Pranjal Patir vs Smt. Jyotilata Doley Patir And Anr
2024 Latest Caselaw 5491 Gua

Gauhati High Court

Pranjal Patir vs Smt. Jyotilata Doley Patir And Anr on 2 August, 2024

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                             Page No.# 1/2

GAHC010140142024




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

                                Case No. : I.A.(Crl.)/647/2024

            PRANJAL PATIR
            S/O SRI PADMESWAR PATIR, R/O BOGORI DANGDHORA GAON, OUGURI,
            P.S.-DHAKUAKHANA, DIST- LAKHIMPUR, PIN-787055


            VERSUS

            SMT. JYOTILATA DOLEY PATIR AND ANR
            W/O SRI PRANJAL PATIR, D/O SRI UKURAM DOLEY, R/O BAGARI
            DANGDHARA GAON, P.O.-OGURI, P.S.-DHAKUAKHANA, DIST-
            LAKHIMPUR, PIN-787055

            2:THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSA

Advocate for the Petitioner   : MR. S MITRA, MR S.MITRA,MR. R. RAMEEZ,MR A K BORO

Advocate for the Respondent : PP, ASSAM,




                                             BEFORE
                HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                           O R D E R

02.08.2024

Heard S. Mitra, learned counsel for the applicant/petitioner and Mr. K. Baishya, learned Additional Public Prosecutor for the State respondent/Opposite Party No.2.

Page No.# 2/2

2. Matter relates to condoning the delay of 43 days in preferring the connected Criminal Revision Petition against the judgment and order

dated 13.02.2024 passed by the learned Judicial Magistrate 1 st Class, Lakhimpur, North Lakhimpur in Misc Case No.89/2022 under Section 125 Cr.P.C, granting Rs.8000/- as monthly maintenance to the opposite party/respondent No.1, wife of the applicant petitioner.

3. Issue notice returnable by 6(six) weeks.

4. As Mr. K. Baishya, learned Additional Public Prosecutor, Assam accepts notice on behalf of the respondent/opposite party No.2, no formal notice need be issued to the said respondent.

5. Applicant/petitioner shall serve requisite copy of this interlocutory application including the annexures appended thereto, to Mr. K. Baishya, learned Additional Public Prosecutor, Assam on or before 06.08.2024, obtaining necessary acknowledgement from him in that regard.

6. Applicant/petitioner shall take step for service of notice on the respondent/opposite party No.1 by registered post with A/D on or before 06.08.2024, providing its correct and proper address with requisite postal stamp.

7. List accordingly.

JUDGE

Comparing Assistant