SONAM SACHDEVA Vs. NITIN SACHDEVA

JUDGEMENT

(1.) Present C528 application has been filed by the applicant for a direction to the learned Additional principal Judge-1st, Family Court, Dehradun to expedite and conclude the proceedings of Criminal Case No.80 of 2020, Sonam Sachdeva vs. Nitin Sachdeva, under Sec. 125 of Cr.P.C.

(2.) It is contended by learned counsel for the applicant that the case was filed by the applicant-wife for maintenance on 11/2/2020. The respondent-husband appeared before the trial court in the proceedings but chose to remain absent on subsequent dates, which resulted in ex-parte proceedings against him vide order dtd. 24/11/2021. Thereafter, on 25/4/2022, the learned trial court passed an ex-parte order directing the respondent to pay Rs.8,000.00 per month to the applicant. The respondent-husband then moved an application for setting aside the judgment and order dtd. 25/4/2022, upon which the order was recalled and the proceedings were restored to their original number. However, the respondent-husband has continued to seek adjournments on one pretext or another, and the proceedings are still pending disposal.

(3.) It is further contended by learned counsel for the applicant that the matter is currently pending at the stage of recording the evidence of the respondent.