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Robijul Alom Laskar vs Arifa Ferdousi Laskar
2023 Latest Caselaw 257 Gua

Citation : 2023 Latest Caselaw 257 Gua
Judgement Date : 23 January, 2023

Gauhati High Court
Robijul Alom Laskar vs Arifa Ferdousi Laskar on 23 January, 2023
                                                                      Page No.# 1/2

GAHC010011152023




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

                                Case No. : Crl.Rev.P./17/2023

            ROBIJUL ALOM LASKAR
            S/O- LATE ABDUL LATIF LASKAR, VILL- RAJYESWARPUR PART-I, P.S-
            LALA, DIST- HAILAKANDI, ASSAM



            VERSUS

            ARIFA FERDOUSI LASKAR
            D/O- LATE YEASIN AHMED LASKAR, VILL- NITAINNAGAR PT-III, P.O-
            NITAINAGAR, P.S- HAILAKANDI, DIST- HAILAKANDI, ASSAM, PIN- 788155



Advocate for the Petitioner   : MR. A M BARBHUIYA

Advocate for the Respondent :
                                                                        Page No.# 2/2

                                 BEFORE
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                       ORDER

23.01.2023

Heard Mr. M. A. Barbhuiya, learned counsel for the petitioner.

This is an application under Section 397/401 of the Code of Criminal Procedure, 1974, read with Section 482 of the same, challenging the impugned order dated 10.11.2022, passed by the learned Session Judge, Hailankandi dismissing the Criminal Appeal No.08/2022, which was preferred by the petitioner against the impugned judgment and order dated 25.11.2021, passed by the learned Chief Judicial Magistrate, Hailakandi in Misc. Case No.69/2011, which was filed by the respondent wife of the present petitioner against him.

Issue notice to the respondent, returnable by 22.02.2023.

The learned counsel for the petitioner shall take steps for service of notice upon the respondent by registered post with A/D as well as by usual process within a week from today.

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

List the matter on 22.02.2023.

After receiving of the LCR, the interim prayer will be considered.

JUDGE Comparing Assistant

 
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