CRLR/399/2021
2021 Latest Caselaw 5148 UK

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                                  CRLR No.399 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. S. S. Bhandari, learned counsel for the revisionist.

Mr. Pankaj Joshi, learned B. H. for the State. This criminal revision is preferred against the judgment and order dated 03.09.2021 passed by Judge, Family Court, Pauri Garhwal, Uttarakhand in Misc. Case No.48 of 2020, "Smt. Meenakshi Panwar vs. Keerti Patwaal" u/s125 of Cr.P.C, 1973.

Admit.

Summon the Lower Court Record. Issue Dasti summon as per the request of learned counsel for the revisionist.

List on 06.01.2022 for hearing Stay Application (IA/1/2021).

(R.C. Khulbe, J.) 15.12.2021 R.Bisht