Uttarakhand High Court

CRLR/427/2025 on 8 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                         CRLR No.427 of 2025
                                         Hon'ble Pankaj Purohit, J.

Mr. Faizan Ali, learned counsel holding brief of Mr. Mohd. Safdar, learned counsel for the revisionist.

2. Mr. B.C. Joshi, learned AGA for the State.

3. The present revision is directed against the judgment and order dated 24.05.2025 passed by learned Additional Principal Judge-1st, Family Court, Roorkee, District Haridwar in Case No.352 of 2023, Smt. Shabnur & another vs. Khaleel Ahmed, under Section 125 Cr.P.C. and the revisionist-husband was directed to pay Rs.8,000/- per month as interim maintenance to respondent no.2 (wife) and Rs.2,000/- per month to the respondent no.3 (son) from the date of filing of the application for interim maintenance.

4. It is contended by learned counsel for the revisionist that amount which has been fixed as interim maintenance is too heavy as the revisionist was earlier married with one Shama Parveen in the year 2010 and out of this wedlock, he has four daughters and he also has liability of them.

5. Admit.

6. Sent for TCR.

7. Issue notice to the respondent nos.2 & 3, returnable within four weeks.

8. Steps to be taken within a week.

9. List on 24.09.2025.

10. In the meantime, the execution of the judgment and order 24.05.2025 passed by learned Additional Principal Judge-1st, Family Court, Roorkee, District Haridwar in Case No.352 of 2023, Smt. Shabnur & another vs. Khaleel Ahmed shall remain stayed, provided revisionist shall keep on paying Rs.8,000/- per month to the respondent no.2 and Rs.2,000/- per month to the respondent no.3 on 10th of every month.

11. Stay application (IA No.1/2025) stands disposed of accordingly.

(Pankaj Purohit, J.) 08.07.2025 AK