CRLR/49/2025
2025 Latest Caselaw 1962 UK

Uttarakhand High Court

CRLR/49/2025 on 4 February, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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

                               CRLR No.49 of 2025
                               Hon'ble Pankaj Purohit, J.

Ms. Sheetal Selwal, Advocate for the revisionist.

2. Mr. B.C. Joshi, A.G.A for the State.

3. This revision is directed against the judgment and order dated 22.01.2025, passed by learned Sessions Judge, Champawat in Criminal Appeal No.34 of 2024, Shivdhani Vs. State, whereby the judgment and order dated 12.09.2024, passed by learned Chief Judicial Magistrate, Champawat in Criminal Case No.1046 of 2024, State Vs. Shivdhani was affirmed, whereby the revisionist was convicted under Sections 419, 420, 468, 471 & 120-B IPC and sentenced 5 years r.i. and ₹5,000/- in all with default stipulation as mentioned in the prayer clause.

4. As per office report, the revision is well within time.

5. Admit.

6. Sent for T.C.R.

7. List this case on 20.03.2025 for consideration on the bail application.

(Pankaj Purohit, J.) Vacation Judge 04.02.2025 SK