Uttarakhand High Court

CRLR/649/2024 on 13 May, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                     COURT'S OR JUDGES'S ORDERS
No
                   Registrar's order with
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      13.05.2025                            CRLR No. 649 of 2024
                                            Hon'ble Vivek Bharti Sharma, J.

Mr. Vinay Modi alongwith Mr. Pankaj Jaiswal, Mr. A. K. Pandey, Mr. Rupin Singh Dhama, learned counsel for the revisionist.

2. Mr. Akshay Latwal, learned A.G.A. for the State.

3. Ms. Sangeeta Adhikari Patni, learned counsel for the respondent no.2.

4. Today, the matter is taken up on Urgency Application (IA No. 04 of 2025) filed by the counsel for the revisionist.

5. Learned counsel for the revisionist would submit that he is ready to deposit `1,00,000/- (One Lakh Rupees) in favour of the respondent no.2.

6. In view of the above, learned counsel for the respondent no.2 is directed to provide the bank details of her account i.e. Bank Account Number, Name of Bank, Name of Branch & IFSC Code on WhatsApp number of the learned counsel for the revisionist i.e. 8285026408, within 24 hours.

7. As stated by the learned counsel for the revisionist above, the matter is preponed to 25.06.2025.

8. Further till the next date of listing, the effect and operation of the impugned judgment and order dated 08.08.2024 passed by the learned Judge, Family Court, Kashipur, District Udham Singh Nagar in Misc. Criminal Case No.340 of 2019 'Smt. Ranjeet Kaur Vs. Kanchan Singh', shall remain stayed subject to the payment of `1,00,000/- (One Lakh Rupees) directly into the account of respondent no.2.

9. Urgency application (IA No. 04 of 2025) stands disposed of accordingly.

(Vivek Bharti Sharma, J.) 13.05.2025 Akash