CRLR/558/2025
2025 Latest Caselaw 4045 UK

Citation : 2025 Latest Caselaw 4045 UK
Judgement Date : 2 September, 2025

Uttarakhand High Court

CRLR/558/2025 on 2 September, 2025

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                      COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRLR No. 558 of 2025
                                 Hon'ble Ashish Naithani, J.

Mr. Saurabh Kumar Pandey, learned counsel for the revisionist appeared through V.C.

2. The present criminal revision under Section 438/442 of BNSS is moved on behalf of the revisionist to set-aside/quash the impugned judgment and order dated 17.07.2025 passed by learned Principal Judge, Family Court, District Udham Singh Nagar in Criminal Case No.184 of 2022, titled as "Parveen Be vs. Abdul Kadir", under Section 125 of Cr.P.C. and further prayed that during pendency of present revision, the operation and effect of the aforementioned impugned judgment and order be stayed.

3. Learned counsel for the revisionist/husband would submit that the order of maintenance dated 17.07.2025 of `15,000/- per month has been passed against the revisionist/husband in favour of the respondent/wife; the respondent/wife unreasonably left the matrimonial house as such she is not entitled to get any maintenance; the impugned order is based on surmises and conjectures and is based on wrong appreciation of evidence on record, therefore, the same deserves to be set-aside.

4. Considering the submissions advanced by the learned counsel on behalf of the revisionist, interference is being called for in the matter.

5. Admit.

6. Issue notice to the Respondent, returnable within two weeks. Steps to be taken within one week.

7. Objections, if any, to be filed by the Respondent within a period of three weeks.

8. List this matter on 14.10.2025.

9. Till the next date of listing, the effect and operation of the impugned judgment and order dated 17.07.2025 passed by learned Principal Judge, Family Court, District Udham Singh Nagar in Criminal Case No.184 of 2022, titled as "Parveen Be vs. Abdul Kadir", under Section 125 of Cr.P.C., shall remain stayed subject to the condition that the revisionist/husband shall pay `7000/- per month to the respondent.

10. Stay Application (IA No.01 of 2025) stands disposed of.

(Ashish Naithani, J.) 02.09.2025 Akash