CRLR/50/2022
2022 Latest Caselaw 187 UK

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                                  CRLR No.50 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. Narendra Bali, learned counsel for the revisionist.

Mr. Sachin Panwar, learned Brief Holder for the State.

This Criminal Revision is preferred against the impugned judgment and order dated 20.12.2021 passed by the learned Judge, Family Court, Haldwani, District- Nainital in Misc. Criminal Case No.354 of 2016, "Smt. Vandana Joshi & another Vs. Sunil Kumar" u/s 125 of Cr.P.C.

Admit.

Issue notices to the respondents. Steps be taken within seven days. List thereafter.

(R.C. Khulbe, J.) Vacation Judge 27.01.2022 R.Bisht