CRLR/679/2025
2025 Latest Caselaw 4900 UK

Uttarakhand High Court

CRLR/679/2025 on 15 October, 2025

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                                  CRLR No. 679 of 2025
                                  Hon'ble Ashish Naithani, J.

Mr. Deepak Singh Bisht, learned counsel holding brief of Mr. S. K. Mandal, learned counsel for the Revisionist.

2. The present criminal revision under Section 438/442 of BNSS is moved on behalf of the revisionist to set-aside the judgment and order dated 21.08.2025 passed by the learned Judge, Family Court, Champawat in Criminal Misc. Case No.55 of 2024, titled as "Chandra Tadagi. Vs. Kishore Singh Tadagi", filed under Section 144 of BNSS and directed the Respondent/husband to pay the appropriate maintenance to the Revisionist.

3. Heard.

4. Admit.

5. Issue notice to the Respondent, returnable within two weeks. Steps to be taken within one week.

6. L.C.R. be summoned.

7. Objections, if any, to be filed by the Respondent by the next date of listing.

8. List this matter on 28.11.2025.

(Ashish Naithani, J.) 15.10.2025 Akash