CRLR/580/2023
2023 Latest Caselaw 2492 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
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                   Registrar's order
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      24.08.2023                        CRLR No. 580 of 2023
                                        Hon'ble Alok Kumar Verma, J.

An Application under Section 12 of the Protection of Women from Domestic Violence Act, 2005 was filed by the respondent. The said Application was allowed. Against the said judgment dated 12.03.2020, both the parties had filed Criminal Appeals. A Criminal Appeal No. 1 of 2023, filed by the revisionists, has been dismissed vide judgment dated 20.06.2023, passed by learned Additional Sessions Judge, Khatima, District Udham Singh Nagar.

2. Aggrieved by the said judgment, present Revision has been filed.

3. Heard Mr. C.K. Sharma, learned counsel for the revisionists.

4. Issue notice to the respondent.

5. Steps to be taken within a week.

6. List on 17.10.2023.

(Alok Kumar Verma, J.) 24.08.2023 Shiksha