CRLR/566/2025
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Uttarakhand High Court

CRLR/566/2025 on 18 September, 2025

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                              CRLR No. 566 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Aayush Gaur, learned counsel for the Revisionist.

2. Ms. Meenakshi Sharma, learned Brief Holder for the State of Uttarakhand.

3. Mr. Akshay Latwal, learned counsel for Respondent No. 2.

4. The present Criminal Revision has been filed with a prayer to allow the instant Criminal Revision and to set aside the judgment and order dated 30.07.2025, passed by learned District Judge, Udham Singh Nagar, in Criminal Case No. 197 of 2025, "Preeti Rawat vs. State of Another".

5. The Revisionist has also prayed that the effect and operation of the impugned judgment and order dated 30.07.2025, passed by the learned District Judge, Udham Singh Nagar, in Criminal Case No. 194 of 2025, "Preeti Rawat vs. State of Another", be stayed during the pendency of the present Revision.

6. Admit.

7. Objections/counter affidavit, if any, be filed by the Respondents.

8. List this matter on 04.11.2025.

9. As an interim measure, it is directed that, till the next date of listing, the effect and operation of the impugned judgment and order dated 30.07.2025, passed by the learned District Judge, Udham Singh Nagar, in Criminal Case No. 194 of 2025, "Preeti Rawat vs. State of Another", shall remain stayed, subject to the condition that the Revisionist shall not seek unnecessary adjournments. In default, the interim relief so granted shall stand automatically vacated.

10. The Stay Application stands disposed of accordingly.

(Ashish Naithani, J.) 18.09.2025 Shiksha