CRLR/154/2021
2021 Latest Caselaw 2241 UK

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                                  CRLR No. 154 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Bharat Singh, learned counsel for the revisionist.

Mr. Amit Bhatt, learned Dy. Advocate General with Mr. Pankaj Joshi, learned Brief Holder for the State.

Heard the matter through video conferencing.

This criminal revision is directed against the judgment and order dated 16.11.2019, passed by learned Family Judge, Haldwani District Nainital in Misc. Criminal Case No. 11 of 2019, Smt. Chandra Mandal vs. Akash Mandal.

Accordingly, delay condonation application has been moved to condone the delay.

Issue notice to the private respondent.

Steps within seven days. List after service is affected.

(R.C. Khulbe, J.) 05.07.2021 Parul