C528/1918/2025
2025 Latest Caselaw 5144 UK

Uttarakhand High Court

C528/1918/2025 on 30 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
      30.10.2025                        C528 No.1918 of 2025
                                        Hon'ble Alok Kumar Verma, J.

An application under Section 173(4) of the Bharatiya Nagarika Suraksha Sanhita, 2023 was filed by the applicant. The said application was dismissed. The Magistrate held that the case is of civil nature. A Criminal Revision (Criminal Revision No.02 of 2025) was filed. The said Revision has been dismissed vide judgment dated 08.09.2025, passed by learned Additional Sessions Judge, Tehri Garhwal.

2. Heard Mr. Sandeep Kothari, learned counsel for the applicant and Mrs. Sweta Badola Dobhal, learned Brief Holder for the respondent no.1.

3. Mrs. Sweta Badola Dobhal, Brief Holder has sought one week's time to peruse the matter.

4. List on 14.11.2025.

                                                              (Alok Kumar Verma, J.)
                                        JKJ/Pant                       30.10.2025