Citation : 2021 Latest Caselaw 3194 Gua
Judgement Date : 29 November, 2021
Page No.# 1/2
GAHC010193922021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./691/2021
SAMSUR UDDIN LASKAR
S/O LATE IMDAD ALI LASKAR
R/O VILL- NEAIRGRAM PT.II
P.S. SILCHAR
DIST. SILCHAR, ASSAM
PIN-788013
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE PP, ASSAM
2:SAVY KHANAM BARBHUIYA
S/O NABY KHANNAM BARBHUIYA
R/O VILL- KHASIPUR PT.II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78800
Advocate for the Petitioner : MR. L R MAZUMDER
Advocate for the Respondent : PP, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
29-11-2021 Heard Shri L.R. Mazumder, learned counsel for the petitioner, who has filed this application under Section 482 of the Cr.P.C. challenging a Judgment dated 20.09.2021 passed by the learned Addl. Sessions Judge (FTC) Cachar in Criminal Appeal No. 59/2019 preferred under Section 12,13,18,20 and 23 of the Domestic Violence Act, against an order dated 30.10.2019 passed by the learned Judicial Magistrate First Class, Cachar in the DV Case No. 2020/2017.
By the said order dated 30.10.2019, the learned Trial Court had passed an order of maintenance of Rs. 1500/- per month.
The petitioner being unsuccessful in the appeal has approached this Court. Issue Notice, returnable by 4(four) weeks. Shri D. Das, learned Addl. Public Prosecutor, Assam accepts notice on behalf of the respondent no.1 - State.
Extra copies be served upon him during the course of the day. Steps for service upon the respondent no. 2 be taken by registered post with A/D as well as by usual process.
Steps within 2(two) days.
JUDGE
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