Ranveer Singh vs Smt. Anita & others

Mr. Shailendra Nauriyal, Advocate, present for the applicant.

Mr. V.P. Bahuguna, Advocate, present for the respondents.

This Court vide order dated 07.11.2017 had passed the following order:-

Mr. Shailendra Nauriyal, Advocate, for the applicant.

Mr. V.P. Bahuguna, Advocate, for the respondents.

On an application moved by respondent No.1 under Section 125 CrPC, the trial Court has fixed an interim maintenance of

Rs.6,000/- for the wife and Rs.4,000/- each for two minor children. In other words, the total interim maintenance which was fixed by

the trial court is Rs.14,000/- per month.

As of now, according to the learned counsel for the respondents, the total arrears upon the applicant is of Rs.70,000/-. Learned

counsel for the respondents submits that the applicant has already given an amount of Rs.30,000/- to the respondents in compliance

of this Court''s orders dated 25.07.2017 and 10.08.2017. This Court vide order dated 10.08.2017 had stayed the further recovery

from the applicant as the applicant has deposited a total amount of Rs.30,000/-.

The order dated 10.08.2017 is modified to the extent that the applicant shall continue to pay an interim maintenance of

Rs.14,000/- from November onwards and shall continue to pay the same by 7th day of each month. So far as arrears are concerned,

the same shall remain stayed till the next date of listing.

List this matter on 12.12.2017 in the daily cause list.

Learned counsels for the parties have fairly submitted before this Court that it is only an interim order and the court concerned may be directed

to decide the case as expeditiously as possible.

Consequently, the application filed under Section 482 of CrPC stands disposed with the direction to the court concerned to decide the case as

expeditiously as possible, in accordance with law.

However, it is made clear that the court below shall consider all the evidence including the fresh evidence submitted by the applicant about his

salary slip.