Badarpur vs The State Of Assam And Anr
2024 Latest Caselaw 5439 Gua

Gauhati High Court

Badarpur vs The State Of Assam And Anr on 1 August, 2024

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                           Page No.# 1/2

GAHC010105962024




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

                           Case No. : Crl.Pet./1295/2023
                                       with
                                    I.A.(Crl.)/490/2024



         MANAB BHATTACHARJEE
         S/O LATE JADABENDRA BHATTACHARJEE
         R/O SHYAMAPRASAD ROAD

         BADARPUR
         P.O. BADARPUR
         DIST. KARIMGANJ
         ASSAM


          VERSUS

         THE STATE OF ASSAM AND ANR
         TO BE REP. BY THE LD. PP
         ASSAM

         2:SMT. SUPARNA ROY CHOUDHURY
         W/O WRI MANAB BHATTACHARJEE

         D/O LATE MUKUL ROY CHOUDHURY
         R/O MOHAPRABHU COLONY MALUGRAM
         P.O. SILCHAR

         DIST. CACHAR
         ASSAM
         ------------
         Advocate for : MR. A R BHUYAN
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                                      Page No.# 2/2


                                    BEFORE
          HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                    ORDER

01-08-2024

Heard Mr. A. R. Bhuyan, learned counsel for the petitioner and Mr. K. Baishya, learned Additional Public Prosecutor, Assam for the State respondent No.1. Also heard Ms. M. Bhattaacharjee, learned counsel for the respondent No.2.

List this matter on 09.08.2024 and on the said date, the petitioner shall apprise the Court about the amount of maintenance that he had paid to the respondent No.2 and their minor child pursuant to the judgment dated 26.09.2023, passed by the learned Principal Judge, Family Court, Cachar, Silchar in F.C.(Crl) Case No. 37/2021 as well as the order dated 14.12.2022, passed by the learned Principal Judge, Family Court, Cachar, Silchar in F.C.(Civil) Misc. Case No. 7/2021 arising out of F.C.(Civil) Case No. 168/2021.

List accordingly.

JUDGE

Comparing Assistant