Sanat Kr Mudoi vs Sunita Mudoi
2023 Latest Caselaw 2925 Gua

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GAHC010169372023




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

                                 Case No. : Crl.Pet./798/2023

            SANAT KR MUDOI
            S/O LATE HOLODHAR MUDOI
            R/O BHARALUMUKH
            BACKSIDE OF GOENKA NURSING HOME, P.O. AND P.S. BHARALUMUKH,
            DIST. KAMRUP (M), ASSAM, PIN-781009



            VERSUS

            SUNITA MUDOI
            W/O SRI SANAT KR. MUDOI
            R/O PATARKUCHI
            GULAP NAGAR,
            P.O. AND P.S. BASISTHA
            DIST. KAMRUP (M), ASSAM
            PIN CODE- 781029



Advocate for the Petitioner   : MR. R DE

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                           ORDER

05.08.2023

Heard Mr. R. De, learned counsel for the petitioner.

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By this petition under Section 482 Cr.P.C., the petitioner has prayed for setting aside and quashing the impugned judgment and order, dated 01.11.2022, passed by the learned Principal Judge, Family Court-I, Kamrup(M), Guwahati in F.C.(Crl.) 316/2017, whereby the petitioner has been directed to pay an amount of Rs.6,000/- each to his two children and Rs.4,000/- to the respondent/wife thereby totalling Rs.16,000/- per month as maintenance.

Call for a scanned copy of the case records.

Issue notice to the sole respondent. Steps be taken by registered post with A/D within 3(three) days.

List after 3(three) weeks.

The interim prayer will be considered after receipt of the scanned copy of LCR.

JUDGE

Comparing Assistant