CRLR/496/2025
2025 Latest Caselaw 1913 UK

Uttarakhand High Court

CRLR/496/2025 on 12 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                   COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures



                                  CRLR No.496 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Balvinder Singh, Advocate for the revisionist.

2. This criminal revision is filed against the ex parte judgment and order dated 07.04.2025, passed by learned Additional Principal Judge, Family Court, Khatima, Udham Singh Nagar in Misc. Criminal Case No.18 of 2025, Smt. Jinder Kaur Vs. Kulvinder Singh, filed under Section 144 of B.N.S.S. 2023.

3. As per office report, there is delay of 32 days in filing the present criminal revision.

4. Issue notice to the respondent, on the delay condonation application, returnable within four weeks.

5. Steps to be taken within three days.

6. List this case on 09.09.2025.

7. Respondent(s) may file objection(s) to the delay condonation application.

(Pankaj Purohit, J.) 12.08.2025 SK