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CRLR/374/2019
2023 Latest Caselaw 696 UK

Citation : 2023 Latest Caselaw 696 UK
Judgement Date : 18 March, 2023

Uttarakhand High Court
CRLR/374/2019 on 18 March, 2023
CRLR No. 374 of 2019
Hon'ble Ravindra Maithani, J.

None is present for the revisionist. Mr. B.P.S. Mer, Brief Holder for the State.

Instant criminal revision is preferred against the judgment and order passed in the proceedings under Section 125 of the Code of Criminal Procedure, 1973.

Efforts for settlement were made through mediation in these proceedings. The revision has yet not been admitted.

Since none is present for the revisionist today, the revision is dismissed in non prosecution.

(Ravindra Maithani, J.) 18.03.2023 Jitendra

 
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