CRLR/536/2025
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Uttarakhand High Court

CRLR/536/2025 on 9 September, 2025

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                                 CRLR No. 536 of 2025
                                 Hon'ble Ashish Naithani, J.

Mr. Mohd. Umar, learned counsel for the Revisionist.

2. The present criminal revision under Section 438 & 442 of BNSS, 2023 is moved on behalf of the revisionist to set-aside the impugned judgment and order dated 22.08.2023 passed by learned Additional Chief Judicial Magistrate/1st Additional Senior Civil Judge, Haridwar in Criminal Case No.1461 of 2020 titled as "State vs. Ratan Singh & Others", for the offence punishable under Sections 323, 325, 504 & 506 of IPC, at P.S. Pathari, District Haridwar and the impugned judgment and order dated 14.05.2025 passed by learned 4th Additional Sessions Judge, Haridwar in Criminal Appeal No.127/2023, titled as "Jagpal Singh vs. Ratan Singh & Others", and further to convict the respondents for the offence punishable under Sections 323, 325, 504 & 506 of IPC.

Heard on the Delay Condonation Application (IA No.01/2025)

3. There is delay of 12 days in filing the present revision.

4. Learned counsel appearing on behalf of the State does not oppose the prayer for condoning the delay.

5. Accordingly, Delay Condonation Application (IA No. 01 of 2025) stands allowed and the delay is hereby condoned.

6. Heard.

7. Admit.

8. Issue notice to the Respondents, returnable within two weeks. Steps to be taken within one week.

9. Objections, if any, to be filed by the Respondents within three weeks.

10. Learned counsel for the Revisionist is directed to implead necessary party in the present matter.

11. Amended memo of parties be filed within a week.

12. List this matter on 08.10.2025.

(Ashish Naithani, J.) 09.09.2025 Akash