CRLR/373/2025
2025 Latest Caselaw 3171 UK

Uttarakhand High Court

CRLR/373/2025 on 23 June, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.373 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Aditya Singh, learned counsel for the revisionist.

2. Mr. Bhaskar Chandra Joshi, learned A.G.A. with Ms. Sweta Badola Dobhal, learned Brief Holder for the State of Uttarakhand/respondent No.1.

3. The present criminal revision has been preferred by the revisionist against the impugned judgment and order dated 21.03.2025 passed by learned Additional Sessions Judge, Tehri Garhwal in Criminal Appeal No.90 of 2023 Nilesh Kumar and another Vs. State of Uttarakhand, whereby, the learned Appellate Court had acquitted the appellants (respondent Nos.2 and 3 herein) of the charges under Sections 420, 471 and 120B IPC, for which they were convicted and sentenced by the Court of learned Civil Judge/Judicial Magistrate, Narendra Nagar, Tehri Garhwal in Criminal Case No.1 of 2016, arising out of FIR No.4 of 2015 registered with P.S. Narendra Nagar, Tehri Garhwal.

4. Admit.

5. Issue notice to respondent Nos.2 and 3, returnable within six weeks.

6. Steps to be taken within three days.

7. Sent for the Trial Court Record.

8. Put up on 12.08.2025.

(Pankaj Purohit, J.) 23.06.2025 PN