CRLR/13/2022
2022 Latest Caselaw 89 UK

                Office Notes,
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      Date                                     COURT'S OR JUDGES'S ORDERS
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                                  CRLR No.13 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. Saurabh Adhikari, 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 29.11.2021 passed by the learned Additional Judge, Family Court, Dehradun in Criminal Case No.405 of 2019, "Smt. Priyanka Vs. Rajan".

Admit.

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

(R.C. Khulbe, J.) 10.01.2022 Sukhbant