Vijay Singh", whereby directing the Revisionist to pay an amount of Rs.25,000/- per month as interim maintenance to the Respondent No.2.

4. Admit.

5. Issue notice to the Respondent No.2. Steps to be taken within a week. Counter affidavit to be filed within a period of three weeks.

6. Considering the overall facts and circumstances of the case, an interference is being called for in the matter.

7. Till the next date of listing, the effect and operation of the impugned judgment and order dated 12.11.2025, passed by the court of learned Principal Judge, Family Court, Haridwar, District Haridwar, in Criminal Case No.40 of 2023, "Smt. Richa Singh Vs. Ran Vijay Singh", shall remain stayed subject to the condition that the Revisionist shall pay Rs.12,500/- per month as interim maintenance to the Respondent No.2, as well as Revisionist shall deposit 20% of the arrears amount before the Court concerned within a period of three weeks from today.

8. List this matter on 24.02.2026.

9. Stay application (IA No.1/2025) stands disposed of accordingly.

(Ashish Naithani, J.) 11.12.2025 Nitesh/