Md. Abdul Malik vs Salma Begum
2023 Latest Caselaw 2168 Gua

                                                                      Page No.# 1/3

GAHC010123822021




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

                                Case No. : Crl.Rev.P./177/2023

            MD. ABDUL MALIK
            S/O LATE SONAJUL ALI, VILL.-SRIKONA, PART-II, SALCHAPRA GRANT,
            P.S.-SILCHAR,P.O.-SRIKONA, DIST.-CACHAR, ASSAM, PIN-788026.



            VERSUS

            SALMA BEGUM
            D/O SOHAB ALI, W/O ABDUL MALIK, VILL.-SALCHAPRA PART-I, P.S.-
            SILCHAR, P.O.-SRIKONA, DIST.-CACHAR, ASSAM, PIN-788026.



Advocate for the Petitioner   : MR. I ALAM

Advocate for the Respondent :




             Linked Case :

            MD. ABDUL MALIK



             VERSUS

            SALMA BEGUM (F)
                                                                      Page No.# 2/3

         ------------
         Advocate for : MR. I ALAM
         Advocate for : appearing for SALMA BEGUM (F)



          Linked Case : I.A.(Crl.)/372/2021

         MD. ABDUL MALIK
         S/O. LT. SONAJUL ALI
         VILL. SRIKONA PART-II
         SALCHAPARA GRANT
         P.S. SILCHAR
         P.O. SRIKONA
         DIST. CACHAR
         ASSAM
         PIN-788026.


          VERSUS

         SALMA BEGUM
         D/O. SOHAB ALI
         W/O. ABDUL MALIK
         VILL. SALCHAPRA PART-I
         P.S. SILCHAR
         P.O. SRIKONA
         DIST. CACHAR
         ASSAM
         PIN-788026.


         ------------
         Advocate for : MR. I ALAM
         Advocate for : appearing for SALMA BEGUM



                               BEFORE
                  HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 24.05. 2023 Heard Mr. I. Alam, learned counsel for the petitioner.

This is an application under Section 401 Cr.P.C. read with Section 19(2) of Page No.# 3/3

the Family Court Act, 1984 filed by the petitioner against the Ex-parte judgment and order dated 22.04.2019, passed by the learned Principal Judge, Family Court, Cachar Silchar in F.C. (Crl.) Case No. 77/2017.

Issue notice to the respondent.

The petitioner shall take steps for service of notice upon the respondent by registered post with A/D as well as usual process, returnable within 6 weeks.

Steps be taken within 7 days.

List the matter after 6 weeks.

JUDGE

Comparing Assistant