Md. Sabbir Hussain vs Musstt. Nurjahan Begum
2022 Latest Caselaw 4580 Gua

                                                                 Page No.# 1/2

GAHC010193022022




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

                                 Case No. : Crl.Pet./1164/2022

            MD. SABBIR HUSSAIN
            S/O MD. JAMSHER ALI
            R/OVILL- FALIMARI PART-II,
            P.S. GAURIPUR
            DIST. DHUBRI, ASSAM
            PIN- 783325



            VERSUS

            MUSSTT. NURJAHAN BEGUM
            D/O MD. SAMSUL HOQUE
            W/O SABBIR, HUSSAIN
            VILL- ARAIANI PART-II,
            P.S. BAGRIBARI
            DIST. KOKRAJHAR, BTAD, ASSAM
            PIN-783349



Advocate for the Petitioner   : MR. M A SHEIKH

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

18.11.2022 Page No.# 2/2

Heard Mr. M. Hussain, learned counsel for the petitioner. In this petition under section 482 of Cr.P.C. the petitioner has put to challenge the judgment and order dated 01.01.2019 passed by the learned CJM, Kokrajhar in Misc. case no. 93m/2018 under section 125 Cr.P.C. and impugned judgment and order dated 20.06.2022 passed by the learned Sessions Judge, Kokrajhar in criminal revision petition no. 22/2019.

It is to be noted here that by the judgment and order dated 01.01.2019 the learned CJM, Kokrajhar has directed the petitioner to pay maintenance to the opposite party @ 2,800/- per month. Vide impugned judgment and order dated 20.06.2022 the learned Sessions Judge, Kokrajhar affirmed the judgment and order dated 01.01.2019 passed by the learned CJM, Kokrajhar.

Perused the petition and the grounds mentioned therein. Let the notice be issued to the respondent within a week from today returnable in 4 weeks by registered post with A/D and usual process. Call for the scanned copy of the record from the learned court below.

The petitioner shall continue make the payment and the awarded amount to the respondent till the appearance of the other side.

JUDGE

Comparing Assistant