CRLR/402/2025
2025 Latest Caselaw 1003 UK

Uttarakhand High Court

CRLR/402/2025 on 18 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.402 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Nagesh Aggarwal, Advocate for the revisionist.

2. Mr. S.S. Chauhan, D.A.G. with Mr. Vikash Uniyal, B.H. for the State.

3. This criminal revision has been filed by the revisionist for setting aside the judgment and order dated 01.04.2025, passed by learned Court of Ist Additional Sessions Judge, Roorkee, District Haridwar in Criminal Appeal No.65 of 2019, State of Uttarakhand Vs. Nitin Kumar and others and judgment and order dated 08.03.2019, passed by learned Additional Chief Judicial Magistrate, Roorkee in Criminal Case No.2988 of 2014, State of Uttarakhand Vs. Nitin Kumar and others.

4. Issue notice to respondent nos.3 to 4, returnable within six weeks.

5. Steps to be taken within a week.

6. List this case on 03.09.2025.

(Pankaj Purohit, J.) 18.07.2025 SK