JOGA SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 8/8/2024, passed in Criminal Case No.340 of 2023, Smt. Geeta Devi and Another Vs. Joga Singh, by the court of Family Judge, Haldwani, District Nainital ("the case"). By it, the revisionist has been directed to pay Rs.7,500.00, as interim maintenance, to the respondent no.2, SMt. Geeta Bisht, his wife and Rs.6,500.00, as interim maintenance to the respondent no.3, Shaurabh Bisht, his son, till he attains majority.

(2.) The revision is delayed. A Delay Condonation Application (IA No.1 of 2025) has been filed.

(3.) Heard on Delay Condonation Application.