CRLR/465/2025
2025 Latest Caselaw 1331 UK

Uttarakhand High Court

CRLR/465/2025 on 25 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.465 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Shashank Saun, learned counsel for the revisionist, appeared through video conferencing.

2. Mr. S.S. Chauhan, learned D.A.G. with Mr. Vikas Uniyal, learned Brief Holder for the State of Uttarakhand/respondent No.1.

3. This revision is directed against the judgment and order dated 30.04.2025 passed by learned Judge, Family Court, Tehri Garhwal in Misc. Criminal Case No.85 of 2024 Smt. Sangeeta Devi and another Vs. Mukesh Singh, whereby, the

under Section 144 of BNSS was partly allowed and the revisionist-husband has been directed to pay a sum of Rs.5000/- per month to respondent No.2-wife and Rs.4,000/- per month to respondent No.3- minor son-Oovlesh, as maintenance, from the date of filing of the maintenance application i.e.16.08.2024 and the maintenance was directed to be paid on 10th of every month.

4. I have gone through the impugned judgment and order. It is contended by learned counsel for the revisionist that the amount is only on higher side.

5. Admit.

6. Let the Trial Court Record be summoned.

7. Issue notice to respondent No.2, returnable within six weeks.

8. Steps to be taken within a week.

9. Put up on 14.10.2025.

10. Till the next date of listing, the execution of impugned judgment and order dated 30.04.2025 passed by learned Judge, Family Court, Tehri Garhwal in Misc. Criminal Case No.85 of 2024 Smt. Sangeeta Devi and another Vs. Mukesh Singh, shall remain stayed provided the revisionist keeps on paying the amount of maintenance awarded by the learned Trial Court i.e. Rs.9,000/- per month (Rs. 5000/- per month to respondent No.2-wife and Rs.4,000/- per month to respondent No.3-minor son-Oovlesh) on 10th day of each English calendar month. However, it is also clarified that the revisionist shall also pay 50% of the arrears of the maintenance within one month from today to the respondent Nos.2 and 3.

11. Stay Application (IA/1/2025) stands disposed of.

(Pankaj Purohit, J.) 25.07.2025 PN