CRLR/458/2025
2025 Latest Caselaw 1339 UK

Uttarakhand High Court

CRLR/458/2025 on 25 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes, reports,
                orders or proceedings
SL. No   Date     or directions and                               COURT'S OR JUDGES'S ORDERS
                Registrar's order with
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                                         CRLR No.458 of 2025
                                         Hon'ble Pankaj Purohit, J.

Mr. Ajay Joshi, learned counsel for the revisionists.

2. Mr. S.S. Chauhan, learned Deputy Advocate General along with Mr. Vikash Uniyal, learned Brief Holder for the State.

3. By means of present criminal revision, revisionist has put to challenge the judgment and order dated 26.05.2025, passed by learned Additional Principal Judge, Family Court, Kashipur, District Udham Singh Nagar in Misc. Criminal Case No.208 of 2019, Smt. Harjinder Kaur Khera & another vs. Narender Bir Singh.

4. Issue notice to the respondent no.2, returnable within four weeks.

5. Steps to be taken within a week.

6. List on 16.09.2025.

(Pankaj Purohit, J.) 25.07.2025 AK