Upen Brahma vs Bhagyashree Dewri
2022 Latest Caselaw 3859 Gua

                                                                         Page No.# 1/2

GAHC010198852022




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

                                Case No. : Crl.Pet./997/2022

            UPEN BRAHMA
            S/O LATE AKHIL BRAHMA
            VILL- BMBARI
            P.O. MUSHALPUR- 781373
            P.S. MUSHALPUR,
            DIST. BAKSA, ASSAM

            VERSUS

            BHAGYASHREE DEWRI
            D/O SRI DHIREN DEWRI
            VILL- BHOGPARA
            P.O. MUSHALPUR- 781373
            P.S. MUSHALPUR
            DIST. BAKSA, ASSAM

Advocate for the Petitioner   : MS. S B CHOUDHURY

Advocate for the Respondent :

BEFORE HON'BLE MR. JUSTICE ROBIN PHUKAN 27-09-2022

Heard Ms. S.B. Choudhury, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned counsel for the State Respondent.

In this application under Section 482 of the Code of Criminal Procedure, the petitioner has put to challenge the judgment and order dated 10.06.2022 passed in M.R. Case No.3/22 under Section 125 of the Code of Criminal Page No.# 2/2

Procedure. It is to be noted here that by the impugned order, the learned Chief Judicial Magistrate, Baksa, Mushalpur, has directed to pay a sum of Rs.4,000/- per month as monthly maintenance allowance to the son of the petitioner.

Admit.

Issue notice to the respondents, returnable in four weeks.

Steps be taken by registered post with A/D and also by usual process within a period of one week from today.

Since Mr. P. Borthakur, learned Additional Public Prosecutor has appeared and received notice on behalf of Respondent No.1, no formal notice is required to be issued.

However, extra requisite copy of the petition be furnished to the learned counsel during the course of the day.

Call for the record from the learned Court below.

Interim prayer of the petitioner shall be considered after receiving the record from the learned Court below.

List the matter after four weeks.

JUDGE

Comparing Assistant