Uttarakhand High Court

C528/309/2025 on 21 May, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                   Office    Notes,
                   reports, orders
                   or proceedings
SL.
         Date      or    directions                     COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                   order       with
                   Signatures
      21.05.2025                      C528 No.309 of 2025
                                      Hon'ble Vivek Bharti Sharma, J.

Mr. Sagar Kothari, learned counsel for the petitioner.

2. Mr. Tilak Ram Sharma, learned counsel for respondent no.1.

3. This C528 petition has been filed by the petitioner with a prayer to quash the impugned judgment and order dated 07.01.2025 passed by learned Additional Sessions Judge, Vikasnagar, District Dehradun in Criminal Appeal No.21/2024, "Shradhanand Dhoundiyal Vs. State of Uttarakhand & another" (Annexure No.16 to this petition) to the extent it denies residence order and, in failure of the same, ₹9,000/- per month to the petitioner.

4. Learned counsel for the petitioner/wife would submit that the maintenance is not being paid by respondent no.1/husband in the account of the petitioner/wife.

5. Learned counsel for respondent no.1/husband seeks and is granted time to file counter affidavit.

6. Meanwhile, respondent no.1/husband is directed to pay arrears of the interim maintenance within a period of one month from today and to deposit interim maintenance @ ₹12,000/- per month, as fixed by the Trial Court, on 10th day of each English calendar month directly in the bank account of the petitioner-wife.

7. The petitioner-wife is directed to provide her account details to respondent no.1/husband viz. Bank and Branch Name, Account Number, IFSC Code through learned counsel for respondent no.1/husband and also via whatsapp number # 94565 82697 provided by learned counsel for respondent no.1/husband in the Court so that the monthly maintenance amount be deposited directly into her bank account.

8. List this case on 24.07.2025.

(Vivek Bharti Sharma, J.) 21.05.2025 SS