Faridul Islam vs Karishma Khatun
2023 Latest Caselaw 1947 Gua

                                                                         Page No.# 1/2

GAHC010098172023




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

                                Case No. : Crl.Rev.P./184/2023

            FARIDUL ISLAM
            S/O ROMEJ UDDIN
            R/O VILL- KOKILA PART-II
            P.O. KOKILA
            P.S. ABHAYAPURI
            DIST. BONGAIGAON, ASSAM
            PIN-783392

            VERSUS

            KARISHMA KHATUN
            D/O ABDUS SAMAD
            R/O VILL- DEWKURA
            P.O. KALGACHIA
            P.S. KALGACHIA
            DIST. BARPETA, ASSAM
            PIN-781319


Advocate for the Petitioner   : MR A A DEWAN

Advocate for the Respondent :


                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : 12.05.2023

Heard Mr. A A Dewan, learned counsel for the petitioner, 'X'.

The petitioner has filed an application under sections 397/401 Page No.# 2/2

Cr.P.C., challenging the legality and propriety of the judgment and order dated 08.02.2023 passed by the learned Principal Judge, Family Court, Barpeta in F.C (Crl) Case No.491/2021 under section 125 Cr.P.C., allowing monthly maintenance of Rs.4,000/- to the respondent 'Y'.

Issue notice to the respondent, returnable by 3 (three) 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 prayer for stay of the operation of the impugned judgment and order will be considered on the returnable date.

List accordingly.

JUDGE

Comparing Assistant