NITIN RAGHAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 20/7/2024, passed in Case No.259 of 2022, Kajal Chauhan vs. Nitin Raghav, by the court of Judge, Family Court, Udham Singh Nagar ('the case'). By which, the revisionist has been directed to pay Rs.5,000.00 per month to his wife ('respondent no.2') as interim maintenance, under Sec. 125 of the Code of Criminal Procedure, 1973 ('the Code').

(2.) Heard learned counsel for the parties and perused the record.

(3.) The respondent no.2 filed an application seeking maintenance from the revisionist under Sec. 125 of the Code. It has been the case of the respondent no.2 that she and the revisionist married on 8/12/2021, but after marriage, she was harassed and tortured on multiple occasions. Finally, she was deserted by the revisionist.