Diganta Das vs Priyanka Das And Anr
2022 Latest Caselaw 3522 Gua

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GAHC010183772022




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

                                 Case No. : Crl.Pet./928/2022

            DIGANTA DAS
            S/O DHARESWAR DAS
            VILL- BIHDIA
            P.O. KARIA
            P.S. NALBARI
            DIST. NALBARI, ASSAM
            PIN- 781339

            VERSUS

            PRIYANKA DAS AND ANR.
            D/O PRAHLAD DAS
            VILL- BIHDIA,
            P.O. KARIA
            P.S. NALBARI
            DIST. NALBARI, ASSAM
            PIN-781339
            REP. BY HER MOTHER NAMELY RAHILA DAS

            2:RAHILA DAS
            W/O PRAHLAD DAS
            VILL- BIHDIA

            P.O. KARIA
            P.S. NALBARI
            DIST. NALBARI
            ASSAM
             PIN-78133

Advocate for the Petitioner   : MR. A MOBARAQUE

Advocate for the Respondent :
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                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                        ORDER

13.09.2022 Heard Mr. A. Hussain, learned counsel for the petitioner.

By this application under Section 482 Cr.P.C., the petitioner has prayed for setting aside and quashing the impugned judgment and order dated 19.07.2022 passed by the learned Principal Judge, Family Court, Nalbari in Case No FC (Crl.). 88/2020.

As Ms. S. H. Bora, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent No.1, a copy of the petition along with the documents annexed thereto be furnished to her.

Issue notice to the respondent Nos.1 and 2 by registered A/D post.

Call for the legible scanned copy of the case record with proper index.

The petitioner shall continue to pay the maintenance as directed by the learned trial court and clear all outstanding dues on or before the next date fixed.

List the matter in the 3rd week of November, 2022.

JUDGE

Comparing Assistant