CRLR/470/2025
2025 Latest Caselaw 1409 UK

Uttarakhand High Court

CRLR/470/2025 on 30 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.470 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Prashant Khanna, learned counsel for revisionist.

2. This revision is directed against the impugned judgment and order dated 30.06.2025 passed by learned Judge, Family Court, Rudraprayag in Misc. Criminal Case No.89 of 2024 Smt. Ankita Bajpayee Vs. Pankaj Trivedi, whereby, the application filed by revisionist under Section 144 of BNSS,2023, was allowed partly and the respondent was directed to pay maintenance allowance of Rs.10,000/- per month to revisionist-wife on 10th day of each month from the date of that order i.e.30.06.2025. The instant revision is filed by the revisionist for enhancement of the maintenance allowance granted by the learned Judge, Family Court, Rudraprayag.

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

4. Steps to be taken within a week.

5. Put up on 18.09.2025.

(Pankaj Purohit, J.) 30.07.2025 PN