CRLR/68/2025
2025 Latest Caselaw 2063 UK

Uttarakhand High Court

CRLR/68/2025 on 13 February, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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                           CRLR No.64 of 2025
                           Hon'ble Ravindra Maithani, J.

Mr. Jai Krishna Pandey, Advocate for the revisionist.

The challenge in this revision is made to the judgment and order dated 16.12.2024, passed in Criminal Case No.259 of 2023, Smt. Reshma and others vs. Shri Tosif, by the court of Additional Principal Judge, First Family Court, Dehradun. By it, the revisionist has been directed to pay `17,500/- per month (Rs.7,500/- to respondent no.1 and Rs.5,000/- each to respondent nos.2 and 3) as maintenance. Heard.

Having considered, this Court is of the view that this matter requires deliberation. Admit.

Issue notice to respondent nos.1 to 3, returnable within six weeks. Steps to be taken within a week.

List on 05.05.2025.

(Ravindra Maithani, J.) 13.02.2025 Sanjay