CRLR/573/2025
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Uttarakhand High Court

CRLR/573/2025 on 8 September, 2025

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                              CRLR No.573 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Vikas Kumar Guglani, learned counsel for the Revisionist.

2. The present criminal revision is directed against the judgment and order dated 30.07.2025, passed by the learned Principal Judge, Family Court, Udham Singh Nagar, in Misc. Criminal Case No.37 of 2025, "Smt. Neetu Vs. Chander Sen", whereby directing the Revisionist to pay an amount of Rs.3,000/- per month as interim maintenance to the Respondent.

3. Admit.

4. Issue notice to the Respondent. Steps to be taken within a week. Counter affidavit to be filed within a period of three weeks.

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 30.07.2025, passed by the learned Principal Judge, Family Court, Udham Singh Nagar, in Misc. Criminal Case No.37 of 2025, "Smt. Neetu Vs. Chander Sen", shall remain stayed, subject to the condition that Revisionist shall pay an amount of Rs.1,500/- per month as interim maintenance to the Respondent.

7. List this matter on 28.10.2025.

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

(Ashish Naithani, J.) 08.09.2025 Nitesh/