Babul Ali vs Fulkan Begum
2023 Latest Caselaw 3257 Gua

                                                                 Page No.# 1/2

GAHC010179742023




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

                                Case No. : Crl.Rev.P./319/2023

             BABUL ALI
             S/O LATE ROHAMSAH ALI
             VILL- KARARA
             P.S. AND P.O. BAIHATA CHARIALI
             DIST. KAMRUP (R), ASSAM



             VERSUS

             FULKAN BEGUM
             W/O BABUL ALI
             VIL- TUHURA
             P.S. KAMALPUR
             P.O. DEODUAR
             DIST. KAMRUP (R), ASSAM
             PIN NO. 781101



Advocate for the Petitioner   : MR N AHMED

Advocate for the Respondent :

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order 22.08.2023 Page No.# 2/2

Heard Mr. N. Ahmed, learned counsel for the petitioner.

This criminal revision petition is filed under Section 397 of the Code of Criminal Procedure, 1973 praying for setting aside the impugned judgment and order dated 20.05.2023 passed by the learned Principal Judge, Family Court No. II, Kamrup at Guwahati in F.C. (Crl) Case No. 479/2019 under Section 125 Cr.P.C., by which learned Court below directed the petitioner to pay an amount of Rs. 5000/- per month to the respondent as maintenance.

Issue notice returnable after six weeks.

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

Issue notice on interim prayer also.

JUDGE

Comparing Assistant