CRLR/372/2021
2021 Latest Caselaw 4893 UK

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                                  CRLR No.372 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Kishore Rai, learned counsel for the revisionist.

Mr. Amit Bhatt, learned DAG for the State. Heard.

This criminal revision is preferred against the judgment and order dated 05.10.2021 passed by learned Judge Family Court, Kotdwar, Pauri Garhwal in Misc. Criminal Case No.36 of 2018, 'Smt. Meenakshi and another vs. Sri Sudarshan Saxena'.

Admit.

Summon the LCR.

Issue notice to the respondent no.2. Steps to be taken within a week. List immediately after service.

(R.C. Khulbe, J.) 02.12.2021 BS