Rakibul Hussain vs Arifa Nasrin
2022 Latest Caselaw 3362 Gua

                                                                 Page No.# 1/2

GAHC010175352022




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

                                Case No. : Crl.Rev.P./438/2022

              RAKIBUL HUSSAIN
              S/O ABUL HUSSAIN
              VILL- MANDIA, P.O.MANDIA
              P.S. BAGHBAR
              DIST. BARPETA, ASSAM



              VERSUS

              ARIFA NASRIN
              D/O SUKUR MAHMUD
              VILL AND P.O. MANDIA
              P.S. BAGHBAR
              DIST. BARPETA, ASSAM
              PIN-781308



Advocate for the Petitioner   : MR. R ALI

Advocate for the Respondent :




                                      BEFORE
                         HON'BLE MR. JUSTICE ROBIN PHUKAN


                                            ORDER

05.09.2022.

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Heard Mr. H.A. Ahmed, learned counsel for the petitioner.

In this petition under Section 397/401 read with Section 482 of the Code of Criminal Procedure, 1973, petitioner Rakibul Hussain challenges the legality, propriety and correctness of the judgment and order dated 08.08.2022, passed by the learned Principal Judge, Family Court, Barpeta in F.C. (Crl.) No.465/2021, under Section 125 of the CrPC.

It is to be noted that by the impugned judgment and order, the learned Court below directed the petitioner to pay maintenance allowance @ Rs.5000/- per month, to the respondent No.2/wife.

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.

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

The interim prayer will be considered after receiving the LCR.

List the matter after four weeks.

JUDGE

Comparing Assistant