ANKUR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision has been preferred by the revisionist challenging the impugned judgment and order dtd. 29/3/2019 passed by learned Judge, Family Court, Roorkee, District Haridwar in Case No. 192 of 2018, "Smt. Vandana and other Vs. Ankur Sharma" under Sec. 125 Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) After arguing at some length, learned counsel for the revisionist limits his prayer only to the extent that the matter may kindly be remanded back to the lower Court for its expeditious disposal and a direction may be given to the concerned Court to decide the matter in the light of the judgment of Hon'ble Supreme Court in the case of Rajnesh vs.Neha (2021) 2 SCC 234.