Unknown vs Mr. Ganesh Kandpal
2021 Latest Caselaw 328 UK

Citation : 2021 Latest Caselaw 328 UK
Judgement Date : 8 February, 2021

Uttarakhand High Court

Unknown vs Mr. Ganesh Kandpal on 8 February, 2021

CRLR No. 26 of 2021
Hon'ble Alok Kumar Verma, J.

This proposed revision has been filed against the judgment and order dated 22.01.2021, passed by learned Additional Sessions Judge, Bageshwar in Criminal Appeal No.25 of 2020, 'Smt. Neema Devi vs. State of Uttarakhand and others', under Section 29 of the Protection of Women from Domestic Violence Act, 2005.

Mr. Ganesh Kandpal, learned counsel for the revisionist and Mr. J.S. Virk, learned Deputy Advocate General assisted by Mr. Rohit Dhyani, learned Brief Holder for the State.

Issue notices to respondent Nos. 2 to

4. Steps to be taken within a week.

Post after service for arguments on admission.

Urgency application No. 1 of 2021 stands disposed of accordingly.

(Alok Kumar Verma, J.) (Vacation Judge) 08.02.2021 JKJ/Neha

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