Sarojani Devi vs Unknown
2025 Latest Caselaw 5325 UK

Uttarakhand High Court

Sarojani Devi vs Unknown on 7 November, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
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                                                CRLR No.748 of 2025
                                                Hon'ble Pankaj Purohit, J.

Mr. Prem Prakash Singh Phartiyal, learned counsel for the revisionist.

2. This revision is directed against the judgment and order dated 15.09.2025, passed by the Additional Principal Judge, Family Court, Kotdwar, Pauri Garhwal, in Misc. Criminal Case No. 08 of 2024, Sarojani Devi vs. Ganesh Singh Rawat, whereby the petition filed by the respondent-wife under Section 125 Cr.P.C. was partly allowed, and the revisionist- husband was directed to pay a sum of Rs. 10,000/- per month as maintenance from the date of filing of the application, i.e., 07.02.2024, to be paid on or before the 7th day of each month.

3. The revisionist contended before this Court that the respondent-wife is living separately from him on her own free will at Jaiharikhal, District Pauri Garhwal, while the husband, who is posted as a Senior Clerk in the office of the Block Education Officer, Rikhnikhal, Pauri Garhwal, resides at his place of posting at Rikhnikhal. It is pointed out by the revisionist that the marriage between the parties was solemnized on 08.11.1999, and that after 25 years of marriage, the respondent-wife chose to live separately by renting accommodation at Jaiharikhal. Petitioner has althroughout been ready to keep respondent-wife with him.

4. Having heard the learned counsel for the revisionist, this Court finds some substance in the submissions made by him and deems it appropriate to admit the revision.

5. Admit.

6. Issue notice to the respondent returnable within four weeks.

7. Steps to be taken within a week.

8. List on 12.12.2025.

9. In the meantime, the revisionist shall continue to pay maintenance to the respondent-wife at the rate of Rs. 10,000/- per month, on or before the 7th day of each month, as directed by the learned trial court. However, the recovery of arrears of maintenance shall remain stayed.

10. Stay application (IA No.1/2025) stands disposed of accordingly.

(Pankaj Purohit, J.) 07.11.2025 AK