Chira Kumar Doley vs The State Of Assam And Anr
2021 Latest Caselaw 1828 Gua

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GAHC010113702021




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

                                 Case No. : Crl.Pet./395/2021

            CHIRA KUMAR DOLEY
            S/O KAMESWAR DOLEY
            R/O MIRI PATHAR, KARICHUK
            P.O. AND P.S. DHEMAJI
            DIST. DHEMAJI, ASSAM.

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP, ASSAM

            2:SMTI. MULANI PATIR DOLEY
             D/O TELESWAR PATIR
            R/O MIRI PATHAR
            KARICHUK
            P.O. AND P.S. DHEMAJI
            DIST. DHEMAJI
            ASSA

Advocate for the Petitioner   : MR A ALI

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                           ORDER

10.08.2021.

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By way of this petition under Section 482 of the CrPC, the petitioner challenges the judgment and

order dated 08.07.2020, passed by the learned Judicial Magistrate 1 st Class, Dhemaji, in Misc. (C.R.) Case No.17/2018, whereby the petitioner is directed to pay maintenance @ Rs.5000/- per month.

Heard the submission of learned counsel for the petitioner.

Issue notice to the respondent No.2, by Regd. Post with A/D as well as by usual process, returnable in four weeks. As the respondent No.1 is a formal party, notice need not be served at this stage but furnish extra copy of the petition.

Let the LCR be called from the lower Court.

The prayer for interim will be considered after appearance of the respondent No.2.

JUDGE

Comparing Assistant