CRLR/553/2025
2025 Latest Caselaw 4051 UK

Uttarakhand High Court

CRLR/553/2025 on 2 September, 2025

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                                 CRLR No. 553 of 2025
                                 Hon'ble Ashish Naithani, J.

Mr. Deepak Joshi, learned counsel for the revisionist appeared through V.C.

2. The present criminal revision under Section 438/442 of BNSS read with Section 19 of Family Courts Act is moved on behalf of the revisionist to set-aside/quash the impugned judgment and order dated 13.08.2025 passed by learned Additional Principal Judge, Family Court, Haldwani District Nainital in Misc. Criminal Case No.529 of 2023, titled as "Kalpana Pandey vs. Sanjay Pandey", filed under Section 125 of Cr.P.C..

3. Heard.

4. Admit.

5. Issue notice to the Respondent, returnable within two weeks. Steps to be taken within one week.

6. Objections, if any, to be filed by the Respondent within a period of three weeks.

7. List this matter on 06.10.2025.

(Ashish Naithani, J.) 02.09.2025 Akash