Uttarakhand High Court
CRLR/424/2025 on 17 July, 2025
Author: Pankaj Purohit
Bench: Pankaj Purohit
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CRLR No.424 of 2025
Hon'ble Pankaj Purohit, J.
Mr. Brahmchari Sudhanand, learned counsel for the revisionist.
2. Mr. Bhaskar Chandra Joshi, learned A.G.A. for the State of Uttarakhand/ respondent No.1.
3. By means of the present criminal revision, revisionist has challenged the impugned judgment and order dated 08.04.2025 passed by learned Sessions Judge, Haridwar, in Criminal Misc. Case No.132/2024 Bharat Vs. Charan Singh, summoning order dated 20.05.2025 issued against the revisionist under Section 182 IPC and to direct reinvestigation into the original FIR No.241 of 2024 registered at P.S. Pathri, District Haridwar, u/s 504, 506 IPC and u/s 3(1)(r) of the SC/ST Act.
4. Issue notice to respondent No.2, returnable within four weeks.
5. Steps to be taken within a week.
6. Put up on 01.09.2025.
(Pankaj Purohit, J.) 17.07.2025 PN