CRLR/229/2024
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Uttarakhand High Court

CRLR/229/2024 on 18 September, 2025

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                               CRLR No.229 of 2024

                               Hon'ble Ashish Naithani, J.

Mr. C.K. Sharma, learned counsel for the Revisionist. None present for the Respondent.

2. The present criminal revision is directed against the judgment and order dated 10.01.2024, passed by the learned Judge, Family Court, Pauri Garhwal, in Misc. Criminal Case No.15 of 2023, "Smt. Shivani Badola Vs. Sri Nishi Kant Badola" under Section 125 of CrPC, whereby the learned court below allowed the application under Section 125 of CrPC, directing the Revisionist to pay an amount of Rs.12,000/- per month as interim maintenance to the Respondent.

3. Admit.

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

5. Till the next date of listing, as an interim measure it is provided that the Revisionist shall continue to pay Rs.12,000/- per month as interim maintenance in pursuance to the impugned judgment and order dated 10.01.2024, passed by the learned Judge, Family Court, Pauri Garhwal, in Misc. Criminal Case No.15 of 2023, "Smt. Shivani Badola Vs. Sri Nishi Kant Badola". However, the arrears of the aforesaid maintenance shall remain stayed.

6. List this matter on 04.11.2025.

7. Stay application (IA No.1/2024) stands disposed of accordingly.

(Ashish Naithani, J.) 18.09.2025 Nitesh/