Nayanjyoti Talukdar vs The State Of Assam And Anr
2021 Latest Caselaw 2568 Gua

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GAHC010007482020




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

                                Case No. : Crl.Rev.P./15/2020

            NAYANJYOTI TALUKDAR
            S/O- LATE SISHURAM TALUKDAR, R/O- VILL.- KACHARI SOLMARI,
            MILANPUR, P.O. AND P.S. RANGIA, PIN- 781354, DIST.- KAMRUP(R), ASSAM



            VERSUS

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

            2:SMT. RINKUMONI RAJBONGSHI
             D/O- SRI CHANDRAMAL RAJBONGSHI
             R/O- VILL.NO. 1 TULSIBARI
             P.O. TULSIBARI
             P.S. RANGIA
             PIN- 781376
             DIST.- KAMRUP(R)
            ASSAM

Advocate for the Petitioner   : MR. S BARMAN

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                         HONOURABLE MR. JUSTICE NANI TAGIA

                                          ORDER

Date : 27.10.2021

Heard Mr. S. Barman, learned counsel for the petitioner. Also heard Mr. A.K.

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Azad, learned counsel appearing for respondent no.2 and Ms. S. Jahan, learned Addl. P.P. for the respondent no.1.

After this matter was heard at some length, Mr. Barman, learned counsel for the petitioner prays for some time to take instruction from the petitioner about the possibility of reconciliation.

This submission by Mr. Barman, learned counsel for the petitioner has been made despite the fact that in an earlier mediation attempt, the petitioner himself had refused to take back the respondent as his wife though the respondent-wife was ready and willing to come back to him.

It may be appropriate to put on record that the learned counsel for the petitioner has sought for some time as indicated hereinabove when it had appeared to the Court during the course of the hearing that the petitioner prima facie does not have a good case for interference of the impugned judgment and order passed by the learned trial Court.

Be that as it may, as sought for by Mr. Barman, learned counsel for the petitioner, this matter stands adjourned for 2(two) weeks to enable Mr. Barman, the learned counsel for the petitioner to apprise this Court on the next date if the petitioner had in the meanwhile changed his mind for reconciliation with the matter notwithstanding the fact that the petitioner had refused to take back the respondent as his wife in the earlier mediation attempt.

List accordingly after 2(two) weeks.

JUDGE

Comparing Assistant