CRLR/159/2021
2021 Latest Caselaw 2314 UK

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                                  CRLR No.159 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Mehboob Rahi, learned counsel for the revisionist.

Ms. Manisha Rana Singh, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State.

Heard this matter through video conferencing. This criminal revision is preferred against the judgment and order dated 27.03.2021 passed by learned Judge, Family Court, Kashipur in criminal case no.314 of 2015, Nidhi Aggarwal Vs. Nitin Tomar.

Admit.

Summon the LCR.

Issue notice to the respondent. Steps to be taken within seven days. List thereafter.

(R.C. Khulbe, J.) 08.07.2021 Sukhbant