CRLR/702/2025
2025 Latest Caselaw 5004 UK

Uttarakhand High Court

CRLR/702/2025 on 17 October, 2025

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                              CRLR No. 702 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. C.K. Sharma, learned counsel for the Revisionists.

2. Mr. G.C. Joshi, learned A.G.A. for the State of Uttarakhand.

3. The present Criminal Revision has been filed with a prayer to allow the same and to set aside the impugned judgment and order dated 22.09.2025, passed by the learned Additional Sessions Judge, Pithoragarh, in Criminal Appeal No. 13 of 2025, Javed Ahamad and Another vs. State of Uttarakhand and Another, and the judgment and order dated 15.01.2025, passed by the learned Judicial Magistrate, Dharchula, in Misc. Case No. 08 of 2024, Smt. Jainab Fatima vs. Javed Ahamad and Another; and further to stay the effect and operation of the impugned orders dated 15.01.2025 and 22.09.2025 during the pendency of the present Criminal Revision.

4. Learned counsel for the Revisionists submits that there is a possibility that the parties may arrive at a settlement, as the husband (Revisionist No. 1) is willing to resume cohabitation with his wife, i.e., Respondent No. 2.

5. Admit.

6. Issue notice to Respondent No. 2.

7. Steps to be taken within a week.

8. Objections/Counter Affidavit, if any, be filed by the respondent.

9. List this case on 19.12.2025.

10. The Revisionists have also filed a Stay Application (I.A. No. 01 of 2025), praying that the effect and operation of the impugned judgment and order dated 22.09.2025, passed by the learned Additional Sessions Judge, Pithoragarh, in Criminal Appeal No. 13 of 2025, Javed Ahamad and Another vs. State of Uttarakhand and Another, and the judgment and order dated 15.01.2025, passed by the learned Judicial Magistrate, Dharchula, in Misc. Case No. 08 of 2024, Smt. Jainab Fatima vs. Javed Ahamad and Another, be stayed during the pendency of the present revision.

11. Considering the facts and circumstances of the case, as an interim measure, it is directed that till the next date of listing, the recovery proceedings shall remain stayed.

12. The Stay Application (I.A. No. 01 of 2025) stands disposed of accordingly.

(Ashish Naithani, J.) 17.10.2025 Shiksha