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CRLR/219/2021
2021 Latest Caselaw 3655 UK

Citation : 2021 Latest Caselaw 3655 UK
Judgement Date : 16 September, 2021

Uttarakhand High Court
CRLR/219/2021 on 16 September, 2021
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLR No.219 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Kurban Ali, learned counsel for the revisionists.

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

Heard.

This criminal revision is preferred against the judgment and order dated 20.10.2019 passed by C.J.M. Dehradun, in complaint case no.1198 of 2018 as well as order dated 19.03.2021 passed by Additional Sessions Judge III, Dehradun in Criminal Appeal No.256 of 2019, "Vikash Semwal Vs. Smt. Anita and another".

Admit.

Issue notice to respondent no.2. Steps be taken within a week. List this matter on 21.10.2021 for hearing the Stay Application (IA No.2 of 2021).

(R.C. Khulbe, J.) 16.09.2021 BS

 
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