CRLR/401/2023
2023 Latest Caselaw 1705 UK

                      Office Notes,
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         Date                                       COURT'S OR JUDGES'S ORDERS
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      21.06.2023                        CRLR No.401 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Proposed Criminal Revision has been filed against the ex-parte judgment dated 16.12.2022, passed by learned Judge, Family Court, Khatima, District Udham Singh Nagar in Miscellaneous Criminal Case No.108 of 2019, "Sanju Sonkar vs. Dharmpal Gangwar", filed under Sections 125 of the Code of Criminal Procedure, 1973. The proposed revision has been filed along with an application under Section 5 of the Limitation Act, 1963 to condone the delay of 94 days in preferring the present revision.

2. Heard Mr. Ghanshyam Joshi, learned counsel for the revisionist and Mr. Siddhartha Bisht, learned Brief Holder for State.

3. Issue notice to respondent no.2 on the Delay Condonation Application. Steps to be taken within a week.

4. List on 11.09.2023.

(Alok Kumar Verma, J.) 21.06.2023 Ravi