Uttarakhand High Court

C482/2069/2022 on 9 June, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                   C482 No.2069 of 2022
                                   Hon'ble Pankaj Purohit, J.

Mr. Lokendra Dobhal and Mr. Devang Dobhal, learned counsel for the applicant.

2. Mr. Vikas Uniyal, learned Brief Holder for the State.

3. By means of present C482 application, applicant has put to challenge the order dated 09.10.2018, passed by 4th Additional CJM, Dehradun in Criminal Complaint Case No.6138 of 2017, Smt. Devashwari Negi vs. Surendra Singh Negi & another, under Sections 420, 468, 471, 120-B IPC, whereby the complaint filed by the applicant has been dismissed as well as the judgment and order dated 08.09.2021, passed by Sessions Judge, Dehradun in Criminal Revision No.296 of 2018, Smt. Devashwari Negi vs. Surendra Singh Negi & others affirming the order of dismissal of the complaint passed by learned Magistrate.

4. Issue notice to the respondent nos.2 & 3, returnable within four weeks.

5. Steps to be taken within a week.

6. List on 06.08.2025.

7. In the meantime, respondents may file the counter affidavit.

(Pankaj Purohit, J.) 09.06.2025 AK