CRLR/469/2025
2025 Latest Caselaw 1408 UK

Uttarakhand High Court

CRLR/469/2025 on 30 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.469 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. M.K. Ray, learned counsel for revisionists.

2. This revision is directed against the impugned judgment and order dated 17.06.2025 passed by learned Principal Judge, Family Court, Nainital in Misc. Criminal Case No.99 of 2023 Smt. Anju Gupta Singh and Anr. Vs. Sh. Sunil Singh, whereby, the application under Section 125 Cr.P.C. of the revisionists were allowed partly and the respondent was directed to pay maintenance allowance of Rs.6,000/- per month (Rs.3,000/- per month each to revisionist No.1-wife and revisionist No.2-minor daughter Km. Avantika) on 10th day of each month. The present revision is filed for enhancement of the maintenance allowance granted to the revisionists.

3. Issue notice to respondent, returnable within four weeks.

4. Steps to be taken within a week.

5. Put up on 16.09.2025.

(Pankaj Purohit, J.) 30.07.2025 PN