Manowar Hussain vs Halide Khatun
2021 Latest Caselaw 299 Gua

                                                                                        Page No.# 1/2

GAHC010008462021




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

                                    Case No. : Crl.Rev.P./19/2021

             MANOWAR HUSSAIN
             S/O KHODA BOKSHA, R/O VILL. HATCHERA, P.O. CHANDMANA, P.S.
             KALGACHIA, DIST. BARPETA, ASSAM, PIN 781321

             VERSUS

             HALIDE KHATUN
             D/O ROMJAN ALI, W/O MD. SHARIFUL HUSSAIN TALUKDAR, R/O VILL.
             BALIKURI, N.C., P.O. BALIKURI, P.S. KALGACHIA, DIST. BARPETA, ASSAM,
             PIN 781319

Advocate for the Petitioner : MR. R ALI
Advocate for the Respondent :


                                                BEFORE
                   HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                           :: O R D E R ::

29-01-2021

By way of this application under Section 482 Cr.P.C., the petitioner has challenged the impugned judgment and order dated 07.11.2020 passed by the learned Principal Judge, Family Court, Barpeta in

FC(Crl.) Case No. 315/2017 under section 125 of Cr.P.C. directing the petitioner/2 nd party to pay

maintenance allowances @ Rs.4,000/- per month for the minor daughter of the respondent/ 1 st party without providing paternity of the child and although the petitioner had no physical relation with the respondent who is already a married woman.

Heard the learned counsel for the petitioner.

Let notice be issued to the sold respondent by registered post with A/D and usual process, returnable Page No.# 2/2

by four weeks.

Call for the scanned copy of the LCR from the concerned court. Prayer of interim will be considered on receipt of the LCR.

JUDGE

Comparing Assistant