CRLR/494/2025
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Uttarakhand High Court

CRLR/494/2025 on 10 December, 2025

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                               CRLR No.494 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. Mahavir Kohli, learned counsel for the Revisionist.

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

3. Mr. Mukul Dangi, learned counsel for the private Respondent.

4. The present matter is listed for disposal of the delay condonation application (IA No.1/2025) moved on behalf of the Revisionist. The delay is of 240 days in filing the present revision

5. This Court finds ground for condonation of the delay is sufficient. For the reasons indicated in the delay condonation application, the same is allowed, and the delay in filing criminal revision is hereby condoned, subject to the condition that the Revisionist shall pay Rs.2,000/- as cost before the Registry of this Court, which shall deposit the said amount before the High Court Bar Association Welfare Fund.

6. Admit.

7. Counter affidavit to be filed within a period of three weeks.

8. List this matter on 10.02.2026.

9. Till the next date of listing, the effect and operation of the impugned judgment and order dated 10.09.2024, passed by the court of learned Judge, Family Court Haldwani, District Nainital in Criminal Case No.343 of 2019, "Smt. Neelam and another Vs. Pradeep Singh Shoragi", shall remain stayed subject to the condition that the Revisionist shall deposit 30% of the arrears amount before the court concerned within a period of two weeks from today.

(Ashish Naithani, J.) 10.12.2025 Nitesh/