Monikamoyee Das @ Monika Das vs Rajdeep Karmakar
2022 Latest Caselaw 1857 Gua

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GAHC010062102021




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

                                Case No. : Crl.Rev.P./268/2021

            MONIKAMOYEE DAS @ MONIKA DAS
            D/O. LATE SUCHAN DAS, W/O. SRI RAJDEEP KARMAKAR, R/O.
            MAGURPARA, P.O. JHAROBORI, P.S. PALASHBARI, DIST. KAMRUP, ASSAM



            VERSUS

            RAJDEEP KARMAKAR
            S/O. SRI BIRAJ KARMAKAR, R/O. SASTRI NAGAR (BALADMARI), P.O., P.S.
            AND DIST. GOALPARA, ASSAM



Advocate for the Petitioner   : MRS M D CHOWDHURY

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 27.05.2022

This revision petition under Section 397 Cr.P.C., is directed against the order dated 25.09.2018, passed by the learned Principal Judge, Family Court No. 2, Kamrup (m), Guwahati in F.C. (Crl) No. 125/2016.

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Heard Mrs. M. D. Chowdhury, learned counsel for the petitioner and perused the petition and the documents placed on record. It is to be noted here that vide impugned judgment and order, the learned Prinicpal Judge, Family Court No. 2, had directed the respondent Shri Rajdeep Karmakar, to pay maintenance to the petitioner at the rate of Rs. 6,000/- (Rupees six thousand) per month i.e, {Rs. 3,000/- (Rupees three thousand) per month each to the petitioner and their minor daughter.}

Admit.

Issue notice to the respondent, returnable in 4(four) weeks. Steps to be taken by registered post with A/D as well as by usual process within a week from today.

Call for the scanned copy of the record from the learned Court below.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant