C528/1916/2025
2025 Latest Caselaw 5099 UK

Uttarakhand High Court

C528/1916/2025 on 29 October, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                        COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      29.10.2025                        C528 No.1916 of 2025
                                        Hon'ble Alok Kumar Verma, J.

An Application was filed by the respondent no.1 under Section 23 of the Protection of Women from Domestic Violence Act, 2005. The said Application was allowed. An Appeal (Criminal Appeal No.281 of 2023) was filed. The said Appeal has been dismissed vide judgment dated 20.08.2025, passed by learned Sessions Judge, Dehradun.

2. Heard Mr. Neeraj Garg, learned counsel for the applicants.

3. Notice is being issued to the respondents by all the permissible modes including Dasti. Steps to be taken within 24 hours, as prayed by the applicants.

4. List on 06.11.2025.

(Alok Kumar Verma, J.) 29.10.2025 Pant/