CRLR/729/2025
2025 Latest Caselaw 5205 UK

Uttarakhand High Court

CRLR/729/2025 on 3 November, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.729 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Shashank Saun, Advocate, through video conferencing, for the revisionist.

2. Mr. S.S. Chauhan, D.A.G. with Mr. Vikash Uniyal, B.H for the State.

3. This criminal revision has been filed by the revisionists against the judgment and order dated 20.02.2025, passed by the court of learned Additional Principal Judge/Ist Family Court, Dehradun in Criminal Case No.339 of 2021, Smt. Rekha Nautiyal and others Vs. Shri Naveen Kumar Joshi, under Section 125 of Cr.P.C, whereby the petition under Section 125 of Cr.P.C. has been partly allowed.

4. As per Office report, there is a delay of 162 days in filing the present criminal revision.

5. Issue notice to respondent no.2, returnable within four weeks.

6. Steps to be taken within a week.

7. List this case on 22.12.2025.

8. In the meantime respondents may file objection to the delay condonation application.

(Pankaj Purohit, J.) 03.11.2025 SK