CRLR/462/2025
2025 Latest Caselaw 1332 UK

Uttarakhand High Court

CRLR/462/2025 on 25 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                             CRLR No.462 of 2025
                                             Hon'ble Pankaj Purohit, J.

Mr. C.K. Sharma, learned counsel for the revisionist.

2. This revision is directed against the judgment and order dated 15.05.2024 passed by learned Judge, Family Court, Khatima, District Udham Singh Nagar in Misc. Criminal Case No.51 of 2022, Anjali Gautam vs. Bhim Ratan, whereby the application moved by respondent-wife under Section 125 Cr.P.C. has been decided in favour of the respondent-wife ex-parte and the revisionist-husband was directed to pay a sum of Rs.3,000/- per month to his wife-Smt. Anjali Gautam and Rs.1,500/- to his daughter on 10th of every month from the date of filing of the maintenance petition.

3. Issue notice to the respondent, returnable within six weeks.

4. Steps to be taken within a week.

5. List on 27.10.2025.

6. In the meantime, the execution of the judgment and order dated 15.05.2024 shall remain stayed provided the revisionist keeps on paying Rs.3,000/- per month to his wife-Smt. Anjali Gautam and Rs.1,500/- to his daughter on 10th of every month as the per the order dated 15.05.2024.

(Pankaj Purohit, J.) 25.07.2025 AK