CRLR/568/2025
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Uttarakhand High Court

CRLR/568/2025 on 4 September, 2025

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                               CRLR No.568 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. Mohd. Safdar , learned counsel for the Revisionist.

2. The present criminal revision is directed against the judgment and order dated 26.09.2024, passed by the learned Judge, Family Court, Haridwar, in Criminal Case No.310 of 2021, "Smt. Mahinoor Vs. Shahnawaz" under Section 125 of CrPC, whereby partly allowing the application under Section 125 of CrPC, directing the Revisionist to pay an amount of Rs.3,000/- per month as interim maintenance to the Respondent.

3. There is a delay of 250 days' in filing the revision. Issue notice to the Respondent on the delay condonation application (IA No.1/2025). Steps to be taken within a week.

4. Admit.

5. Considering the overall facts and circumstances of the case, an interference is being called for in the matter.

6. Till the next date of listing, the effect and operation of the impugned judgment and order dated 26.09.2024, passed by the learned Judge, Family Court, Haridwar, in Criminal Case No.310 of 2021, "Smt. Mahinoor Vs. Shahnawaz", shall remain stayed, subject to the condition that Revisionist shall deposit 50% of the amount of arrears with the concerned court.

7. List this matter on 16.10.2025.

8. Stay application (IA No.2/2025) stands disposed of accordingly.

(Ashish Naithani, J.) 04.09.2025 Nitesh/