CRLR/101/2025
2025 Latest Caselaw 4346 UK

Uttarakhand High Court

CRLR/101/2025 on 15 September, 2025

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                               CRLR No.101 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Amit Kapri, learned counsel for the Revisionist.

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

3. Present revision has been filed by the revisionist for quashing/setting aside the judgment and order dated 16.01.2025 passed by learned Sessions Judge, Pithoragarh in Criminal Appeal No.79 of 2024 CNR-UKPI010005432024 "Bhuwan Chandra Joshi vs. State of Uttarakhand and Another whereby the learned Sessions Judge dismissed the appeal and confirmed the judgment an order dated 21.09.2024 passed by the learned Civil Judge (SD)/J.M. Pithoragarh in Old Criminal Case No.2128 of 2022, New Criminal Case No.199 of 2023, whereby the revisionist Bhuwan Chandra Joshi is release on probation of good conduct under Section 4 of the Criminal Probation Act 1958 instead of passing the sentence prescribed for the said crime on the charge of punishable under Section 504 of IPC and acquit the revisionist.

4. List this matter on 22.09.2025.

(Ashish Naithani, J.) 15.09.2025 Arti