CRLR/386/2025
2025 Latest Caselaw 3383 UK

Uttarakhand High Court

CRLR/386/2025 on 30 June, 2025

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                  CRLR No.386 of 2025
                                  Hon'blePankaj Purohit,J.

Mr. Gopal K. Verma, learned counsel for revisionist.

2. Ms. Sweta Badola Dobhal, learned Brief Holder for the State of Uttarakhand/ respondent No.1.

3. The present revision has been filed by the revisionist against the judgement and order dated 22.01.2025 passed by learned Principal Judge, Family Court, Rudrapur, District Udham Singh Nagar, in Misc. Criminal Case No.49 of 2022 Renu @ Reena and another Vs. Himanshu Arya, under Section 127 of Cr.P.C., whereby, the said Criminal Case was allowed and the maintenance awarded by the judgment and order dated 28.02.2020 passed by learned Judge Family Court, Udham Singh Nagar in Misc. Criminal Case No.159 of 2018 Smt. Renu@Reena and anr. Vs. Himanshu Arya,was enhanced and the revisionist was directed to pay maintenance allowance to respondent No.2 (wife) to the tune of Rs.11,000/-p.m. in place of Rs.7,000/-p.m. and to respondent No.3 (daughter) to the tune of Rs.6,000/-per month in place of Rs.3,000/-, from the date of filing the application i.e. 31.03.2022, arrears to be paid within one month from the date of order dated 22.01.2025 and maintenance so ordered to be paid on 10th date of each month.

4. As per office report, there is a delay of 62 days in filing the present revision.

5. Issue notice to respondent No.2 on Delay Condonation Application (IA/1/ 2025), returnable within four weeks.

6. Steps to be taken within 03 days.

7. Put up on 28.07.2025.

8. Meanwhile, respondents may file objection(s) to the Delay Condonation Application (IA/1/2025).

(Pankaj Purohit, J.) 30.06.2025 PN