Naren Das vs Sandhyawati Das
2022 Latest Caselaw 2745 Gua

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GAHC010122992022




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

                                Case No. : Crl.Rev.P./318/2022

            NAREN DAS
            S/O- BALIRAM DAS, R/O- BARMURIKONA, P.S. AND DIST. NALBARI,
            ASSAM, PIN- 781335.



            VERSUS

            SANDHYAWATI DAS
            D/O- LATE DHANIRAM DAS, W/O- NAREN DAS, R/O- VILL.- NIJ DEPHELI
            (GOPALPUR), P.O. NIJ DEPHELI, P.S. TAMULPUR, DIST. BAKSA, BTAD,
            ASSAM, PIN- 781367



Advocate for the Petitioner   : MR P UPADHYAY

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

04-08-2022

Heard Shri P. Upadhyay, learned counsel for the petitioner who by means of this application filed under Section 397 read with Section 401 of the Cr.P.C. has put to challenge an order dated 21.03.2022 passed by the learned Principal Judge, Family Court, Nalbari in F.C (Criminal) Case No. 825/2019.

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By the aforesaid judgment, an award of Rs. 2,000/- (Rupees Two Thousand) per month has been passed in favour of the respondent.

Shri Upadhyay, the learned counsel for the petitioner submits that the fact of the marriage itself is disputed and therefore, the question of payment of maintenance will not arise and no findings have been given on the issue of the authenticity of the marriage.

Issue notice, returnable by 4 (four) weeks.

Steps for service of notice upon the sole respondent be taken by the registered post with A/D.

Steps within two days.

List this matter after 4 (four) weeks along with the service report.

JUDGE

Comparing Assistant