C528/1901/2025
2025 Latest Caselaw 5101 UK

Uttarakhand High Court

C528/1901/2025 on 29 October, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                     Office Notes,
                    reports, orders
SL.                 or proceedings
         Date                                            COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                    with Signatures
      29.10.2025                       C528 No.1901 of 2025
                                       Hon'ble Alok Kumar Verma, J.

An Application under Section 156(3) of the Code of Criminal Procedure, 1973 was filed by the applicant. The said Application was dismissed. A Criminal Revision (Criminal Revision No.297 of 2022) was filed. The said Revision has been dismissed vide judgment dated 04.10.2024, passed by IIIrd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar.

2. Heard Mr. Vikas Kumar Guglani, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate assisted by Mr. Chitrarth Kandpal, learned Brief Holder for the respondent no. 1.

3. Mr. Tumul Nainwal, Assistant Government Advocate has sought one week's time to peruse the record.

4. Time is granted.

5. List on 07.11.2025 as a fresh case.

(Alok Kumar Verma, J.) 29.10.2025

JKJ/Pant