CRLR/487/2025
2025 Latest Caselaw 6240 UK

Uttarakhand High Court

CRLR/487/2025 on 15 December, 2025

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                               CRLR No.487 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Suryakant Maithani, learned counsel for the Revisionist.

2. Mr. S.S. Chauhan, learned Deputy Advocate General for the State.

3. Mr. Himanshu Aswal, learned counsel holding brief of Mr. Navnish Negi, learned counsel for Respondent no.2.

4. Present revision has been filed by the revisionist for setting aside the impugned judgment and order dated 04.07.2025 passed by Family Judge/District Judge, Rudraprayag in Misc. Criminal Case No.128 of 2024 under Section 144 of B.N.S.S. 2023.

5. Admit.

6. Let the objection be filed by the respondents within two weeks.

7. List for final hearing on 12.02.2026.

(Ashish Naithani, J.) 15.12.2025 Arti