Uttarakhand High Court
CRLR/312/2018 on 10 October, 2018
Author: Lok Pal Singh
Bench: Lok Pal Singh
CRLR No. 312 of 2018 Hon'ble Lok Pal Singh, J.
Mr. Veer Kunwar Singh, Advocate for the revisionist.
Mr. P.S. Bohara, A.G.A. for the State.
Heard.
Admit.
Issue notice to respondent no. 2 fixing 30.11.2018.
Steps be taken within two weeks. Considering the facts and circumstances of the case, it is directed that till the next date of listing, effect and operation of the impugned order dated 07.08.2018 passed by the Judge Family Court, Udham Singh Nagar in case no. 19 of 2018 Smt. Manjeet Kaur vs. Surjeet Singh under section 125 Cr.P.C. shall remain stayed provided that revisionist shall pay ` 5,000/- per month as interim maintenance to respondent no. 2 (wife). The amount shall be paid by 7th of every month.
Stay application stands disposed of.
(Lok Pal Singh, J.)
Parul 10.10.2018