Uttarakhand High Court
CRLR/312/2022 on 23 June, 2022
Author: Ravindra Maithani
Bench: Ravindra Maithani
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
CRLR No. 312 of 2022
Hon'ble Ravindra Maithani, J.
Mr. M.C. Pant, Advocate for the revisionist.
Mr. V.K. Jemini, Deputy Advocate General with Ms. Meena Bisht, Brief Holder for the State.
The challenge in this revision is made to an order of interim maintenance dated 18.05.2022, passed in Criminal Case No.135 of 2021, Neha Bisht v. Ashish Bisht, by the court of Family Judge, Vikasnagar, District Dehradun.
Heard and perused file.
The main challenge is made to the order in view of the provision of Sub-section (4) of Section 125 of the Code of Criminal Procedure, 1973. It is the case of the revisionist that the private respondent has been in relationship with one Anshu Negi. The relationship was in existence prior to marriage, which continued during marriage. It is argued today that it is still continuing.
Text messages, Facebook chats and call recordings of the respondent no. 1 and Anshu Negi have been filed, along with other documents.
Perused those documents as well. Having considered, this Court is of the view that this matter definitely requires deliberation.
Issue notice to the respondent no. 1, returnable within four weeks. Steps to be taken within a week.
List thereafter.
Till then, the operation and effect of the impugned order dated 18.05.2022 shall remain in abeyance.
(Ravindra Maithani, J.) 23.06.2022 Avneet/