CRLR/411/2021
2021 Latest Caselaw 5265 UK

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                                  CRLR No.411 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Amit Kapri, learned counsel holding brief of Mr. Deeap Prakash Bhatt, learned counsel for the revisionist.

Mr. Deepak Bisht, learned B.H. for the State. Heard.

This criminal revision is preferred against the judgment and order dated 20.04.2019 passed by ACJM, Khatima, District U.S. Nagar, in Misc. Case No. 49 of 2014 as well as order dated 12.11.2021 passed by the Second Addl. Session Judge, Rudrapur, U.S. Nagar in Criminal Appeal No. 133 of 2019, Keshav Saxena and others vs. Smt. Manisha Saxena and Another.

Admit.

Summon the LCR.

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

(R.C. Khulbe, J.) 21.12.2021 BS