CRLR/768/2019
2023 Latest Caselaw 1464 UK

              Office Notes, reports,
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      Date        directions and                               COURT'S OR JUDGES'S ORDERS
No
              Registrar's order with
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                                        CRLR No. 768 of 2019
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. Saurabh Kumar Pande, Advocate for the revisionist.

2. Mr. Dinesh Chauhan, Brief Holder for the State.

3. Present criminal revision preferred against the judgment and order dated 13.10.2019 passed by Judge, Family Court, Kotdwar, Pauri Garhwal in Misc. Case No. 98 of 2018, 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 through registered post, acknowledgment due returnable within four weeks.

4. Apart from normal mode of service, revisionist is permitted to serve Dasti notice to the respondent no.2 through the counsel representing her before the lower court. The counsel for the revisionist is directed to provide the name of the said counsel.

5. Steps to be taken within a week.

6. 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.

7. Put up this case on 04.08.2023.

(Vivek Bharti Sharma, J.) 23.05.2023 Mamta