SHARIQ ALEEM Vs. SHABNAM

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 19/9/2024, passed in Criminal Appeal No.281 of 2024, Dr. Shariq Aleem vs. Shabnam and others, by the court of Sessions Judge, Dehradun ('the appeal').

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

(3.) The respondent no.1 has filed an application under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 in the court of Additional Judicial Magistrate/First Additional Civil Judge (Jr. Div.), Dehradun, which was registered as Criminal Misc. Case No.74 of 2020, Smt. Shabnam vs. Dr. Shariq Aleem ('the case'). The case was decided on 24/8/2024. The court has directed that the revisionist would pay Rs.8,000.00 per month as maintenance to the respondent no.1 and has also directed the revisionist to pay Rs.2.00 Lakhs as compensation. This order dtd. 24/8/2024 was challenged by the revisionist in appeal. The appeal has been admitted, but the court did not pass any order on the stay application. In the impugned order the court observed that without hearing the private respondent it may not be proper to pass any order on the stay application. The revisionist is aggrieved by this part of the order.