Farnaz Nourin Zaman vs The State Of Assam And Anr
2022 Latest Caselaw 3354 Gua

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GAHC010170692022




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

                                Case No. : Crl.Rev.P./432/2022

            FARNAZ NOURIN ZAMAN
            C/O MUKIBUR RAHMAN
            HOUSE NO. 11,
             NILKAMAL PATH, HATIGAON CHARIALI,
            GUWAHATI, P.S. HATIGAON,
            DIST. KAMRUP (METRO), ASSAM, PIN-781038



            VERSUS

            THE STATE OF ASSAM AND ANR
            THROUGH THE PP, ASSAM

            2:MD. ZIYAUR RAHMAN
             S/O AMIRUDDIN BARBHUYAN

            PERMANENT RESIDENT OF VILL- TARKATA
            P.S. MURAJHAR
            DIST. HOJAI
            ASSAM
             PIN-782439.
            AT PRESENT RESIDING AT FLAT NO. 221B
             MADHURJYA ENCLAVE
             P.O. AND P.S. HATIGAON

            DIST. KAMRUP (METRO)
            ASSAM

            PIN-78103

Advocate for the Petitioner   : MR. U DUTTA

Advocate for the Respondent : PP, ASSAM
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                                  BEFORE
                     HON'BLE MR. JUSTICE ROBIN PHUKAN


                                    ORDER

05.09.2022.

Heard Mr. U. Dutta, learned counsel for the petitioner and Mr. P. Borthakur, learned Additional Public Prosecutor for the State/respondent No.1.

In this petition under Section 19(4) of the Family Court Act, 1948 read with Section 397 of the Code of Criminal Procedure, 1973, petitioner Smti. Farnaz Nourin Zaman challenges the legality, propriety and correctness of the judgment and order dated 16.06.2022, passed by the learned Principal Judge, Family Court-1, Kamrup at Guwahati in F.C. (Crl.) No.207/2019.

It is to be noted that by the impugned judgment and order, the learned Court below directed to pay Rs.4000/- per month to the two minor daughters of the petitioner.

Perused the petition and documents placed on record and the grounds mentioned therein.

Admit.

Issue notice returnable in 4 (four) weeks.

Steps be taken by registered post with A/D as well as by usual process within a week from today, returnable in four weeks.

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No formal notice is required to be issued to State respondent No.1, as Mr. P. Borthakur, learned Additional Public Prosecutor, has entered appearance and accepted notice. However, he shall be provided with requisite extra-copy of the petition during the course of the day.

Call for the scan copy of the LCR from the concerned Court below.

List the matter after four weeks.

JUDGE

Comparing Assistant