CRLR/116/2021
2021 Latest Caselaw 1565 UK

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         Date       or directions               COURT'S OR JUDGES'S ORDERS
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      22.04.2021                     CRLR No. 116 of 2021
                                     Hon'ble R.C. Khulbe, J.

Mr. Shakti Singh, learned counsel for the applicant.

Mr. T.C. Agarwal, learned A.G.A for the State.

Heard the matter through video conferencing.

This revision is directed against the judgment and order dated 24.12.2019 passed by the Judge, Family Court, Kashipur District Udham Singh Nagar in criminal case no. 452 of 2016, Neelam Arya & ors., vs. Pradeep Kumar. Since, the revision is time barred, accordingly, delay condonation application has been moved.

Issue notice to the private respondent.

Steps to be taken within a week. Summon the LCR.

List after service is affected.

(R.C. Khulbe, J.) 22.04.2021 Parul