CRLR/424/2025
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Uttarakhand High Court

CRLR/424/2025 on 1 September, 2025

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                              CRLR No.424 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Brahmchari Sudhanand, learned counsel for the Revisionist.

2. Mr. Vipul Painuly, learned AGA for the State of Uttarakhand.

3. Mr. Ravindra Singh Rawat, learned counsel has put in appearance on behalf of the private Respondent No.2 through VC, who seeks time to file "vakalatnama" as well as the objections.

4. The present criminal revision is directed against the judgment dated 08.04.2025, passed by the learned Sessions Judge, Haridwar in Criminal Misc. Case No.132/2024, "Bharat Vs. Charan Singh", whereby, the learned Sessions Judge has not only dismissed the protest application filed by the Revisionist and accepted the Final Report No.37/2024 dated 17.05.2024 submitted by the Investigating Officer, but has also accepted the challan report presented under Section 182 of IPC, took cognizance of the offence, and issued summons against the Revisionist.

5. List this matter on 15.10.2025.

6. As an interim measure, it is provided that till the next date of listing, the proceedings initiated under Section 182 of IPC against the Revisionist, shall remain kept in abeyance.

7. Stay application (IA No.1/2025) stands disposed of accordingly.

(Ashish Naithani, J.) 01.09.2025 Nitesh/