CRLR/731/2025
2025 Latest Caselaw 5206 UK

Uttarakhand High Court

CRLR/731/2025 on 3 November, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
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                                  CRLR No.731 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Pankaj Singh Chauhan, learned counsel for revisionist-wife.

2. By means of the present criminal revision, revisionist-wife has put to challenge the judgment and order dated 10.09.2025 passed by learned Principal Judge, Family Court, Nainital in Misc. Criminal Case No.18 of 2024 Smt. Anjali Vs. Amit Kumar, whereby, the application moved by the revisionist-wife under Section 125 Cr.P.C. for maintenance has been rejected.

3. Issue notice to respondent-husband returnable within six weeks.

4. Steps to be taken within a week.

5. Put up on 29.12.2025.

(Pankaj Purohit, J.) 03.11.2025 PN