CRLR/728/2025
2025 Latest Caselaw 5188 UK

Uttarakhand High Court

CRLR/728/2025 on 31 October, 2025

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                                  CRLR No. 728 of 2025
                                  Hon'ble Ashish Naithani, J.

Mr. Prashant Khanna, learned counsel for the Revisionist.

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

3. The present criminal revision under Section 438/442 of BNSS is moved on behalf of the Revisionist to set-aside the judgment and order dated 25.10.2025 passed by learned Sessions Judge, Champawat in Criminal Appeal No.47 of 2024, titled as "Balwant Singh vs. State of Uttarakhand & Anr", as well as the judgment and order of conviction dated 11.11.2024 passed by learned Chief Judicial Magistrate, Champawat in Criminal Case No.783 of 2019, titled as "State of Uttarakhand vs. Balwant Singh"

and also to acquit the Revisionist of all charges.

4. Heard.

5. Admit.

6. Issue notice to the Respondent no.2, returnable within two weeks. Steps to be taken within one week.

7. Objections, if any, to be filed by the Respondents by the next date fixed.

8. List this matter on 28.11.2025.

(Ashish Naithani, J.) 31.10.2025 Akash