CRLR/521/2025
2025 Latest Caselaw 3421 UK

Uttarakhand High Court

CRLR/521/2025 on 25 August, 2025

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                              CRLR No. 521 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Mukesh Kumar Kaparuwan, learned counsel for the Revisionist.

2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikas Uniyal, learned Brief Holder for the State of Uttarakhand.

3. The present Criminal Revision has been filed with a prayer to set aside the impugned judgment and order dated 10.07.2025, passed by the learned Additional District Judge, Family Court, Rishikesh, in Misc. Case No. 61 of 2025, titled "Rajni vs. Megh Prakash", under Section 144 of the B.N.S.S., 2023, Police Station Rishikesh, District Dehradun.

4. The Revisionist has also moved a Stay Application (IA No. 01 of 2025) seeking a stay on the proceedings of Misc. Case No. 61 of 2025, "Rajni vs. Megh Prakash", pending before the learned Family Court, Rishikesh, District Dehradun.

5. Admit.

6. Issue notice to Respondent No. 2.

7. Steps to be taken within one week.

8. Objections, if any, be filed.

9. List this case on 08.10.2025.

10. As an interim measure, it is directed that till the next date of listing, the proceedings of the Misc. Case No. 61 of 2025, "Rajni vs. Megh Prakash", pending in the Court of learned Family Court, Rishikesh, District Dehradun, shall remain stayed.

11. The Stay Application stands disposed of accordingly.

(Ashish Naithani, J.) 25.08.2025 Shiksha