MANISH SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal revision is directed against the order dtd. 7/9/2022 passed by Judge, Family Court, Haridwar. By the said order, application filed by revisionist, for impleading other children of respondent no. 2 (Smt. Sushila Devi) in maintenance proceedings initiated by her under Sec. 125 Cr.P.C., was rejected.

(3.) It is not in dispute that respondent no. 2 is legally wedded wife of Mr. Veer Singh Saini. Four children were born out of the said wedlock, eldest one being Manish Saini (revisionist herein). Respondent no. 2 moved application under Sec. 125 Cr.P.C., claiming maintenance at the rate of Rs.5,000.00 per month from her husband and Rs.20,000.00 per month from the revisionist. In the said application, revisionist prayed for impleading his other siblings as respondent to the maintenance application on the ground that they are well placed in life, therefore, they are also equally responsible for providing maintenance to their mother.