CRLR/237/2020
2025 Latest Caselaw 1436 UK

Uttarakhand High Court

CRLR/237/2020 on 31 July, 2025

                                                                 2025:UHC:6749
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                               CRLR/237/2020



                               Hon'ble Subhash Upadhyay, J.

Mr. Bhuvnesh Joshi, Advocate for the revisionist.

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

3. Mr. Shashikant Shandilya, Advocate for the respondent no.2.

4. Present Criminal Revision was preferred against the judgment and order dated 30.01.2020, passed by the Family Judge, Hairdwar, in Misc. Application No. 270 of 2019, Smt. Aster Wilson & others vs. Arvind Wilson.

5. Learned counsel for the parties submits that both the parties have amicably settled their disputes and they are residing together.

6. In such view of the matter, the Criminal Revision has become infructuous and the same is dismissed as infructuos.

(Subhash Upadhyay, J.) 31.07.2025

Kaushal 2025:UHC:6749