Arajuddin Dewan vs Hasina Begum
2023 Latest Caselaw 4383 Gua

                                                                 Page No.# 1/2

GAHC010221272023




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

                                 Case No. : Crl.Pet./1071/2023

            ARAJUDDIN DEWAN
            S/O RUSTOM ALI DEWAN
            R/O ANANDANAGAR, BYELANE NO. 2,
            P.S. NOONMATI,
            DIST. KAMRUP (M), ASSAM



            VERSUS

            HASINA BEGUM
            D/OLT. SARIFUDDIN AHMED
            R/O MACHKHOWA, T.R.P. ROAD,
            P.O. /P.S. BHARALUMUKH
            DIST. KAMRUP (M), ASSAM
            PIN-781009



Advocate for the Petitioner   : MS. S K NARGIS

Advocate for the Respondent :




                                           BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

16.10.2023

Heard learned counsel for the parties.

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This is an application filed under Section 482 of the Cr.P.C. read with Article 227 of the Constitution of India against the impugned judgment and order dated 11.04.2022 passed by the learned Principal Judge No. 2, Family Court, Kamrup (M) in FC (Crl) 17/2021 under Section 125 Cr.P.C.

Issue notice, returnable after six weeks.

Petitioner to take steps for service of notice upon the respondent by way of registered post with A/D and usual process within a period of one week from today.

Till the next returnable date, no coercive action shall be taken against the petitioner, however, subject to continuance of pay of monthly awarded maintenance. It is to be provided in the notice that if the respondent wife is not in a position to engage any counsel, she may approach the Gauhati High Court Legal Services Committee for engagement of a Legal Aid Counsel.

JUDGE

Comparing Assistant