CRLR/154/2022
2022 Latest Caselaw 1196 UK

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                                  CRLR No.154 of 2022
                                  Hon'ble R.C. Khulbe, J.

Ms. Radha Arya, learned counsel for the revisionist.

Mr. V.S. Rathore, learned A.G.A. for the State.

Heard.

This criminal revision has been preferred against the impugned judgment and order dated 11.01.2022 passed by the learned Additional Judge, Family Court, Dehradun in Criminal Case No.448 of 2016, "Smt. Meena Pal Vs. Jitendra Pal"

Admit.

Issue notice to respondent no.2. Steps to be taken within seven days. List therafter.

(R.C. Khulbe, J.) 12.04.2022 Sukhbant