Uttarakhand High Court

Unknown vs Sri on 2 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                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.309 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Pooran Singh Rawat and Mr. M.C. Upadhyay, Advocate for the revisionist.

2. The instant criminal revision is directed against the judgment and order dated 28.03.2025, passed by learned Judge, Family Court, Haldwani, District Nainital in Misc. Criminal Case No.171 of 2024, Heera Sabrinath Vs. Sri Sabrinath T., filed under Section 125 of Cr.P.C., whereby the court has awarded an interim maintenance to the tune of ₹25,000/- to be paid on 10th day of each month.

3. It is contended by counsel for the revisionist that the order has been passed without compliance of the dictum of the Hon'ble Supreme Court given in the case of Aditi @ Mitthi Vs. Jitish Sharma in Criminal Appeal No.3446 of 2023.

4. It is further contended by counsel for the revisionist that the directions issued in the aforesaid judgment are applicable for the purpose of deciding interim maintenance as well.

5. It is clear from the order impugned that no affidavit has been filed by the parties and the interim order has been passed.

6. Admit.

7. Issue notice to the respondent-wife, returnable within four weeks.

8. Steps to be taken within three days.

9. List this case on 28.08.2025.

10. In the meantime, execution of judgment and order dated 28.03.2025, passed by learned Judge, Family Court, Haldwani, District Nainital in Misc. Criminal Case No.171 of 2024, Heera Sabrinath Vs. Sri Sabrinath T., shall remain

stayed, provided that the revisionist shall keep on paying a sum of ₹15,000/- to the respondent-wife.

(Pankaj Purohit, J.) 02.07.2025 SK