Wasim Ahmed vs The State Of Assam And Anr
2022 Latest Caselaw 2580 Gua

Citation : 2022 Latest Caselaw 2580 Gua
Judgement Date : 29 July, 2022

Gauhati High Court

Wasim Ahmed vs The State Of Assam And Anr on 29 July, 2022

                                                                           Page No.# 1/2

GAHC010144682022




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

                                Case No. : Crl.Rev.P./379/2022

              WASIM AHMED
              S/O AISRUDDIN AHMED,
              R/O UTTAR BARPETA, P.O.- NIZBAHARI B.O, P.S.- BARPETA, PIN- 781302,
              ASSAM.



              VERSUS

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

              2:TASMINA BEGUM
               R/O DAMORABOWA VILLAGE
               P.O.- NAGAON BAZAR
               P.S.- BARPETA
               DIST.- BARPETA
               PIN- 781311
              ASSAM

Advocate for the Petitioner   : MR F KHAN

Advocate for the Respondent : PP, ASSAM




                                      BEFORE
                         HON'BLE MR. JUSTICE ROBIN PHUKAN


                                          ORDER

29.07.2022.

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In this petition under Section 397 read with Section 401/482 of the Code of Criminal Procedure, 1973, petitioner Wasim Ahmed challenges the legality, propriety and correctness of the judgment and order dated 16.06.2022, passed by the learned Principal Judge, Family Court, Barpeta in F.C. (Crl.) No.340/2021, whereby the learned Court below directed the petitioner to pay monthly maintenance to the respondent and her minor daughter, @ Rs.6,000/- and Rs.2,000/- respectively.

Heard Mr. F. Khan, learned counsel for the petitioner.

Admit.

Issue notice returnable in 4 (four) weeks.

Steps be taken by registered post with A/D as well as by usual process within a week from today.

Call for the scan copy of the LCR from the concerned Court below.

Till the disposal of this petition, the petitioner shall continue to pay maintenance @50% of the awarded amount to the respondent.

List the matter after four weeks.

JUDGE

Comparing Assistant