Priyanka Pandey vs Divya Darshan Pant" Under Section 125
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Uttarakhand High Court

Priyanka Pandey vs Divya Darshan Pant" Under Section 125 on 14 October, 2025

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                              CRLR No. 670 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Sagar Kothari and Mr. Hitesh Chandra Sanwal, learned counsels for the Revisionist.

2. The present Criminal Revision has been preferred against the order dated 11.07.2025, passed by learned Judge, Family Court, Almora in Misc. Criminal Case No. 26 of 2024, "Smt. Priyanka Pandey vs. Divya Darshan Pant" under Section 125 Cr.P.C.

3. Admit.

4. Issue notice to the Respondent.

5. Steps to be taken within a week.

6. Objections/Counter Affidavit, if any, be filed by the Respondent.

7. List this case on 16.12.2025.

8. The Revisionist has also filed a Stay Application (I.A. No. 01 of 2025), praying that the effect and operation of the impugned judgment and order dated 11.07.2025, passed by learned Judge, Family Court, Almora in Misc. Criminal Case No. 26 of 2024, "Smt. Priyanka Pandey vs. Divya Darshan Pant"

under Section 125 Cr.P.C, be stayed during the pendency of the present Revision.

9. Considering the facts and circumstances of the case, as an interim measure, it is directed that till the next date of listing, the effect and operation of the impugned judgment and order dated 11.07.2025, passed by the learned Judge, Family Court, Almora, in Misc. Criminal Case No. 26 of 2024, "Smt. Priyanka Pandey vs. Divya Darshan Pant", under Section 125 Cr.P.C., shall remain stayed, subject to the condition that 50% of the awarded amount shall be paid to the Respondent/wife towards maintenance. It is further directed that the Revisionist shall also pay Rs. 35,000/- towards arrears of maintenance.

10. The Stay Application (I.A. No. 01 of 2025) stands disposed of accordingly.

(Ashish Naithani, J.) 14.10.2025 Shiksha