SOURAV SHARMA Vs. DEEPIKA

JUDGEMENT

(1.) Petitioner Sourav Sharma @ Saurav-husband filed criminal revision against impugned order dtd. 7/3/2025 passed by learned Additional Principal Judge, Family Court, Gurugram, whereby defence of petitioner-husband has been struck off in petition no. MNT125/446/2022 filed by Deepika-wife alongwith her minor child - respondents.

(2.) Learned counsel for petitioner conceded that marriage of Sourav Sharma @ Saurav with Deepika took place on 7/12/2020. Out of this wedlock, one child Rakshit was born on 8/10/2021. On account of matrimonial dispute, litigation started between the parties. Respondent-wife filed petition under Sec. 125 Cr.P.C. (Annexure P-1). All allegations levelled against petitioner-husband were false and without any basis. He filed his reply to petition (Annexure P-2). Learned Court granted interim maintenance vide order dtd. 2/8/2023 at the rate of Rs.8500.00per month in favour of respondents. Respondent-wife took several dates to lead her evidence. Finally, she stepped into the witness box on 3/8/2024 as PW-1. Present petitioner was directed to clear entire dues before next date of hearing, otherwise, his defence will be struck off. Matter was adjourned for 3/1/2025, then further adjourned to 7/3/2025, when said impugned order was passed.

(3.) Learned counsel for petitioner has placed on record all relevant documents for proper adjudication of present criminal revision. Notice to respondents is also dispensed with as matter in controversy can be decided even in their absence.