Shivam Kumar vs State And Others on 24 December, 2025

2025:UHC:11552

Judgment Reserved on: 18.11.2025
Judgment Delivered on: 24.12.2025

IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
Criminal Revision No.751 of 2023

Shivam Kumar ......Revisionist

Vs.

State and others .....Respondent

Presence:

Mr. M.K. Ray, learned counsel for the Revisionist.
Mr. Vipul Painuly, learned A.G.A. for the State of Uttarakhand.
Mr. Yogesh Pacholia, learned counsel, for Respondent Nos.2 and 3.
Hon'ble Ashish Naithani, J.
The present Criminal Revision arises out of an order dated
25.07.2023, passed by the learned Judge, Family Court I, Udham Singh Nagar,
in Case No. 07 of 2022, "Vaishali vs. Shivam" instituted under Section 125
CrPC by Respondent No. 2.

2. As per the facts, the marriage between the Revisionist and Respondent
No. 2 was solemnized on 16.02.2021 according to Hindu rites and customs.
From the said wedlock, a daughter was born, who is arrayed as Respondent No.
3 through her natural guardian mother.

3. Respondent No. 2 filed an application for interim maintenance
alleging that she and the minor child had been subjected to cruelty and
harassment, that she was compelled to leave the matrimonial home, and that she
had no independent source of income to maintain herself or the child. It was
asserted that the Revisionist is an advocate earning substantial income and has
neglected to maintain them.

4. The Revisionist filed objections to the interim maintenance
application admitting the marital relationship and the paternity of the child, but

1
Criminal Revision No. 751 of 2023, "Shivam Kumar Vs State of Uttarakhand and Others"

Ashish Naithani J.
2025:UHC:11552

disputing the allegations of cruelty and dowry demand. It was asserted that
Respondent No. 2 left the matrimonial home voluntarily without sufficient
cause, that she is educated and capable of earning, and that she is not entitled to
interim maintenance.

5. The Revisionist further pleaded that he is a junior advocate, suffering
from cardiac ailments, has negligible income, and is dependent upon others for
his treatment and livelihood.

6. Upon hearing the parties, the learned Family Court passed the
impugned order granting interim maintenance of Rs. 5,000 per month in favour
of Respondent No. 2 during the pendency of proceedings under Section 125
CrPC, holding that the wife had disclosed no income and that the husband could
not avoid his obligation to maintain his wife and minor child.

7. Aggrieved by the said order, the Revisionist has preferred the present
Criminal Revision under Sections 397 and 401 CrPC seeking setting aside of
the interim maintenance order.

8. Learned counsel for the Revisionist submits that the impugned order
suffers from material illegality and is based on presumption rather than
evidence. It is contended that the learned Family Court failed to properly assess
the income of the Revisionist and arbitrarily fixed a notional income without
any factual foundation.

9. It is argued that Respondent No. 2 left the matrimonial home of her
own volition without sufficient cause, and therefore, in view of Section 125
sub-section (4) CrPC, she is disentitled from claiming maintenance. Reliance is
placed on the charge sheet and other materials to contend that the allegation of
forced ouster was not substantiated.

10. Learned counsel for the Revisionist further submits that Respondent
No. 2 is well educated and was employed prior to marriage, and that material
was placed on record suggesting her continued engagement with a financial
institution. It is contended that the learned Family Court ignored these aspects
while granting interim maintenance.

2
Criminal Revision No. 751 of 2023, "Shivam Kumar Vs State of Uttarakhand and Others"

Ashish Naithani J.
2025:UHC:11552

11. It is also urged that the Revisionist is a junior advocate without a
stable practice, suffering from serious cardiac illness, and burdened with
medical expenses and family responsibilities, and that the grant of interim
maintenance without considering these circumstances has caused grave
prejudice.

12. Learned counsel for Respondent No. 2 submits that the impugned
order is legal, reasoned, and passed after due consideration of the pleadings and
affidavits of both parties. It is contended that interim maintenance is intended to
prevent destitution and ensure basic sustenance during the pendency of
proceedings.

13. It is argued that Respondent No. 2 specifically pleaded absence of any
income and that the Revisionist failed to place any cogent or reliable
documentary material before the Family Court to establish that she was
gainfully employed at the relevant time.

14. Learned counsel further submits that the Revisionist's plea of low
income and illness cannot absolve him of his statutory obligation to maintain
his wife and minor child, and that the amount awarded is modest and
reasonable, keeping in view the needs of the dependents and the cost of living.

