SUNIL GHILDIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the orders dtd. 13/7/2022 and 6/9/2022, passed in Misc. Criminal Case No.86 of 2021, Smt. Antriksha Ghildiyal vs. Sunil Ghildiyal, by the court of Principal Judge, Family Court, Dehradun (for short, "the recovery case"). By the impugned orders, recovery warrants for recovery of Rs.6,44,000.00 have been issued against the revisionist.

(2.) Heard learned counsel for the parties and perused the record.

(3.) In order to appreciate the controversy, briefly the facts needs a narration.