CRLR/662/2025
2025 Latest Caselaw 4735 UK

Uttarakhand High Court

CRLR/662/2025 on 8 October, 2025

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                               CRLR No.662 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. Nishant Krishna Adhikari, learned counsel for the Revisionist.

2. The present criminal revision is directed against the judgment and order dated 08.07.2025, passed by the court of learned Additional Principal Judge - I, Family Court, District Dehradun, in Criminal Case No.116 of 2024, "Seema Thakur and another Vs. Umesh Kumar, whereby directing the Revisionist to pay an amount of Rs.5,000/- per month as interim maintenance to the Respondent Nos.1 and 2.

3. Learned counsel for the Revisionist submits that the interim maintenance so awarded is exorbitant.

4. Admit.

5. Issue notice to the Respondent No.1. Steps to be taken within a week. Counter affidavit to be filed within a period of three weeks.

6. Considering the overall facts and circumstances of the case, an interference is being called for in the matter.

7. Till the next date of listing, the effect and operation of the impugned judgment and order dated 08.07.2025, passed by the court of learned Additional Principal Judge - I, Family Court, District Dehradun, in Criminal Case No.116 of 2024, "Seema Thakur and another Vs. Umesh Kumar", shall remain stayed, subject to the condition that the Revisionist shall pay an amount of Rs.2,500/- per month as interim maintenance to the Respondent Nos.1 and 2.

8. List this matter on 10.12.2025.

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

(Ashish Naithani, J.) 08.10.2025 Nitesh/