CRLR/147/2021
2021 Latest Caselaw 1975 UK

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                                  CRLR No.147 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. S.K. Shandilya, learned counsel for the revisionists.

Mrs. Manisha Rana Singh, learned AGA for the State.

This revision is directed against the judgment and order dated 10.3.2021 passed by the Addl. Judge Family Court, Roorkee in Crl. Case No.246 of 2016, Kritika v. Priyank Gupta.

Admit.

Summon the LCR.

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

(R.C. Khulbe, J.) 21.06.2021 Rdang