Pranjal Jyoti Barman vs Dharitri Das And Anr
2023 Latest Caselaw 521 Gua

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GAHC010022532023




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

                                  Case No. : Crl.Rev.P./59/2023

            PRANJAL JYOTI BARMAN
            S/O- KABINDRA BARMAN, R/O- VILL.- RAJAKHAT BANEKUCHI, P.S AND
            DIST. NALBARI, ASSAM



            VERSUS

            DHARITRI DAS AND ANR
            D/O- DHANORAM DAS @ DHANANJAY DAS, R/O- VILL.- SUAGPUR, P.S.
            AND DIST. BARPETA, ASSAM

            2:STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSA

Advocate for the Petitioner   : MR. B K BHAGAWATI

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/90/2023

            PRANJAL JYOTI BARMAN
            S/O- KABINDRA BARMAN
            R/O- VILL.- RAJAKHAT BANEKUCHI
            P.S AND DIST. NALBARI
            ASSAM


             VERSUS
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             DHARITRI DAS AND ANR
             D/O- DHANORAM DAS @ DHANANJAY DAS
             R/O- VILL.- SUAGPUR
             P.S. AND DIST. BARPETA
             ASSAM

             2:STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
             ASSAM
              ------------
             Advocate for : MR. B K BHAGAWATI
             Advocate for : PP
             ASSAM appearing for DHARITRI DAS AND ANR



                                  BEFORE
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                   ORDER

13.02.2023

Heard Mr. B. K. Bhagawati, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent No. 2.

This revision petition, under Sections 397/401 read with Section 482 of the Code of Criminal Procedure, 1973, is directed against the judgment and order, dated 25.11.2022, passed by the learned Principal Judge, Family Court, Barpeta, in FC (Crl) 05/2022, whereby, the petition filed by the first party, under Section 125 Cr.P.C., was allowed and directed the second party to pay maintenance allowance @ Rs. 5,000/- (Rupees five thousand) only P.M. to the first party from the date of filing the petition.

Admit.

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Issue notice to the respondents, returnable within 3 (three) weeks.

Since Mr. P. Borthakur, learned Additional Public Prosecutor, has entered appearance and accepted notice on behalf of State respondent No. 2, no formal notice is required to be issued to the said respondent. However, he shall be provided with requisite extra-copy of the petition during the course of the day.

Learned counsel for the petitioner shall take steps for causing service of notice upon respondent No. 1 by registered post with A/D as well as by usual process within a week from today.

Call for the scanned copy of the record from the learned Court below.

List the matters after 3 (three) weeks.

JUDGE

Comparing Assistant