CRLR/863/2023
2025 Latest Caselaw 981 UK

Uttarakhand High Court

CRLR/863/2023 on 16 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
                     Signatures

                                         CRLR No.863 of 2023
                                         Hon'ble Pankaj Purohit, J.

Mr. Zafar Siddique, learned counsel for the revisionists.

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

3. As per office report, defect has now been cured.

4. This criminal revision is directed against the judgment and order dated 24.08.2023, whereby the application under Section 125 Cr.P.C. filed by the revisionists for maintenance has been rejected by the learned trial court due to lack of territorial jurisdiction as the respondent no.2 is residing in Azamgarh, Uttar Pradesh in view of Section 126 of Cr.P.C.

5. List on 08.08.2025 for admission.

(Pankaj Purohit, J.) 16.07.2025 AK