CRLR/31/2024
2025 Latest Caselaw 5035 UK

Uttarakhand High Court

CRLR/31/2024 on 28 October, 2025

                Office Notes,
              reports, orders
SL.          or proceedings or
      Date                                              COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                 CRLR No. 31 of 2024
                                 Hon'ble Ashish Naithani, J.

Mr. L. K. Tiwari, learned counsel for the Revisionist.

2. Mr. Bhaskar Ch. Joshi, learned A.G.A. assisted by Mr. Vijay Khanduri, learned Brief Holder for the State.

3. The present criminal revision under Section 438 & 442 of BNSS, 2023 is moved on behalf of the revisionist to set-aside the impugned judgment and order dated 19.09.2023 passed by learned Additional Sessions Judge, Khatima, District Udham Singh Nagar in Criminal Appeal No.55/2022, titled as "State vs. Daleep Kumar Shukla & Others" by which the learned Appellate Court has dismissed the appeal and affirmed the judgment and order dated 28.01.2022 passed by learned Judicial Magistrate, Khatima, District Udham Singh Nagar in Criminal Case No.711A/2016, titled as "State vs. Daleep Kumar Shukla & Others", by which the Respondent nos. 2 to 4 has been acquitted from the offences punishable under Sections 498-A, 323, 504, 506 of IPC and 3/4 of D.P. Act and further to remand the case for retrial to the learned trial court.

Heard on the Delay Condonation Application (IA No.01/2024)

4. There is delay of 22 days in filing the present revision.

5. Not objected to by the learned State counsel.

6. Delay Condonation Application is filed along with the affidavit of the Revisionist.

7. For the reasons stated, the Delay Condonation Application is allowed. Delay is hereby condoned.

8. Heard.

9. Admit.

10. Issue notices to the Respondent nos. 2 to 4, returnable within two weeks. Steps to be taken within one week.

11. Objections, if any, to be filed by the Respondents within three weeks.

12. List this matter on 28.11.2025.

(Ashish Naithani, J.) 28.10.2025 Akash