CRLR/549/2025
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Uttarakhand High Court

CRLR/549/2025 on 1 September, 2025

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                                  CRLR No. 549 of 2025

                                  Hon'ble Ashish Naithani, J.

Mr. Rajat Mittal, learned counsel for the Revisionist.

2. Mr. Akshay Latwal, learned A.G.A. assisted by Mr. Prabhat Kandpal, learned Brief Holder for the State of Uttarakhand.

3. The present Criminal Revision has been filed with a prayer to set aside the judgment and order dated 02.07.2025, passed by learned Additional Principal Judge, Ist Roorkee, District Haridwar in Misc. Case No. 57 of 2019, titled as "Sanjana Vs. Vikram".

4. The Revisionist has also filed a Stay Application (I.A. No. 01 of 2025), seeking a stay on the effect and operation of the judgment and order dated 02.07.2025, passed by learned Additional Principal Judge Ist, Roorkee, District Haridwar in Misc. Case No. 57 of 2019, "Sanjana vs. Vikram".

5. Learned counsel for the Revisionist, at the outset, submits that the operation of the said order is barred by the provisions of the Act itself, which prohibit the recovery of arrears beyond a period of one year.

6. Admit.

7. Issue notice to Respondent No. 2.

8. Steps for service be taken within one week.

9. Objections, if any, be filed by the Respondent.

10. List this case on 13.10.2025.

11. As an interim measure, it is directed that till the next date of listing, the effect and operation of the judgment and order dated 02.07.2025, passed by learned Additional Principal Judge Ist, Roorkee, District Haridwar in Misc. Case No. 57 of 2019, "Sanjana vs. Vikram", shall remain stayed .

12. The Stay Application stands disposed of accordingly.

(Ashish Naithani, J.) 01.09.2025 Shiksha