CRLR/236/2022
2022 Latest Caselaw 1568 UK

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      20.05.2022                        CRLR No.236 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This criminal revision has been filed against the judgment dated 12.04.2022, passed by the Principal Judge, Family Court, Dehradun in Criminal Case No.394 of 2017, "Smt. Priya Balla Versus Smt. Umang Balla", whereby, the application of the respondent no.2, filed under Section 125 of the Code of Criminal Procedure, 1973, has been allowed.

Heard Mr. Bhuwan Bhatt, learned counsel for the revisionist, Mr. S.S. Adhikari, learned Deputy Advocate General for the State and Mr. Neeraj Garg, learned counsel for the private respondent no.2.

The learned counsel appearing for the respondents have no objection on admission.

The revision is admitted. Summon the LCR.

List this case on 05.07.2022.

(Alok Kumar Verma, J.) 20.05.2022

Ravi