CRLR/144/2023
2023 Latest Caselaw 547 UK

CRLR No.144 of 2023
Hon'ble Ravindra Maithani, J.

Mr. T.P.S. Takuli, Advocate for the revisionist.

Mr. Lalit Miglani, A.G.A. assisted by Mr. P.S. Uniyal, Brief Holder for the State.

The instant revision is preferred against judgment and order dated 04.02.2023, passed in Misc. Criminal Case No.247 of 2018, Nishu Chauhan alias Nitika Chauhan Vs. Nipun Pratap Singh, by the court of Family Judge, Kashipur, District Udham Singh Nagar. By it, an application under Section 125 of the Code of Criminal Procedure, 1973, has been rejected.

Heard.

Admit.

Issue notices to the respondent no.2 returnable within four weeks.

Steps to be taken within a week. Learned counsel for the revisionist would submit that parties may arrive at a settlement, therefore, the matter may be referred for mediation before the Mediation Centre of the Court.

Let the case be referred for medication before the Mediation Centre of the Court.

List this matter on 08.06.2023 along with the report of Mediation Centre.

(Ravindra Maithani J.) 01.03.2023

RV