Safikul Islam vs Majeda Khatun
2023 Latest Caselaw 4845 Gua

Gauhati High Court

Safikul Islam vs Majeda Khatun on 1 December, 2023

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GAHC010091992023




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

                                Case No. : Crl.Rev.P./491/2023

            SAFIKUL ISLAM
            S/O ANOWAR HUSSAIN, R/O GOLAPARA PART-3, P.S.-ABHAYAPURI, DIST.-
            BONGAIGAON, ASSAM, PIN-783384.

            VERSUS

            MAJEDA KHATUN
            D/O SAMSUL HAQUE, R/O VILL.-DHAKALIPARA, P.S.-HOWLY, DIST.-
            BARPETA, ASSAM, PIN-781316.



Advocate for the Petitioner   : MR. B K SEN

Advocate for the Respondent :




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 01.12.2023 Heard Mr. F. Haque, learned counsel for the petitioner.

This application under Sections 397/401 of the Code of Criminal Procedure, 1973 has been filed by the petitioner impugning the judgment and order dated 11.08.2022 passed by the Principal Judge, Family Court, Barpeta, Assam in FC(Crl.) No. 362/2021 whereby the petitioner was directed to pay a Page No.# 2/2

maintenance allowance of Rs.3,000/- per month to the respondent, who is the wife of the petitioner and Rs.1,500/- per month to the minor son of the respondent.

Issue notice to the respondent.

Call for the case record of F.C.(Crl.) No. 362/2021 from the Court of Principal Judge, Family Court, Barpeta, Assam.

The petitioner shall take steps for issuance of notice on the respondent by registered post with A/D within three days from the date of this order, returnable after four weeks.

List this matter after four weeks.

JUDGE

Comparing Assistant