CRLR/387/2025
2025 Latest Caselaw 3375 UK

Uttarakhand High Court

CRLR/387/2025 on 27 June, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                         CRLR No.387 of 2025
                                         Hon'ble Pankaj Purohit, J.

Mr. Niranjan Bhatt, 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 15.05.2025 passed by learned Principal Judge, Family Court, Dehradun in Criminal Case No.520 of 2019, Smt. Akansha Khanduri & another vs. Lt. Colonel Kapil Khanduri, under Section 125 Cr.P.C., whereby the revisionist was directed to pay Rs.40,000/- per month as maintenance to respondent no.1 (wife) and Rs.35,000/- per month to respondent no.2 (minor son).

4. Issue notice to the respondents, returnable within four weeks.

5. Steps to be taken within a week.

6. List on 07.08.2025.

(Pankaj Purohit, J.) 27.06.2025 AK