Page No.# 1/2 vs Smti Mitali Deka And Anr
2022 Latest Caselaw 2309 Gua

Citation : 2022 Latest Caselaw 2309 Gua
Judgement Date : 30 June, 2022

Gauhati High Court

Page No.# 1/2 vs Smti Mitali Deka And Anr on 30 June, 2022

                                                                      Page No.# 1/2

GAHC010117582022




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

                                Case No. : Crl.Rev.P./335/2022

            ACHYUT DEKA AND ANR
            S/O SRI PRADIP DEKA, R/O VILL- BETONI, P.O.-DOMAL, P.S.-DHARAMTUL,
            DIST-MORIGAON, PIN-782105

            2: PRADIP DEKA
             S/O LATE MEMERA DEKA
             R/O VILL- BETONI
             P.O.-DOMAL
             P.S.-DHARAMTUL
             DIST-MORIGAON
             PIN-78210

            VERSUS

            SMTI MITALI DEKA AND ANR
            D/O SRI KAMALESWAR DEKA, R/O VILL- BETONI, P.O.-DOMAL, P.S.-
            DHARAMTUL, DIST-MORIGAON, PIN-782105

            2:THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSA

Advocate for the Petitioner   : R L CHUTIA

Advocate for the Respondent : PP, ASSAM
                                                                                 Page No.# 2/2




                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

30.06.2022 Heard Mr. R. Ali, learned counsel representing the petitioners as well as Mr. P. Borthakur, learned Additional Public Prosecutor, Assam.

The revision petition is admitted for hearing.

Issue Notice to the respondent.

No formal notice need be issued on the respondent no. 2 as Mr. Borthakur has accepted notice on behalf of the said respondent.

Petitioners shall take steps for service of notice on the respondent no. 1 by registered post with A/D and other usual process.

Call for the LCR.

List after Eight weeks.

Till returnable date, the impugned order dated 30.04.2022 passed by the Chief Judicial Magistrate, Morigaon in C.R. (D.V.) Case No. 263/2022 shall remain stayed. Further, it is directed that the petitioner shall pay Rs.5,000/- per month as interim maintenance allowance to the respondent from the date of the judgment.

JUDGE

Comparing Assistant