Uttarakhand High Court
Unknown vs State Of Uttarakhand on 7 July, 2025
Author: Pankaj Purohit
Bench: Pankaj Purohit
2025:UHC:5820
HIGH COURT OF UTTARAKHAND AT NAINITAL
Criminal Revision No. 420 of 2025
07th July, 2025
Smt. Shikha Kumari ..........Revisionist
Versus
State of Uttarakhand
and another ...........Respondents
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Presence:-
Mr. Anchit Khokher, Advocate for the revisionist.
Mr. S.C. Dumka, A.G.A. with Ms. S.B. Dobhal, B.H. for the State.
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Hon'ble Pankaj Purohit, J.
The present criminal revision is directed against
the judgment and order dated 07.05.2025 and modified
order dated 14.05.2025, passed by learned Principal Judge,
Family Court, Dehradun in Misc. Criminal Case No.330 of
2024, Shikha Kumari Vs. Mukul Anand, under Section 144
of B.N.S.S. 2023, whereby learned Principal Judge, Family
Court, Dehradun has awarded an interim maintenance of
₹8,000/- to the revisionist from respondent no.2 from the
date of filing of the application.
2. Facts of the case in a nutshell are that the
revisionist-wife and respondent no.2-husband got married
on 06.02.2024 as per Hindu rites and rituals. After the
marriage revisionist-wife was subjected to cruelty, because
of insufficient dowry allegedly brought, by respondent no.2-
husband and his family members. Without any cogent
reason, the revisionist-wife was thrown out from her
matrimonial home. After ousting revisionist-wife no heed
for maintenance was paid by respondent no.2-husband on
her, on which revisionist-wife was constrained to file an
application under Section 144 of B.N.S.S. 2023 seeking
maintenance amounting ₹70,000/- per month. Along with
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the said application an application for interim maintenance
was also filed in the court of learned Principal Judge,
Family Court, Dehradun. Upon service of notice respondent
no.2-husband filed a reply denying all the allegations
leveled against him. After hearing the arguments advanced
by counsel for the parties on application for interim
maintenance, the learned court below vide its judgment
and order dated 07.05.2025 directed respondent no.2-
husband to pay an amount of ₹20,000/- per month from
the date of application to the revisionist-wife and vide its
judgment and order dated 14.05.2025 modified its earlier
order and decreased the amount to only ₹8,000/- citing
typographical error. Feeling aggrieved by the said order the
revisionist-wife is before this Court.
3. Learned counsel for the revisionist-wife submits
that the order dated 07.05.2025 and modified order dated
14.05.2025 are not in ratio of income of respondent no.2-
husband and has granted a meager amount of interim
maintenance to the revisionist-wife as she has no means to
take care of herself and is presently a burden on her
parents. He further submits that learned Principal Judge,
Family Court, Dehradun vide its judgment and order dated
07.05.2025 and modified order dated 14.05.2025 has erred
in granting an interim maintenance to the revisionist-wife
which is too low for her survival.
4. Having considered the submission made by
counsel for the revisionist-wife and looking into the facts of
the case, that respondent no.2-husband has to look after
his own family and has his own expenses to bear and
revisionist-wife is not burdened with the responsibility of
any child, the interim maintenance awarded by learned
Principal Judge, Family Court, Dehradun is well sufficient
keeping in view of the needs of revisionist-wife. There is no
perversity in the judgment and order impugned which may
2025:UHC:5820
warrant any interference by this Court. It would be prudent
to note here at this stage that vide order dated 14.05.2025
the order dated 07.05.2025 was not modified. Rather it was
a correction of typographical error crept in the order dated
07.05.2025.
5. Accordingly criminal revision lacks merit and is
dismissed in limine.
(Pankaj Purohit, J.)
07.07.2025
SK
