Uttarakhand High Court
Nitesh Dutt vs State Of Uttarakhand And Another on 1 September, 2025
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
2025:UHC:7746
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
01st SEPTEMBER, 2025
CRIMINAL REVISION NO.627 of 2019
Nitesh Dutt .....Revisionist
Versus
State of Uttarakhand and Another .....Respondents
Counsel for the Revisionist : Mr. Nagesh Aggarwal,
Advocate.
Counsel for the Respondent : Mr. Deepak Bhardwaj,
No.1 Brief Holder.
Counsel for the : Mr. Kartikey Hari Gupta,
Respondent No.2 Advocate holding brief
of Ms. Pallavi
Bahuguna, Advocate.
Hon'ble Alok Kumar Verma,J.
The present Revision has been filed
challenging the judgment dated 28.08.2019, passed by
learned Judge, Family Court, Kotdwar, District Pauri
Garhwal in Miscellaneous Criminal Case No.106 of
2014, "Smt. Himani Vs. Nitesh Dutt" by which, learned
Judge has directed the revisionist to pay Rs.17,000/-
(Rupees Seventeen Thousand) per month from
15.10.2014 for the maintenance of his wife, the
respondent no.2.
2. Heard Mr. Nagesh Aggarwal, learned counsel
for the revisionist and Mr. Kartikey Hari Gupta, learned
2025:UHC:7746
counsel appearing for the respondent no.2.
3. Mr. Nitesh Dutt, the revisionist, is present
through video conferencing. He is identified by Mr.
Nagesh Aggarwal, Advocate. Smt. Himani, the
respondent no.2, is present through video
conferencing. She is identified by Mr. Kartikey Hari
Gupta, Advocate.
4. Revisionist and the respondent no.2
submitted that they have amicably settled their
disputes in the following terms and conditions:-
"(i) Both the parties have agreed to live with
each other along with their son Aradhya, aged
about 11 years, at any place where they wish.
(ii) The revisionist Nitesh Dutt has agreed to pay
monthly allowance and maintenance of
Rs.25,000/-(Rupees Twenty Five Thousand) per
month towards the maintenance of his wife Smt.
Himani, the respondent no.2, and son Aradhya
from 12.09.2024 onwards which can be
deposited in the bank account of the respondent
no.2 from between the day of 23rd to 31st of each
month.
(iii) The respondent no.2 and son Aradhya would
not claim any past allowance or maintenance.
2025:UHC:7746
(iv) The parties have agreed to settle all their
disputes and cases pending before any Court of
law arising from the present matrimony including
the maintenance of their child pending before the
Court of Kotdwar in the light of the said terms
and conditions."
5. Both, the revisionist and the respondent no.2
have requested to decide the present Revision in the
said terms and conditions. They further submitted that
they have settled their disputes in the said terms and
conditions with their free will and without any pressure.
6. On the request of both the parties, the
present Revision (CRLR No.627 of 2019) is decided in
the abovementioned terms and conditions.
7. The impugned judgment dated 28.08.2019 is
modified accordingly.
___________________
ALOK KUMAR VERMA, J.
Dt:01.09.2025
Neha
NEHA BISHT
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,
2.5.4.20=6f1c15b6305912b3f008e9a4a8038ee7326b08b2d0e018b01be753f014836d27,
postalCode=263001, st=UTTARAKHAND,
serialNumber=3D89DC33779FB9677068452F32DE6BA960BFE64D819EE44CA9CCE487B2F
E0F92, cn=NEHA BISHT
Date: 2025.09.01 18:57:45 +05'30'
