CRLR/486/2025
2025 Latest Caselaw 1825 UK

Uttarakhand High Court

CRLR/486/2025 on 7 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.486 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Deep Chandra Joshi, learned counsel for the revisionist.

2. Mr. B.C. Joshi, learned AGA for the State.

3. This revision is directed against the judgment and order dated 08.07.2025 passed by learned Principal Judge, Family Court, Laksar, District Haridwar in Criminal Case No.103 of 2022, Smt. Manisha Saini vs. Shivam Saini, whereby the application filed by the revisionist under Section 125 of Cr.P.C. was dismissed.

4. Issue notice to respondent no.2, returnable within four weeks.

5. Steps to be taken within a week.

6. List on 25.09.2025.

(Pankaj Purohit, J.) 07.08.2025 AK