Vinod Chandra Bhatt vs State Of Uttarakhand And Another
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Uttarakhand High Court

Vinod Chandra Bhatt vs State Of Uttarakhand And Another on 12 January, 2024

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
          THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                   12th JANUARY, 2024
           CRIMINAL REVISION No. 36 of 2024


Vinod Chandra Bhatt                          .....Revisionist

                          Versus
State of Uttarakhand and Another           .....Respondents

Counsel for the Revisionist   :    Mr. D.S. Mehta,
                                   Advocate.

Counsel for the State         :    Mr. Rakesh Negi,
                                   Brief Holder.

Hon'ble Alok Kumar Verma,J.

Proposed Revision has been filed against the ex- parte judgment dated 04.03.2023, passed by learned Judge, Family Court, Khatima, District Udham Singh Nagar in Miscellaneous Criminal Case No. 134 of 2021, "Smt. Manisha Joshi vs. Vinod Chandra Bhatt" under Section 125 of the Code of Criminal Procedure, 1973.

2. Heard Mr. D.S. Mehta, learned counsel for the proposed revisionist and Mr. Rakesh Negi, learned Brief Holder for the State.

3. Mr. D.S. Mehta, Advocate, has requested to decide the proposed Revision granting liberty to the proposed revisionist to deposit the entire outstanding amount before the Court concerned and to file a Recall Application.

4. Proposed Criminal Revision (No. 36 of 2024) is disposed of granting liberty to the revisionist- Vinod Chandra Bhatt to deposit the entire outstanding amount before the Court concerned and to file a Recall Application, in accordance with law.

5. It is clarified that this Court has not expressed any opinion on the merit of the case.

___________________ ALOK KUMAR VERMA, J.

Dated: 12th January, 2024 Shiksha