15. Learned AGA, supporting the impugned order, submits that no
perversity, illegality, or jurisdictional error is demonstrated, warranting
interference under revisional jurisdiction, and that the Criminal Revision is
liable to be dismissed.

16. Heard learned counsel for the Parties and perused the records.

17. The jurisdiction invoked under Sections 397 and 401 of the Code is
supervisory and corrective in nature. It is well settled that a revisional court
does not function as a court of appeal and cannot re-appreciate evidence or
substitute its own view merely because another view is possible. Interference is
warranted only where the order under challenge suffers from patent illegality,
material irregularity, or perversity.

3
Criminal Revision No. 751 of 2023, "Shivam Kumar Vs State of Uttarakhand and Others"

Ashish Naithani J.
2025:UHC:11552

18. The impugned order arises from proceedings at an interlocutory stage,
namely, an application for interim maintenance in a pending petition under
Section 125 CrPC. At this stage, the Family Court is not required to adjudicate
finally upon disputed questions of fact relating to desertion, cruelty, or conduct
of the parties. The enquiry is necessarily prima facie and aimed at ensuring that
the wife and minor child are not rendered destitute during the pendency of
proceedings.

19. The marital relationship between the parties and the paternity of the
minor child are admitted. The wife specifically pleaded absence of any
independent source of income. The husband, while alleging that the wife was
capable of earning or was employed, did not place before the Family Court any
cogent documentary material conclusively establishing that she was, at the
relevant time, in receipt of regular income sufficient to maintain herself and the
child.

20. The learned Family Court took note of this evidentiary position and
recorded that, in the absence of reliable proof of the wife's income, interim
maintenance could not be denied merely on assertions regarding her educational
qualifications or alleged earning capacity. This approach cannot be said to be
contrary to law, as there is a clear distinction between capacity to earn and
actual earning, particularly at an interlocutory stage.

21. The contention that the learned Family Court erred in assessing the
income of the husband on a notional basis also does not persuade this Court to
interfere. Where precise income is not forthcoming and the husband asserts
minimal earnings without substantiating the same through credible material, the
court is entitled to make a reasonable estimation for the limited purpose of
interim maintenance. Such estimation is not an adjudication of final liability
and remains open to reassessment upon evidence.

22. The amount of interim maintenance awarded, namely Rs. 5,000 per
month, is modest. It cannot be characterised as excessive, arbitrary, or
disproportionate so as to warrant interference in revision. The order reflects an

4
Criminal Revision No. 751 of 2023, "Shivam Kumar Vs State of Uttarakhand and Others"

Ashish Naithani J.
2025:UHC:11552

attempt to strike a balance between the needs of the wife and minor child on the
one hand, and the pleaded constraints of the husband on the other.

23. The pleas raised by the Revisionist regarding alleged voluntary
desertion, applicability of Section 125 sub-section (4) CrPC, medical condition,
and financial hardship involve disputed questions of fact. These issues require
appreciation of evidence and cannot be conclusively determined at the stage of
interim maintenance, much less in revisional jurisdiction. The learned Family
Court has consciously left these matters open for adjudication in the main
proceedings.

24. This Court also finds no procedural impropriety or violation of
principles of natural justice in the manner in which the learned Family Court
has exercised its discretion. The impugned order discloses application of mind
to relevant considerations germane to interim maintenance and does not suffer
from perversity or jurisdictional error.

25. In revisional jurisdiction, this Court is not called upon to examine
whether a different view could have been taken, but only whether the view
taken by the court below is so unreasonable or illegal as to call for correction.
On a careful evaluation of the record, this Court finds that the impugned order
does not cross that threshold.

ORDER

For the reasons recorded hereinabove, this Court does not find any perversity, illegality, or jurisdictional infirmity in the order dated 25.07.2023, passed by the learned Judge, Family Court I, Udham Singh Nagar, in Case No. 07 of 2022, granting interim maintenance in favour of Respondent No. 2.

The Criminal Revision, therefore, fails and is accordingly dismissed.

Pending applications, if any, stand disposed of.

(Ashish Naithani J.)

SHIKSHA Digitally signed by SHIKSHA BINJOLA

SB DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3410ef86ae41ec9fbabcd5dba6b3a2c24b5aa08b09c1 2f21822fbd40bf639b1c, postalCode=263001,

BINJOLA st=UTTARAKHAND, serialNumber=FD80A2D028949381C52796A542D7FF0A9BED0 0E67B5283D205F18FE29BDF5DD9, cn=SHIKSHA BINJOLA Date: 2025.12.24 11:19:53 +05'30'

Criminal Revision No. 751 of 2023, "Shivam Kumar Vs State of Uttarakhand and Others"