Hon'Ble Ravindra Maithani vs Jaspal
2021 Latest Caselaw 4517 UK

C-482 No.1530 of 2021
Hon'ble Ravindra Maithani, J.

Mr. Karan Anand, Advocate for the petitioners.

Mr. Pratiroop Pandey, A.G.A. for the State/ respondent no.1.

Challenge in this petition is made to the judgment and order passed in Criminal Appeal No.6 of 2021, Smt. Deepa Devi vs. Jaspal Singh and others, by the court of Sessions Judge, Rudraprayag. By it, the impugned judgment and order dated 03.07.2021, passed in Criminal Case No.05 of 2020, Smt. Deepa Devi vs. Jaspal Singh and others, by the court of Judicial Magistrate, Okhimath, Rudraprayag has been set aside.

Heard.

Impugned order is challenged mainly on the two grounds that the property at which, residence order is passed is not shared household and there is no evidence of domestic violence.

Having considered, this Court is of the view that this matter definitely requires deliberation.

Admit Mr. Pratiroop Pandey, A.G.A. takes notice on behalf of the respondent no.1.

Issue notice to respondent no.2. Steps to be taken within a week.

Summon the LCR.

List in the weeks commencing 27.12.2021.

Till the next date of listing, the impugned order shall remain in abeyance.

(Ravindra Maithani, J.) 11.11.2021 Sanjay