SUNIL SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision has been preferred by the revisionist challenging the impugned judgment and order dtd. 27/10/2021 passed by learned Judge, Family Court, Tehri Garhwal, under Sec. 125 (2) Cr.P.C. in Misc. Criminal Case No. 14 of 2021, "Smt. Ranjita and another v. Sunil Singh Chauhan", whereby the learned court has awarded Rs.4,000.00per month in favour of respondent no. 2 and Rs.3,000.00 per month in favour respondent no. 3 as an interim maintenance.

(2.) Heard learned counsel for the parties.

(3.) After arguing at some length, learned counsel for the revisionist limits his prayer only to the extent that the matter may kindly be remanded back to the lower Court for its expeditious disposal and a direction may be given to the concerned Court to decide the matter in the light of the judgment of Hon'ble Supreme Court in the case of Rajnesh vs.Neha (2021) 2 SCC 234.