Dewan Hafijur vs Noorjahan Khandakar
2023 Latest Caselaw 3079 Gua

                                                                      Page No.# 1/2

GAHC010165722023




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

                                Case No. : Crl.Rev.P./310/2023

             DEWAN HAFIJUR
             S/O LATE ASHRAV ALI, R/O VILL-BALARPATHAR, P.S.-KALGACHIA, DIST-
             BARPETA, ASSAM



             VERSUS

             NOORJAHAN KHANDAKAR
             W/O DEWAN HAFIZUR, D/O LATE KHANDAKAR MAKBOOL HUSSAIN, R/O
             VILL-KUMULLIPARA, P.S. AND P.O.-HOWLY, DIST-BARPETA, ASSAM, PIN-
             781316



Advocate for the Petitioner   : MR. A GOYAL

Advocate for the Respondent :

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

11.08.2023

Heard Mr. A. Goyal, learned counsel for the petitioner.

This is an application filed under Section 397 read with Section 401 and 482 Page No.# 2/2

of the Code of Criminal Procedure, 1973 for setting aside and quashing the Judgment and Order dated 02.06.2023 passed by the learned Principal Judge, Family Court, Barpeta in Family Court (Criminal) Case No. 366/2022.

Issue notice returnable on 12.09.2023.

The petitioner to take steps for issuance of notice upon the respondent by way of registered post with A/D as well as by usual process within a period of five days from today.

The petitioner is also permitted to take dasti service upon the respondent after routing the same through the Registry of this Court and thereafter, file an affidavit in proof of such service.

Interim prayer shall be considered on returnable date.

List accordingly.

JUDGE

Comparing Assistant