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Judgment
7 paragraphs · 169 wordsAlok Kumar Verma, J
The present Criminal Revision has been filed by the husband against the judgment dated 08.01.2019, passed by learned Judge, Family Court, Nainital in Miscellaneous Criminal Case No.20 of 2015, “Smt. Kamla Devi Vs. Govind Lal”, by which the learned Judge has allowed the Application of the respondent no.2-applicant, filed under Section 125 of the Code of Criminal Procedure, 1973.
Mr. Pradeep Chamyal, learned counsel for the revisionist.
Mr. Sandeep Sharma, learned Assistant Government Advocate for the respondent no.1.
Mr. Saurabh Kumar Pandey, learned counsel with Mr. Sumit Bajaj, learned counsel for the respondent no.2.
The revisionist and the respondent no.2 have settled their disputes before the Mediator. The report of Mr. Darshan Singh, Advocate / Mediator is on the record.
On the request of both the parties, the present Revision (CRLR No. 102 of 2019) is being decided in terms and conditions of the said settlement. The report of the Mediator dated 03.12.2025 will form part of this order.