Jahidul Islam vs Jashmina Khandakar
2022 Latest Caselaw 750 Gua

                                                                       Page No.# 1/2

GAHC010038462022




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

                                Case No. : Crl.Rev.P./86/2022

            JAHIDUL ISLAM
            S/O MOMREZ ALI KHAN
            VILL- BAMUNDONGRA
            P.O. HABI DONGRA
            P.S. BAGHBOR
            DIST. BARPETA, ASSAM
            PIN-781308



            VERSUS

            JASHMINA KHANDAKAR
            D/O KHANDAKAR MOTALEP ALI
            W/O JAHIDUL ISLAM
            VILL- SALEKURA
            P.O. AND MOUZA- JANIA, P.S. BARPETA, DIST. BARPETA, ASSAM, PIN-
            781314



Advocate for the Petitioner   : MR. M A SHEIKH

Advocate for the Respondent :
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                                          :: BEFORE ::
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                             ORDER

03.03.2022

By way of this petition under Section 397 and 401 CrPC, the petitioner has challenged the Ex-parte impugned judgment and order dated 22.12.2021 passed in F.C.(Crl.) Case No.390/2018 by the learned Principal Judge, Family court, Barpeta whereby directed the petitioner to pay Rs.5,000/- per month to the sole respondent/wife and Rs.3,000/- per month to their minor daughter from the date of filing of the petition.

Heard the learned counsel for the petitioner.

It is submitted by the learned counsel for the petitioner that his client (petitioner) has no proper source of income, save and except, cultivation of land and the maintenance amount is itself much higher.

Call for the case records from the concerned court. Registry will do the needful.

Let notice be issued to the sole respondent by registered post with A/D and usual process, returnable by 4(four) weeks.

Steps within three days.

Having regard to the matters on record, the petitioner will continue to pay Rs.5,000/- per month to the respondent/wife, till returnable date.

List after 4 weeks.

JUDGE

Comparing Assistant