CRLR/363/2021
2025 Latest Caselaw 1463 UK

Uttarakhand High Court

CRLR/363/2021 on 1 August, 2025

                                                                               2025:UHC:6776
              Office Notes,
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      Date    or directions                   COURT'S OR JUDGE'S ORDERS
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                               CRLR/363/2021
                               Hon'ble Subhash Upadhyay, J.

Mr. Ashutosh Posti, Advocate for the revisionist.

2. Mr. K.S. Bora, Deputy A.G. with Mr. Dinesh Chauhan, A.G.A. with Mr. J.P. Kandpal, Brief Holder for the State.

3. Mr. D.C.S. Rawat, Advocate for respondent no.2.

4. This revision was filed by the revisionist-husband challenging the judgment dated 31.08.2021 passed by Judge, Family Court, Kotdwar, Pauri Garhwal in Misc. Criminal Case No.02 of 2019, under Section 125 of Cr.P.C.

5. Learned counsel for the revisionist submits that the revision has become infructuous as the parties have arrived at an amicable settlement.

6. Learned counsel for respondent no.2 does not dispute the above submission.

7. In view of the above, present criminal revision is dismissed as infructuous.

(Subhash Upadhyay, J.) 01.08.2025 Rajni