CRLR/16/2021
2021 Latest Caselaw 2294 UK

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                                  CRLR No.16 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. S.K. Sharma, learned counsel for the revisionist.

Mr. Pankaj Joshi, learned B.H. for the State. This revision is directed against the judgment and order dated 10.02.2020 passed by the Addl. Judge, Family Court, Roorkee, Haridwar, in criminal case No. 10 of 2019 P. Priti Gupta and another vs. Ashutosh Gupta.

Since, the revision is time barred, hence, the delay condonation application (IA No.3 of 2021) has been moved to condone the delay.

Issue notice the respondent no.2. Steps be taken within a week. List this matter on 29.07.2021.

(R.C. Khulbe, J.) 07.07.2021 BS