CRLR/357/2022
2025 Latest Caselaw 1434 UK

Uttarakhand High Court

CRLR/357/2022 on 31 July, 2025

                                                                 2025:UHC:6755
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                               CRLR/357/2022

                               Hon'ble Subhash Upadhyay, J.

Mr. M. C. Upadhyay, Advocate, holding brief of Mr. A. M. Saklani, counsel for the revisionist.

2. Mr. Dinesh Chauhan, AGA for the State.

3. Ms. Babita Jalal, Advocate, holding brief of Mr. Pooran Singh Rawat, Advocate for the informant.

4. Present Criminal Revision was filed against the judgment and order dated 13.04.2022, passed by the court of Judge, Family Court, Kotdwar, District Pauri Garhwal, in Criminal Case No. 42 of 2019 filed under Section 125 Cr.P.C.

5. Counsel for the parties submit that a settlement has been reached between the parties, as such, present Criminal Revision has become infructuous. The same is accordingly dismissed as infructuous.

(Subhash Upadhyay, J.) 31.07.2025

Kaushal