Abdus Sobhan Khan vs Hanufa Khatun
2022 Latest Caselaw 2812 Gua

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GAHC010154002022




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

                                Case No. : Crl.Rev.P./399/2022

            ABDUS SOBHAN KHAN
            S/O LT. HAZI ABDUL KAMDER ALI KHAN
            VILL- KUJARPITH
            P.S. HOWLY
            P.O. BARBALLA
            DIST. BARPETA, ASSAM
            PIN-781316



            VERSUS

            HANUFA KHATUN
            D/O ABDUL AZIZ
            W/O ABDUS SOBHAN KHAN
            VILL- KAUWARPARA
            P.O. SUKMANAH
            P.S. GOBARDHANA
            MOUZA- HOWLY
            DIST. BAKSHA (BTAD), ASSAM,
            PIN- 781316



Advocate for the Petitioner   : MR. R ALI

Advocate for the Respondent :
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                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

06-08-2022 Heard Shri R. Ali, learned counsel for the petitioner, who has put to challenge a judgment dated 01.07.2022 passed by the learned Principal Judge, Family Court, Barpeta, in FC (Crl.) Case No. 303/2020.

In the said case filed under Section 125 of the Cr.P.C., maintenance has been granted at the rate of Rs. 5,000/- (Rupees Five Thousand) per month.

Issue notice, returnable by 4 (four) weeks.

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

Steps within 2 (two) days.

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

The payment of maintenance at the rate fixed would be subject to the final outcome of this petition.

JUDGE

Comparing Assistant