Satish Chandra Joshi vs State Of Uttarakhand And Another
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Uttarakhand High Court

Satish Chandra Joshi vs State Of Uttarakhand And Another on 17 February, 2026

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                              CRLA No.52 of 2026
                              Satish Chandra Joshi                               ......Appellant
                              Versus
                              State of Uttarakhand and another                   ...Respondents

                              Hon'ble Ashish Naithani, J.

Mr. Sandeep Kothari, learned counsel for the Appellant.

2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned Brief Holder, for the State of Uttarakhand.

3. The Appellant is challenging the judgment and order dated 23.12.2025, passed by the court of learned Additional Sessions Judge, Pithoragarh in Criminal Appeal No.119 of 2025, "Sheetal Joshi Vs. State of Uttarakhand and others", whereby the learned Trial Court has set aside the judgment and order dated 08.08.2025 passed by the court of learned Judicial Magistrate/Civil Judge (Junior Division) Pithoragarh, in Criminal Complaint Case No.3161 of 2022, "Satish Chandra Joshi Vs. Sheetal Joshi".

4. Matter needs consideration.

5. Issue notice to the Respondent No.2. Steps to be taken within a week.

6. Let the Trial Court Record be called.

7. After receiving the Trial Court Record, let paper-book be prepared and supplied to the learned counsel for the parties on the payment of usual charges.

8. List this matter on 24.03.2026.

(Ashish Naithani, J.) 17.02.2026 Nitesh/