AI Structured Summary
Not yet generated for this judgment
Judgment
Ajay Mohan Goel, Judge (Oral)
By way of this petition, the petitioner has, inter alia, prayed for the following relief:-
“It is, therefore, most respectfully prayed that this criminal revision petition may very kindly be allowed and the impugned order dated 17.06.2025, Annexure P-3, passed by the Learned Principal Judge (FamilY Court) Hamirpur, District Hamirpur, H.P. in Cr.M.A. No.772/2023 in Petition 125 Cr.P.C. No.133/2023 titled Chaitaniya Nanda Versus Ankur Soni may kindly be set aside in the interest of justice and fair play.”
2 The petitioner is primarily aggrieved by the order that has been passed by the learned Court below, in terms whereof, interim maintenance to the tune of Rs.15,000/- per month in favour of respondent-wife in the petition that has been preferred by her for grant of maintenance under Section 125 Criminal Procedure Code.
Having heard learned Counsel for the parties, we are of the considered view that it would be in the interest of justice in case this petition is disposed of with the observation that the main petition pending adjudication before the learned Court below shall be decided by the learned Court expeditiously and preferably by 31.03.2027, in accordance with law on the basis of pleadings and evidence etc. which are before the learned Court below. It is clarified that we have not made any observation on the merits of the issues and the petitioner shall be at liberty to execute the issues which have been raised in this petition. The amount which has been deposited by the petitioner before this Court is ordered to be released in favor of the wife, which release shall abide by the final outcome of the proceedings pending before the learned Court below. Parties through Counsel to appear before the learned court below on 26.10.2026. Pending miscellaneous application(s), if any, also stand disposed of accordingly.