CRLR/289/2025
2025 Latest Caselaw 3249 UK

Uttarakhand High Court

CRLR/289/2025 on 25 June, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.289 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. D.C.S. Rawat, Advocate for the revisionist.

2. Mr. B.C. Joshi, A.G.A. for the State.

3. By means of the present criminal revision, the revisionist has challenged the judgment and order dated 08.04.2025, passed by learned Principal Judge, Family Court, Khatima, District Udham Singh Nagar in Misc. Criminal Case No.218 of 2023 under Section 125 of Cr.P.C. whereby the respondent-wife was granted ₹7,000/-, per month, as maintenance and ₹3,000/- to her minor son - Naman, totaling to ₹10,000/- from the date of filing of the application.

4. It is contended by counsel for the revisionist that the respondent-wife has done B.ed and works as a Teacher in Maharishi Vidya Mandir, Khatima, Udham Singh Nagar

5. Be that as it may, the aforesaid fact cannot be taken as a ground to curtail any amount in the maintenance, passed by learned Principal Judge, Family Court, Khatima, District Udham Singh Nagar.

6. Admit.

7. Issue notice to the respondent nos.2 and 3, returnable within six weeks.

8. Steps to be taken within a week.

9. Summon the L.C.R.

10. List this case on 20.08.2025.

11. In the meantime, execution of judgment and award dated 08.04.2025 shall remain stayed provided, the revisionist-husband shall pay a sum of ₹10,000/-, per

month, as maintenance to the respondent nos.2 and 3 on 10th day of each month and shall deposit 50% of arrears within a month from today.

(Pankaj Purohit, J.) 25.06.2025 SK