CRLR/845/2025
2025 Latest Caselaw 6364 UK

Uttarakhand High Court

CRLR/845/2025 on 16 December, 2025

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                           CRLR No.845 of 2025

                           Hon'ble Ashish Naithani, J.

Mr. Abhijay Negi, learned counsel for the Revisionist.

2. The present criminal revision is directed against the judgment and order dated 20.09.2025, passed by the court of learned Principal Judge, Family Court, Dehradun, in Criminal Case No.442 of 2022, "Smt. Sarika Vs. Rajkumar", whereby directing the Revisionist to pay an amount of Rs.8,000/- per month as interim maintenance to the Respondents.

3. Admit.

4. Issue notice to the Respondent. Steps to be taken within a week. Counter affidavit to be filed within a period of three weeks.

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

6. Till the next date of listing, the effect and operation of the impugned judgment and order dated 20.09.2025, passed by the court of learned Principal Judge, Family Court, Dehradun, in Criminal Case No.442 of 2022, "Smt. Sarika Vs. Rajkumar", shall remain stayed, subject to the condition that the Revisionist shall pay Rs.4,000/- per month as interim maintenance to the Respondent instead of Rs.8,000/-, as well as Revisionist shall deposit 30% of the arrears amount before the Court concerned within a period of three weeks from today.

7. List this matter on 27.02.2026.

8. Interim relief application (IA No.1/2025) stands disposed of accordingly.

(Ashish Naithani, J.) 16.12.2025 Nitesh/