OSAMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision has been preferred by the revisionist to allow the revision by setting aside the impugned order dated 29.01.2020 passed by the Judge, Family Court, Kotdwar, Pauri Garhwal in Misc. Criminal Case No. 45 of 2019, "Sahista vs. Osama" under Section 125 Cr.P.C.

(2.) Learned counsel for the revisionist limits her prayer only to the extent that the matter may kindly be remanded back to the lower Court with a direction that the matter may be decided afresh after giving fresh opportunity of hearing to the revisionist as well as to the respondent no. 2 and the court below may decide the aforesaid case as expeditiously as possible.

(3.) Learned State Counsel as well as learned counsel for the respondent no. 2 does not seriously object to the prayer made on behalf of the revisionist.