CRLR/551/2025
2025 Latest Caselaw 4016 UK

Uttarakhand High Court

CRLR/551/2025 on 1 September, 2025

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                                  CRLR No. 551 of 2025

                                  Hon'ble Ashish Naithani, J.

Dr. Kartikey Hari Gupta, Mr. Rafat Munir Ali and Ms. Irum Zeba, learned counsels for the Revisionist.

2. The present Criminal Revision has been filed with a prayer to:

admit the Revision; summon the record of the learned Trial Court; and set aside the impugned judgment and order dated 19.08.2025, passed by the learned Judge, Family Court, Pithoragarh, in Misc. Criminal Case No. 02 of 2023, titled "Smt. Pushpa Devi vs. Manohar Singh Kanyal", under Section 127 of the Code of Criminal Procedure, 1973.

3. The Revisionist has also filed a Stay Application (I.A. No. 01 of 2025), seeking a stay on the effect and operation of the impugned judgment and order dated 19.08.2025, passed by the learned Judge, Family Court, Pithoragarh, in Misc. Criminal Case No. 02 of 2023, titled "Smt. Pushpa Devi vs. Manohar Singh Kanyal", under Section 127 of the Code of Criminal Procedure, 1973.

4. Admit.

5. Issue notice to Respondent.

6. Steps for service be taken within one week.

7. Objections, if any, be filed by the Respondent.

8. List this case on 13.10.2025.

9. 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 19.08.2025 passed by learned Judge Family Court, Pithoragarh in Misc. Criminal Case No. 02 of 2023, "Smt Pushpa Devi vs. Manohar Singh Kanyal" under Section 127 of the Code of Criminal Procedure, 1973, shall remain stayed subject to the condition that the Revisionist shall pay a sum of ₹15,000/- per month as interim maintenance to Respondent-Smt. Pusha Devi.

10. The Stay Application stands disposed of accordingly.

(Ashish Naithani, J.) 01.09.2025 Shiksha