CRLR/308/2023
2023 Latest Caselaw 1345 UK

              Office Notes, reports,
             orders or proceedings or
SL.
      Date        directions and                               COURT'S OR JUDGES'S ORDERS
No
              Registrar's order with
                    Signatures

                                        CRLR NO. 308 of 2023
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. Nalin Saun, Advocate for the revisionist.

2. Ms. Manisha Rana Singh, A.G.A. along with Ms. Shiwali Joshi, Brief Holder for the State.

3. Present criminal revision preferred against the judgment and order dated 02.09.2022 passed by Judge, Family Court, Vikas Nagar, Dehradun in Case No. 92 of 2022, whereby application under Section 125 of Cr.P.C., filed by respondent no.2 has been allowed.

3. Issue notice to the respondent no.2 on the delay condonation application through registered post, acknowledgment due returnable within four weeks.

4. Steps to be taken within a week.

5. The revisionist is directed to provide e-mail address and Whatsapp number of respondent no.2, if available, for effecting service on the said respondent.

6. Put up this case on 03.07.2023.

(Vivek Bharti Sharma, J.) 16.05.2023 Mamta