CRLR/701/2025
2025 Latest Caselaw 4982 UK

Uttarakhand High Court

CRLR/701/2025 on 17 October, 2025

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                              CRLR No.701 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Pranav Singh, learned counsel for the Revisionist.

2. The present criminal revision is directed against the judgment and order dated 05.07.2025, passed by the court of learned Additional Judge, Family Court, Haldwani, District Nainital, in Misc. Criminal Case No.361 of 2024, "Neha Khandelwal Vs. Pratham Khandelwal", whereby directing the Revisionist to pay an amount of Rs.10,000/- per month as interim maintenance to the Respondent.

3. There is a delay of 12 days in filing the present revision. The cause shown in the said application is sufficient to condone the delay. Accordingly, the delay is condoned, and the delay condonation application (IA No.1/2025) is allowed

4. Issue notice to the Respondent. 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 05.07.2025, passed by the court of learned Additional Judge, Family Court, Haldwani, District Nainital, in Misc. Criminal Case No.361 of 2024, "Neha Khandelwal Vs. Pratham Khandelwal", shall remain stayed, subject to the condition that the Revisionist shall pay an amount of Rs.5,000/- per month as interim maintenance to the Respondent.

8. List this matter on 19.12.2025.

(Ashish Naithani, J.) 17.10.2025 Nitesh/