ANNU SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present two criminal revisions arise out of the same order dtd. 25/2/2025 passed by the learned Additional Principal Judge, Family Court, Kashipur, District Udham Singh Nagar, in Misc. Criminal Case No. 82 of 2019 filed under Sec. 125 of the Code of Criminal Procedure.

(2.) The marriage between Smt. Annu Sharma alias Swati and Dr. Nitin Sharma was solemnized on 4/2/2018. Subsequently, matrimonial disputes arose between them, leading the wife to file an application under Sec. 125 CrPC on 6/4/2019 seeking maintenance.

(3.) The Family Court, by its order dtd. 25/2/2025, granted interim maintenance of Rs.20,000.00 per month in favour of the wife, but directed that the same would be payable from the date of the order and not from the date of the application.