CRLR/439/2025
2025 Latest Caselaw 849 UK

Uttarakhand High Court

CRLR/439/2025 on 10 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
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                                  CRLR No.439 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Prashant Khanna, learned counsel for revisionist.

2. This revision filed by the revisionist- wife is directed against the judgment and order dated 31.05.2025 passed by the learned Additional Principal Judge, Family Court, Dehradun in Criminal Case No.332 of 2020 Smt. Monika and another Vs. Sh. Sanjay Pun, whereby, the claim petition of the revisionist-wife was rejected qua the revisionist by the learned Trial Court.

3. Admit.

4. Issue notice to respondent, returnable within four weeks.

5. Steps to be taken within 03 days.

6. Let the Trial Court Record be summoned.

7. Put up on 22.08.2025.

(Pankaj Purohit, J.) 10.07.2025 PN