CRLR/531/2025
2025 Latest Caselaw 3753 UK

Uttarakhand High Court

CRLR/531/2025 on 27 August, 2025

                     Office Notes,
                    reports, orders
SL.                 or proceedings
         Date                                            COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                    with Signatures
      27.08.2025                       CRLR No. 531 of 2025
                                       Hon'ble Ashish Naithani, J.

Mr. Ravindra S. Rawat, learned counsel for the revisionist.

2. Mr. S. S. Chauhan, learned D.A.G. assisted by Mr. Vikash Uniyal, learned Brief Holder for the State.

3. The present criminal revision under Section 438/442 of BNSS, 2023 is moved on behalf of the revisionist to set-aside the judgment and order dated 04.07.2025 passed by the court of learned Principal Judge, Family Court, District Haridwar in Case No.365 of 2024, titled as "Smt. Tannu vs. Mohit", filed under Section 144 of B.N.S.S.

4. Heard.

5. Admit.

6. Issue notice to the Respondent no. 2, returnable within two weeks. Steps to be taken within one week.

7. Objections, if any, to be filed by the Respondents within a period of three weeks.

8. List this matter on 24.09.2025.

(Ashish Naithani, J.) 27.08.2025 Akash