CRLR/71/2021
2021 Latest Caselaw 989 UK

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                                  CRLR No.71 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. B.S. Negi, learned counsel for the revisionist.

Mr. Siddharth Bisht, learned B.H. for the State.

Heard.

This criminal revision is directed against the judgment and order dated 10.02.2021 passed by learned Additional Judge, Family Court, Dehradun in criminal case no.256 of 2014, "Smt. Neelam Vs. Pareshwar Devrari".

Admit.

Issue notice to the private respondent. Steps to be taken within seven days. List the matter immediately after service.

(R.C. Khulbe, J.) 17.03.2021 Sukhbant