Uttarakhand High Court
Unknown vs State Of Uttarakhand And Another on 9 October, 2025
2025:UHC:8947
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Criminal Revision No.104 of 2020
9th October, 2025
Smt. Manpreet and another ........Revisionists
Versus
State of Uttarakhand and another ......... Respondents
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Presence:-
Mr. Ankur Sharma, learned counsel for the revisionists.
Mr. Deepak Bisht, learned DAG for the State.
Mr. Pawan Mishra, learned counsel for respondent no.2.
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Hon'ble Alok Mahra, J.
This Criminal Revision has been filed by the
revisionists challenging the judgment and order dated
07.01.2020 passed by the learned Judge, Family Court,
Vikasnagar, Dehradun in Misc. Criminal Case No. 27 of
2019, Smt. Manpreet and another vs. Shri Gurdev Singh,
whereby the Family Court partly rejected the application
filed by revisionist no.1 under Section 125 Cr.P.C. on the
ground that she had left the company of respondent no.2
on her own sweet will, while granting maintenance of Rs.
6,000/- per month to revisionist no.2.
2025:UHC:8947
2. Learned counsel for the revisionists submits
that the proceedings under Section 125 Cr.P.C. before
the court below were conducted illegally, and therefore,
the impugned order is liable to be set aside to the extent
it denies maintenance to revisionist no.1.
3. Per contra, learned counsel for respondent
no.2 submits that during the pendency of the present
criminal revision, respondent no.2 filed a divorce petition
under Section 13(1)(i-a) of the Hindu Marriage Act, 1955
against revisionist no.1, which was registered as Original
Suit No. 103 of 2021, Gurdev Singh vs. Smt. Manpreet,
before the learned Judge, Family Court, Vikasnagar,
District Dehradun. The Family Court decreed the suit
vide judgment dated 04.09.2023 on the grounds of
cruelty and desertion, holding that revisionist no.1 had
treated respondent no.2 with cruelty and had deserted
him for more than two years. Aggrieved by the said
decree, revisionist no.1 filed First Appeal No. 160 of 2023
before this Court, which is still pending consideration.
4. After hearing learned counsel for the parties
and upon perusal of the record, this Court finds no
infirmity or illegality in the impugned judgment and order
dated 07.01.2020 passed by the learned Judge, Family
2025:UHC:8947
Court, Vikasnagar, Dehradun in Misc. Criminal Case No.
27 of 2019, Smt. Manpreet and another vs. Shri Gurdev
Singh. Accordingly, the Criminal Revision is dismissed.
5. There shall be no order as to costs.
(Alok Mahra, J.)
09.10.2025
BS
BALWANT
DN: c=IN, o=HIGH COURT OF UTTARAKHAND,
2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c02f
e2eacbf28cdf4ba7ce8640c5820, postalCode=263001,
SINGH
st=UTTARAKHAND,
serialNumber=04E141DF4614F9A4D5F48346EB553D
E5185F418755DC00A7A13C14A680C3FA90,
cn=BALWANT SINGH
Date: 2025.10.10 17:18:11 +05'30'
