Md. Munnaf Ali Khan vs Hafiza Khatun
2022 Latest Caselaw 2007 Gua

                                                                     Page No.# 1/2

GAHC010100052022




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

                                Case No. : Crl.Rev.P./265/2022

            MD. MUNNAF ALI KHAN
            S/O MD. AARFAN ALI KHAN
            R/O JOGIRPAM, P.S. BARPETA
            DIST. BARPETA, ASSAM
            PIN-781301



            VERSUS

            HAFIZA KHATUN
            W/O MUNNAF ALI KHAN
            D/O MD. HAIDAR ALI
            R/O BHALUKI CHALMARA,P.S. BARPETA, DIST. BARPETA, ASSAM, PIN-
            781301



Advocate for the Petitioner   : MR G BORDOLOI

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

06.06.2022

Legality, propriety and correctness of the Judgment and Order dated 22.03.2022, passed by the learned Principal Judge, Family Court, Barpeta in F.C.

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(Crl.) No. 208/2020, U/S 125 CrP.C. is challenged in this revision petition under Sections 401/379 read with Section 482 of the Cr.P.C.

It is to be noted here in that vide impugned Judgment and Order, the learned Court below has directed the petitioner Md. Munnaf Ali Khan to pay a sum of Rs. 6,000/- (Rupees Six Thousand) per month being the maintenance to the respondent Smti Hafiza Khatun.

Heard Ms. Otoli Kits, learned counsel for the petitioner and also perused the petition and the grounds mentioned therein.

Admit.

Issue notice, returnable in 4(four) weeks. Steps be taken by registered post and also by usual process within a week from today.

Call for the scanned copy of the record. And considering the submission of learned counsel for the petitioner and also considering the facts and circumstances on the record, it is provided that the petitioner shall continue to make payment of a sum of Rs. 3000/- (Rupees Three Thousand) per month to the respondent until further order.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant