CRLR/658/2025
2025 Latest Caselaw 4734 UK

Uttarakhand High Court

CRLR/658/2025 on 8 October, 2025

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                              CRLR No.658 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Lochan Sah, learned counsel for the Revisionists.

2. Mr. G.C. Joshi, learned AGA, for the State.

3. The present criminal revision is directed against the judgment and order dated 09.09.2025, passed by the court of learned Chief Judicial Magistrate, Nainital, in Criminal Case No.492 of 2025, "State Vs. Amit Kumar Sharma and another", whereby the learned court below dismissed the discharge application preferred by the revisionist.

4. Admit.

5. Counter affidavit to be filed within a period of three weeks.

6. Considering the overall facts and circumstances of the case, an interference is being called for in the matter.

7. Till the next date of listing, the effect and operation of the impugned judgment and order dated 09.09.2025, passed by the court of learned Chief Judicial Magistrate, Nainital, in Criminal Case No.492 of 2025, "State Vs. Amit Kumar Sharma and others", shall remain stayed.

8. List this matter on 26.11.2025.

9. Stay application (IA No.1/2025) stands disposed of accordingly.

(Ashish Naithani, J.) 08.10.2025 Nitesh/