CRLR/440/2021
2022 Latest Caselaw 16 UK

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                                  CRLR No.440 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Pranav Singh, learned counsel for the revisionist.

Mrs. Meena Bisht, learned B.H. for the State. Heard.

This criminal revision is preferred against the judgment and order dated 24.11.2021 passed by the learned Additional Judge, Family Court, Roorkee, District Haridwar in Case No.100 of 2018, "Smt. Sarita Vs. Ankur Sharma".

Admit.

Summon the LCR.

Issue notice to respondent no.2. Steps to be taken within seven days. List on 23.02.2022.

(R.C. Khulbe, J.) 03.01.2022 Sukhbant