CRLR/487/2025
2025 Latest Caselaw 1826 UK

Uttarakhand High Court

CRLR/487/2025 on 7 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.487 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Suryakant Maithani, learned counsel for revisionist.

2. Mr. Bhaskar Chandra Joshi, learned A.G.A. for the State of Uttarakhand/ respondent No.1.

3. This revision is directed against the impugned judgment and order dated 04.07.2025 passed by the learned Judge, Family Court, Rudraprayag, in Misc. Criminal Case No.128 of 2024 Smt. Jyoti Devi Vs. Vinod Singh Semwal, whereby, the application filed by the revisionist under Section 144 BNSS 2023 for maintenance, was rejected.

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

5. Steps to be taken within a week.

6. Put up on 25.09.2025.

(Pankaj Purohit, J.) 07.08.2025 PN