CRLR/973/2024
2025 Latest Caselaw 1454 UK

Uttarakhand High Court

CRLR/973/2024 on 1 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.973 of 2024
                                  Hon'ble Pankaj Purohit, J.

Mr. Devang Dobhal, learned counsel for the revisionist-wife.

2. Mr. Vikas Uniyal, learned Brief Holder for the State of Uttarakhand/respondent No.1.

3. Mr. Mukesh Kumar Kaparuwan, learned counsel for respondent No.2-husband.

4. This revision is directed against the judgment and order dated 08.11.2024 passed by the learned Additional Principal Judge, Family Court, Rishikesh, District Dehradun in Misc. Case No.90 of 2022 Smt. Neelima Painuleey Vs. Sh. Abhishek Painuleey, whereby, the application filed by the revisionist under Section 125 Cr.P.C. has been rejected.

5. Learned counsel for the parties made a statement at Bar that if the parties are directed to appear before this Court and sent for mediation, there may be some possibility of amicable settlement between the parties.

6. In view of the statement made by learned counsel for the parties, both the parties i.e. revisionist-Smt. Neelima Painuleey and respondent No.2-Sh. Abhishek Painuleey, are directed to appear before this Court on the next date.

7. Put up on 11.09.2025.

(Pankaj Purohit, J.) 01.08.2025 PN