Manik Brahma vs Anima Basumatary
2023 Latest Caselaw 1210 Gua

Citation : 2023 Latest Caselaw 1210 Gua
Judgement Date : 24 March, 2023

Gauhati High Court

Manik Brahma vs Anima Basumatary on 24 March, 2023

                                                                       Page No.# 1/2

GAHC010039772023




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

                                Case No. : Crl.Rev.P./127/2023

            MANIK BRAHMA
            S/O LATE KHAMESWAR BRAHMA
            PERMANENT RESIDENT OF VILL- MONESWARI, P.O. AND P.S. BIJNI,
            PIN-783390, DIST. CHIRANG, ASSAM
            PRESENTLY RESIDING AT
            THE COMMANDING OFFICER,
            ITBP FORCE ACADEMY,
            POLICE DEPARTMENT, IN MUSSOORIE, UTTARAKHAND, MUSSORIE,
            UTTRAKHAND, PIN-248174.



            VERSUS

            ANIMA BASUMATARY
            W/O MANIK BRAHMA
            D/O ANANDA BASUMATARY
            R/O BANDUGURI, P.O. AND P.S. RUNIKHATA, PIN- 783390, DIST. CHIRANG
            (BTR), ASSAM



Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent :




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : --24.03.2023.

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Heard Mr. S.C. Biswas, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent.

This is an application under section 397 of the Cr.P.C read with Section 401 of the Cr.P.C 1973 against the Judgment and order dated 06.01.2023, passed by the learned Sessions Judge, Chirang in Crl. Rev. Case No. 02/2021, whereby the learned Court below enhanced the monthly maintenance amount.

Issue notice to the respondent by registered post with AD as well as by other usual process returnable within 2 weeks.

Scanned copy for the LCR be called for.

In the meantime, considering the submission of learned counsel for the petitioner, the petitioner is directed to pay Rs. 10,000/- per month towards the maintenance until further order.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant