CRLR/559/2025
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Uttarakhand High Court

CRLR/559/2025 on 3 September, 2025

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                               CRLR No.559 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Piyush Garg, learned counsel for the Revisionist.

2. Mr. Akshay Latwal, learned AGA with Mr. Prabhat Kandpal, learned Brief Holder, for the State of Uttarakhand.

3. Mr. Shubham Chhabra, learned counsel for the Respondent Nos.1, 2 and 3, through VC.

4. The present criminal revision is directed against the judgment and order dated 08.07.2025, passed by the learned Principal Judge Family Court, Udham Singh Nagar in Criminal Case No.349 of 2019, "Smt. Namrata Batra and others Vs. Sri Vikas Batra", whereby the learned court has directed the Revisionist to pay a monthly maintenance under Section 125 of CrPC @ Rs.10,000/- per month to the Respondent No.1/wife and Rs.10,000/- per month each to the Respondent Nos.2 and 3, who are the son of Revisionist.

5. Admit.

6. Counter affidavit to be filed by the Respondents within a period of three weeks.

7. Till the next date of listing, the effect and operation of the impugned judgment and order dated 08.07.2025, passed by the learned Principal Judge Family Court, Udham Singh Nagar in Criminal Case No.349 of 2019, "Smt. Namrata Batra and others Vs. Sri Vikas Batra", shall remain stayed.

8. List this matter on 08.10.2025.

9. Stay application (IA No.1/2025) stands disposed of.

(Ashish Naithani, J.) 03.09.2025 Nitesh/