CRLR/25/2017
2021 Latest Caselaw 4651 UK

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                                  CRLR No.25 of 2017
                                  Hon'ble R.C. Khulbe, J.

Mr. Pawan Mishra, learned counsel for the revisionists.

Mr. Kamlesh Tiwari, learned counsel holding brief of Mr. Rajat Mittal, learned counsel for the respondent.

Heard.

This criminal revision is preferred against the judgment and order dated 22.08.2016 passed by learned Additional Judge, Family Court, Dehradun in criminal misc. case no.125 of 2015, "Gunjan and another Vs. Atul Bansal".

The revision is time barred, accordingly, delay condonation application has been moved to condone the delay, which is supported by an affidavit.

Since, sufficient ground has been shown and learned counsel for the respondent has no objection, accordingly, delay condonation is allowed.

Admit.

List the matter on 01.12.2021 for hearing the revision.

Meanwhile, learned counsel for the respondent may file objections, if any.

(R.C. Khulbe, J.) 18.11.2021 Sukhbant