Anwar Hussain Mazumder vs Ramecha Begom Laskar
2021 Latest Caselaw 1759 Gua

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GAHC010087502021




                               THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : Crl.Pet./358/2021

             ANWAR HUSSAIN MAZUMDER
             S/O. LT. ABDUL AHAD MAZUMDER, VILL. RANGAUTI PART-II, P.O.
             RATANPUR ROAD, P.S. HAILAKANDI, DIST. HAKLAKANDI, ASSAM.



             VERSUS

             RAMECHA BEGOM LASKAR
             D/O. LT. ABDUL MUSABBIR LASKAR, VILL. SOYEEDBOND PART-I, P.O.
             KALIBARI BAZAR, P.S. ALGAPUR, DIST. HAILAKANDI, ASSAM.



Advocate for the Petitioner    : MR. A M BARBHUIYA

Advocate for the Respondent :




                                             BEFORE
                HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                 ORDER

03.08.2021 By this application under Section 482 of the CrPC, the petitioner has challenged the impugned judgment and order dated 12.03.2021, passed by the learned Additional Sessions Judge, Hailakandi, dismissing the Criminal Revision Petition No. 49/2019, which was preferred by the petitioner against the impugned judgment and order dated 06.08.2019, passed by the learned JMFC, Hailakandi, in MR Case No. 140/2017, which was filed by the respondent/wife against the present petitioner/husband.

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Heard the submissions of learned counsel for the petitioner.

Also perused the orders passed by both the learned trial Court as well as the appellate Court.

At this stage, issue notice to the sole respondent, by registered post with A/D as well as by usual process, returnable within 4 (four) weeks.

Call for the LCRs from both the forums.

Prayer for interim relief will be considered after appearance of the respondents.

JUDGE

Comparing Assistant