CRLR/81/2022
2022 Latest Caselaw 351 UK

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                                  CRLR No.81 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. V.S. Chauhan, learned counsel for the revisionist.

Mr. V.K. Gemini, learned Dy.A.G. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 21.12.2021 passed by Judge, Family Court, Haridwar in Criminal Misc. Case No.170 of 2016, "Smt. Rubina & Others Vs. Musarrat".

Admit.

Summon the LCR.

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

(R.C. Khulbe, J.) 22.02.2022 Sukhbant