Mokshed Ali vs Amina Begum
2022 Latest Caselaw 1668 Gua

                                                                    Page No.# 1/2

GAHC010089872022




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

                                Case No. : Crl.Rev.P./219/2022

            MOKSHED ALI
            S/O LATE PANDIT ALI
            R/O GANDHINAGAR
            W/NO. 5, BARPETA TOWN,
            P.O.AND DIST. BARPETA, ASSAM, PIN-781301
            PERMANENT RESIDENT OF VILL- KURIHA, P.O. KAYAKUCHI
            DIST. BARPETA, ASSAM

            VERSUS

            AMINA BEGUM
            W/O MOKSHED ALI
            R/O VILL- KURIHA,
            MOUZA- BETBARI, P.O. KAYAKUCHI,
            DIST. BARPETA, ASSAM,
            PIN-781352


Advocate for the Petitioner   : MR. A R SIKDAR

Advocate for the Respondent :


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 17.05.2022

This revision petition under Section 401 Cr.P.C., 1973 read with section 482 Cr.P.C is directed against the impugned judgment and order dated 06.04.2022 passed in Case No.F.C.(Crl) No.43/2022 Page No.# 2/2

under section 125 Cr.P.C.

It is to be mentioned here that vide the impugned order dated 06.04.2022, the Court below has directed the petitioner to pay maintenance allowance of Rs.7,000/- per month to the respondent from the date of filing of the said case.

Heard Mr. AR Sikdar, learned counsel for the petitioner and also perused the grounds mentioned in the petition and the documents placed on record.

Let notice be issued, returnable by 4 (four) weeks. Steps by Registered Post with A/D as well as through usual process within 3 (three) days.

Call for the scanned copy of the records from the Court below. List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant