Citation : 2025 Latest Caselaw 736 UK
Judgement Date : 4 July, 2025
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
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CRLR No.284 of 2024
Hon'ble Pankaj Purohit, J.
Mr. Yogesh Upadhyay, Advocate for the revisionists.
2. Mr. S.C. Dumka, AGA with Ms. Sweta Dobhal, Brief Holder for the State.
3. Mr. Shariq Khurshid, Advocate for respondent no.2.
4. This criminal revision is filed against the judgment and order dated 23.03.2023 passed by Judge Family Court, Kashipur, District U.S. Nagar in Misc. Criminal Case No.461 of 2018, Smt. Anjum & another vs. Ubaidur Rehman, whereby, the application for maintenance moved by the applicant-wife which has been rejected, while the maintenance has been awarded to the applicant's child @ Rs.1,000/- per month from the date of making the application.
5. Both the parties (husband and wife) are present before this Court. This Court interacted with the parties and found that there may be amicable settlement of the parties; they appear to be at loggerheads for trivial reasons. Respondent no.2-husband assured the Court that he will take his wife and child with him right from the Court and he gave undertaking before this Court that he will not cause any harm either physical or mental to his wife or his child and will keep them at his residence with him.
6. On this assurance, the applicant-wife is willing to accompany her husband right from the Court. She may do so. The husband shall take her with love and respect
with him, as a responsible spouse and shall maintain both the wife and the child as per his means.
7. List this case on 19.08.2025.
8. On that date, both the parties (husband and wife) shall appear in person before this Court.
(Pankaj Purohit, J.) 04.07.2025 Ravi
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