Mazibar Rahman vs Afroja Parbin
2022 Latest Caselaw 2374 Gua

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GAHC010134352022




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

                                Case No. : Crl.Rev.P./350/2022

            MAZIBAR RAHMAN
            S/O SARBESH ALI, R/O VILL- DIGJANI, P.O.-SOWPUR-781319, MOUZA-
            SOWPUR, P.S.-KALGACHIA, DIST-BARPETA, ASSAM



            VERSUS

            AFROJA PARBIN
            D/O LATE ABDUL AWAL, R/O VILL-PATHLIKUCHI, P.O.-GAOJIA, P.S.-
            BARPETA, DIST-BARPETA, ASSAM, PIN-781314



Advocate for the Petitioner   : MD. A MATLIB

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 18.07.2022

Heard Mr. R. Dhar, learned counsel for the petitioner. In this revision petition under Section 397 read with Section 401 of the Code of Criminal Procedure, the petitioner has impugned the judgment and order dated 26.05.2022, passed by the learned Principal Judge, Family Court, Barpeta in Case No. F.C. (Crl) 502/2019.

It is to be noted that vide impugned judgment and order, the Court below has Page No.# 2/2

directed the petitioner to pay the maintenance @ Rs.6,000/- per month to the respondent 1st party and also to pay maintenance @ Rs.2000/- per month, to the minor daughter of the respondent.

Having heard the submission of the learned counsel of both sides, I have carefully gone through the petition and the documents placed on record.

Admit.

Issue notice to the respondent, returnable in 4 (four) weeks. Steps be taken by registered post with A/D and also by usual process within one week from today.

Call for the records from the learned Court below.

Till disposal of the petition, the petitioner shall continue to make payment of 50% of the awarded amount vide judgment and order dated 26.05.2022.

List after four weeks.

JUDGE

Comparing Assistant