Fazar Uddin Ahmed @ Fajar Uddin ... vs Forida Khatun @ Farida Khatun
2022 Latest Caselaw 1849 Gua

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GAHC010060122022




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

                                Case No. : Crl.Rev.P./234/2022

            FAZAR UDDIN AHMED @ FAJAR UDDIN AHMED
            S/O SORHAB ALI, VILL-PIPULBARI PART-IV, P.O.-MANULLA PARA, P.S.-
            MANKACHAR, DIST-SOUTH SALMARA MANKACHAR (ASSAM), PIN-
            783135

            VERSUS

            FORIDA KHATUN @ FARIDA KHATUN
            D/O FAJLUR RAHMAN, W/O FAZAR UDDIN AHMED, VILL-BIRSHING PART-
            II, P.O. AND P.S.-FAKIRGANJ, DIST-DHUBRI, ASSAM, PIN-783330



Advocate for the Petitioner   : MR. M A SHEIKH

Advocate for the Respondent :


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 27.05.2022

Judgment and order dated 06.01.2022, passed in F.C.(Crl) Case No.119/2019, by the learned Principal Judge, Family Court, Barpeta is challenged in this Criminal Revision Petition under section 397/401 Cr.P.C., by the petitioner Md. Fazar Uddin Ahmed @ Fajar Uddin Ahmed.

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Heard Mr. M.A. Seikh, learned counsel for the petitioner. Perused 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 7 (seven) days from today.

Call for the LCR.

The interim prayer of the petitioner will be considered on receipt of the LCR.

List the matter on 30.06.2022.

JUDGE

Comparing Assistant