Sukumar Das vs Anjumoni Das
2022 Latest Caselaw 1905 Gua

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GAHC010102052022




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

                                Case No. : Crl.Rev.P./255/2022

            SUKUMAR DAS
            S/O MADHAB CH. DAS
            R/O METUAKUCHI
            P.O. SANTINAGAR, P.S. BARPETA,
            DIST. BARPETA, ASSAM



            VERSUS

            ANJUMONI DAS
            W/O SRI SUKUMAR DAS
            R/O PACHIM PALANGDIHATI
            BARPETA, P.O. AND P.S. BARPETA
            DIST. BARPETA, ASSAM, PIN- 781301



Advocate for the Petitioner   : MR D R SAIKIA

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

31.05.2022

Legality, propriety and correctness of the Judgment and Order dated 01.04.2022 passed by the learned Principal Judge, Family Court, Barpeta in FC Page No.# 2/2

(Crl.) Case No. 295/2019 under Section 125 Cr.P.C. is challenged in this revision petition U/S 397 read with Section 401/482 Cr.P.C.

It is to be noted here in that vide impugned Judgment and Order, the learned Principal Judge, Family Court, Barpeta has directed the petitioner to pay maintenance to the respondent, Smti Anjumoni Das, @ Rs. 6,000/- per month, from the date of filing of the petition.

Heard Ms. P. Borah, learned counsel for the petitioner. Also perused the petition and the grounds mentioned therein.

Let notice be issued, returnable in 4(four) weeks. Steps be taken by registered post and also by usual process within a week from today

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

Until further order, the petitioner shall continue to make payment of a sum of Rs. 5000/- per month to the respondent.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant