CRLR/457/2025
2025 Latest Caselaw 1228 UK

Uttarakhand High Court

CRLR/457/2025 on 21 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.457 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Tapan Singh, learned counsel for revisionist.

2. This revision is preferred by the revisionist against the judgment and order dated 02.07.2025 passed by learned Principal Judge, Family Court, Haridwar in Criminal Case No.67 of 2023 Smt. Mansi Chauhan Vs. Sachin Kumar, whereby, the the application moved by the revisionist- wife under Section 125 Cr.P.C. has been rejected.

3. Admit.

4. Issue notice to respondent returnable within four weeks.

5. Steps to be taken within 03 days.

6. Put up on 03.09.2025.

(Pankaj Purohit, J.) 21.07.2025 PN