Pradip Karmakar vs Sangita Sutradhar
2022 Latest Caselaw 2912 Gua

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GAHC010156902022




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

                                Case No. : Crl.Rev.P./402/2022

            PRADIP KARMAKAR
            S/O LATE PANCHARATAN KARMAKAR
            R/O SHAKHARUPARA
            BARPETA ROAD,
            WARD NO. 1,
            P.O. BARPETA ROAD,
            MOUZA- GOBARDHANA
            P.S. BARPETA ROAD,
            DIST. BARPETA, ASSAM
            PIN NO. 781315



            VERSUS

            SANGITA SUTRADHAR
            D/O PRIYONATH SUTRADHAR
            W/O PRADIP KARMAKAR
            R/O VILL- KHAIRABARI
            P.O. BARPETA ROAD,
            MOUZA- GOBARDHANA
            P.S. BARPETA ROAD
            DIST. BARPETA, ASSAM
            PIN NO. 781315



Advocate for the Petitioner   : MR M AHMED

Advocate for the Respondent :
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                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                     ORDER

Date : 10.08.2022

Heard Mr. M. Ahmed, learned counsel for the petitioner.

This criminal revision petition under Section 401, Code of Criminal Procedure, 1973 [CrPC] r/w Section 19[4] of the Family Court Act, 1984 is directed against a judgment and order dated 25.05.2022 passed by the learned Principal Judge, Family Court, Barpeta in F.C. [Crl.] Case no. 227/2020, registered on the basis of an application filed by the sole respondent under Section 125, CrPC seeking maintenance from the petitioner.

By the impugned judgment and order dated 25.05.2022, the learned Family Court has directed the petitioner to pay maintenance allowance @ Rs. 6,000/- per month to the respondent from the date of filing the petition.

Issue notice to the respondent, returnable in 4 [four] weeks.

The petitioner shall take steps for service of notice upon the sole respondent by registered post with A/D as well as by usual process within 3 [three] working days from today.

The prayer for interim relief will be considered after appearance of the sole respondent.

List the case after 4 [four] weeks.

JUDGE Page No.# 3/3

Comparing Assistant