Unknown vs Singh Negi & Others
2025 Latest Caselaw 3302 UK

Uttarakhand High Court

Unknown vs Singh Negi & Others on 26 June, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                         CRLR No.977 of 2023
                                         Hon'ble Pankaj Purohit, J.

Mr. Pawan Mishra, learned counsel for the revisionist.

2. The present revision is directed against the judgment and order dated 07.03.2017 passed by Additional Chief Judicial Magistrate, Vikasnagar, passed in Domestic Voilence Misc. Criminal Case No.248 of 2010, Smt. Prabha Devi vs. Jawahar Singh Negi & others, whereby the application moved by respondent-wife-Prabha Devi was allowed as well as the judgment and order dated 05.10.2023 passed by Additional District & Sessions Judge, Vikasnagar, Dehradun in Criminal Appeal No.4 of 2018, Jawahar Singh Negi vs. Smt. Prabha Devi, whereby the judgment passed by learned Additional Chief Judicial Magistrate has been affirmed.

3. It is contended by learned counsel for the revisionist that it is a case where the revisionist- husband is actually at the receiving hand, who has been beaten up by respondent-wife, and her family members and they have been convicted by learned Additional Chief Judicial Magistrate, Vikasnagar, Dehradun in Criminal Case No.79 of 2012, State vs. Prabha Devi & others. The copy of which has been annexed by the revisionist along with stay application no.1/2025.

4. It is further contended by learned counsel for the revisionist that the learned trial court has allowed the application of the respondent-wife restraining the revisionist and his family members not to cause any domestic violence with the respondent-wife and her minor son- Master Adtiya and further to provide them a rented accommodation within a period of one month from the date of passing of the order of the trial court and to return all household articles and stridhan within a period of one month or to pay Rs.2 lakhs to the respondent- wife.

5. Issue notice to the respondent, returnable within four weeks.

6. Steps to be taken within a week.

7. Having heard learned counsel for the revisionist and having gone through the documents available on record, this Court is of the view that, till the next date of listing, the operation and effect of para no.20 of the judgment and order dated 07.03.2017, whereby the revisionist has been directed to return all the stridhan or pay Rs.2 lakhs to the respondent- wife, shall remain stayed.

8. List on 22.08.2025.

(Pankaj Purohit, J.) 26.06.2025 AK