Sandeep Sah vs Mohini Gupta And Anr
2022 Latest Caselaw 1579 Gua

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GAHC010085352022




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

                                Case No. : Crl.Rev.P./202/2022

            SANDEEP SAH
            SON OF LATE RAMASHISH SAH
            A RESIDENT OF BHUTAN ROAD, OLD HASIMARA, P.O. HASIMARA AND
            P.S. JAIGAON, DIST. ALIPUR DUAR (WEST BENGAL), PIN-735215

            VERSUS

            MOHINI GUPTA AND ANR
            D/O RAJENDRA GUPTA
            A RESIDENT OF WARD NO. 11, NUNIAPATTI, P.O. AND P.S. DHUBRI, DIST.
            DHUBRI, ASSAM, PIN-783301

            2:THE STATE OF ASSAM
             REP BY THE PP
            ASSA

Advocate for the Petitioner   : MR. S SARMA

Advocate for the Respondent : PP, ASSAM


                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 11.05.2022

Heard Mr. S. Sarma, learned counsel for the petitioner.

The revision petition is admitted for hearing.

Issue notice to the respondents.

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No formal notice is required to be sent to the respondent No. 2 as Mr. P. Borthakur, learned Addl. Public Prosecutor, Assam, has accepted notice on behalf of the said respondent. Extra copy of the petition and the Annexures thereto be furnished to him.

The petitioner shall take steps for service of notice on the respondent No. 1 by registered post with A/D as well as by usual process.

The impugned judgment and order dated 10.01.2022 passed by the Principal Judge, Family Court, Dhubri in F.C. Crl. Case No. 24/2021 shall remain stayed till disposal of the petition.

The petitioner is directed to pay a monthly maintenance of Rs. 5,000/- to the respondent No. 1 w.e.f. May, 2022.

Call for the LCR.

List this matter after 6 (six) weeks.

JUDGE

Comparing Assistant