SURJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present criminal revision, the revisionist has put to challenge the impugned judgment and order dtd. 20/1/2025 passed by learned Additional Principal Judge, Family Court, Kashipur, District Udham Singh Nagar, in Misc. Criminal Case No.156 of 2024 Smt. Gurpreet Kaur and another Vs. Surjeet Singh, whereby, the application filed by the respondent Nos.2 to 4 for interim maintenance was allowed partly and the revisionist was directed to pay Rs.4,500.00per month (1,500/- per month each to respondent Nos.2 to 4) till the disposal of the case from the date of filing the application i.e. 10/5/2024.

(2.) The facts of the case in nutshell are that the revisionist and the respondent No.2 were got married on 12/12/2001 as per Hindu (Sikh) Rites and Rituals and out of the said wedlock, respondent Nos.3 and 4-Km. Ajeet Kaur and Km. Saranjeet Kaur, and one son-Manvinder Singh was born. Due to some marital discord between them, after 22 years of marriage, respondent No.2 preferred an application under Sec. 125 Cr.P.C. on 10/5/2024, registered as Misc. Criminal Case No.156 of 2024 Smt. Gurpreet Kaur and another Vs. Surjeet Singh, before the learned Judge, Family Court, Kashipur, District Udham Singh Nagar. During the pendency of the said application, respondent No.2 filed an application for interim maintenance reiterating the contents of application filed under Sec. 125(2) of Cr.P.C. Thereafter, learned Additional Principal Judge, Family Court, Kashipur, Udham Singh Nagar, partly allowed the said application and directed the revisionist to pay Rs.4,500.00per month (1,500/- per month each to respondent Nos.2 to 4) till the disposal of the case from the date of filing the application i.e. 10/5/2024.

(3.) Learned counsel for the revisionist submits that the respondent No.2 is living separately without any cogent reason and the daughters of the revisionist (respondent Nos.3 and 4) are working in the River Creek Resort situated at Marchula, Ramnagar and they are aged about 23 years and 20 years respectively, therefore, the respondent Nos.2 to 4 are not entitled for any maintenance. He further submits that the revisionist has already filed the application under Sec. 9 of Hindu Marriage Act, 1955 in the Court of learned Additional Principal Judge, Family Court, Rudrapur, District Udham Singh Nagar, on 6/11/2024.