CRLR/87/2026
2026 Latest Caselaw 724 UK

Uttarakhand High Court

CRLR/87/2026 on 5 February, 2026

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                               CRLR No.87 of 2026

                               Hon'ble Siddhartha Sah, J.

Mr. D.C.S. Rawat (through V.C.), learned counsel for the petitioner.

2. Mr. Rakesh Negi, Brief Holder for the State.

3. Heard learned counsel for the parties.

4. The present criminal revision has been preferred against the judgment and order dated 19.12.2025 passed by the Additional Judge, Family Court, Kotdwara, District Pauri Garhwal in Criminal Miscellaneous Case No.01 of 2023, Smt. Anjali Negi vs. Sri Laxman Singh.

5. By means of the present revision, the maintenance application under Section 125 Cr.P.C. has been partially allowed.

6. The present revision seeks enhancement of the maintenance amount.

7. Issue notice to the respondent no.2. Steps to be taken within 4 days.

8. Summon the Trial Court Record.

9. List this case on 18.03.2026.

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(Siddhartha Sah, J.) Vacation Judge 05.02.2026

Ravi