Dipak Das vs The State Of Assam And 3 Ors
2023 Latest Caselaw 1908 Gua

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GAHC010096482023




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

                          Case No. : Crl.Rev.P./181/2023

         DIPAK DAS
         S/O GIRISH DAS
         R/O VILL- NARSINGPUR PART-II (BAROSHALI), P.O. KABUGANJ, P.S.
         DHOLAI,
         DIST. CACHAR, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REP. BY THE PP, ASSAM

         2:SMTI. URMILA DAS
         W/O SRI DIPAK DAS
         D/O LATE RAKESH NATH

         R/O VILL- NUTAN BAZAR
         P.S. SONAI
         DIST. CACHAR
         ASSAM
         PIN-788115

         3:RAJ NANDINI DAS
          D/O DIPAK DAS
         R/O VILL- NUTAN BAZAR
          P.S. SONAI
         DIST. CACHAR
         ASSAM
          PIN-788115

         4:RAJ LAKHI DAS
          D/O SRI DIPAK DAS
         R/O VILL- NUTAN BAZAR
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            P.S.SONAI
            DIST. CACHAR
            ASSAM
            PIN-78811

Advocate for the Petitioner   : MR. L R MAZUMDER

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : 11.05.2023

Heard Mr. L.R. Mazumder, learned counsel for the petitioner, Dipak Das.

The petitioner has filed an application under sections 397/401 Cr.P.C., read with section 19(4) of the Family Court's Act 1984, challenging the legality and propriety of the judgment and order dated 28.03.2023 passed by the learned Principal Judge, Family Court, Cachar, Silchar in F.C. (Crl) Case No.57/2018.

Mr. P Borthakur, learned Addl. PP has accepted notice on behalf of the respondent No.1, so no formal notice is required to be issued to the respondent No.1.

Issue notice to the respondent Nos.2, 3 and 4, returnable within 4 (four) weeks.

Steps to be taken by way of Registered Post with A.D as well as through usual process within 7 (seven) days.

Call for the LCR.

The matter relating to reduction of the maintenance amount Page No.# 3/3

will be taken into consideration on the returnable date.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant