CRLR/24/2022
2022 Latest Caselaw 122 UK

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                                  CRLR No.24 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. P.C. Pethshali, learned counsel for the revisionist.

Mrs. Manisha Rana Singh, learned AGA for the State.

This revision is directed against the judgment dated 5.10.2021 passed by the Judge, Family Court, Kotdwar, Pauri Garhwal in Misc. Crl. Case No.36 of 2018, Meenakshi v. Sudershan Saxena.

Admit.

Issue notice to the respondent no.2. Steps within seven days. Summon the LCR also.

List thereafter along with CRLR No.372 of 2021.

(R.C. Khulbe, J.) 13.01.2022 Sukhbant