Biju Gowala vs Smt. Punam Gowala
2022 Latest Caselaw 1854 Gua

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GAHC010098362022




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

                                Case No. : Crl.Rev.P./243/2022

            BIJU GOWALA
            S/O SRI MANGAL GOWALA
            R/O VILL- LEJAI GAON
            P.O. AND P.S. BARBARUAH
            DIST. DIBRUGARH, ASSAM
            PIN-786007

            VERSUS

            SMT. PUNAM GOWALA
            W/O SRI BIJU GOWALA
            R/O VILL- RANGAJAN
            (KUMARPATTY), DHULIA GAON,
            P.O. RANGAJAN
            DIST. AND P.S. GOLAGHAT, ASSAM
            PIN-785702


Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent :


                                    BEFORE
                       HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 27.05.2022

Correctness or otherwise of the order dated 28.04.2022, passed by the learned JMFC, Golaghat, in Misc. Case No.19/2021, is challenged in this Criminal Revision Petition under section 397 IPC.

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It is to be noted herein that vide the impugned judgment and order, the Court below has directed the petitioner to pay a sum of Rs. 15,000/- per month, as maintenance allowance to the respondents.

Heard Mr. H.P. Guwala, 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 scanned copy of the records from the learned Court below.

Considering the submission of the learned counsel for the petitioner and also considering the facts and circumstances of the case, it is provided that the petitioner shall continue pay a sum of Rs.10,000/- to the respondent until further orders.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant