CRLR/692/2022
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Uttarakhand High Court

CRLR/692/2022 on 14 February, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                  CRLR No.692 of 2022
                                  CRLRL No.239 of 2023
                                  Hon'ble Ravindra Maithani, J.

Mr. Suresh Chandra Bhatt, Advocate for the revisionist.

Mr. Arjun Arora, Advocate holding brief of Mr. Abhishek Verma, Advocate for the respondent.

The challenge in this revision is made to the judgment and order passed in a proceeding under Section 125 Cr.P.C. as well as in a proceeding under Section 12 of the Protection of Women from Domestic Violence Act, 2005.

The matter is to be finally heard. List this matter for final hearing on 08.05.2025.

In the proceeding under Section 125 Cr.P.C., the revisionist has been directed to pay Rs. 4,000/- per month, and in Para 32 of the judgment of the trial court, it is stated that this amount shall be adjusted in any amount that is payable as maintenance to the respondent.

Having considered, till the next date of listing, the revisionist shall pay to the respondent, Baljeet Kaur, maintenance at the rate of Rs. 4,000/- per month. Till then, the revisionist shall also clear all the dues.

(Ravindra Maithani J.) 14.02.2025 RV