ANSHUL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Criminal Revision has been filed against the ex-parte judgment dtd. 10/1/2022, passed by learned Judge, Family Court, Nainital in Miscellaneous Criminal Case No.33 of 2021, "Smt. Kushika Sharma vs. Anshul Kumar", by which, the revisionist ' opposite party, husband of the respondent no.2, has been directed to pay a monthly allowance for the maintenance of the respondent no.2 at the rate of Rs.25,000.00 per month from the date of the judgment. On 27/5/2022, revisionist was directed by the coordinate Bench of this Court to pay Rs.10,000.00 per month to the respondent no.2 ' wife.

(2.) Heard Mr. Sharang Dhulia, learned counsel for the revisionist, Mr. P.S. Uniyal, learned Brief Holder for the State and Mr. R.P. Nautiyal, learned Senior Advocate assisted by Mr. Lalit Sharma, learned counsel for the respondent no.2.

(3.) Mr. Sharang Dhulia, Advocate, has submitted that in the said miscellaneous case, filed under Sec. 125 of the Code of Criminal Procedure, 1973 (for short, 'the Code'), ex-parte order was passed on the basis of the publication. Mr. Sharang Dhulia, Advocate has further submitted that in compliance of the order of coordinate Bench dtd. 27/5/2022, revisionist is paying Rs.10,000.00 per month to the respondent no.2.