Rafikul Islam @ Ali vs Sahijan Begum
2024 Latest Caselaw 5587 Gua

Gauhati High Court

Rafikul Islam @ Ali vs Sahijan Begum on 5 August, 2024

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GAHC010130752023




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

                                  Case No. : Crl.Rev.P./250/2023

             RAFIKUL ISLAM @ ALI
             S/O MAFIJ ALI
             R/O VILL- AND P.O. KARIA,
             P.S. AND DIST. NALBARI, ASSAM



             VERSUS

             SAHIJAN BEGUM
             D/O RAHMAT ALI
             W/O RAFIKUL ISLAM @ ALI
             R/O VILL AND P.O. KARIA, P.S. AND DIST. NALBARI, ASSAM



Advocate for the Petitioner    : MR. A GANGULY, MR. A DUTTA

Advocate for the Respondent : MR F HAQUE (R1), MR A ISLAM (R1)

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK 05/08/2024

Heard Mr. A Dutta, learned counsel for the petitioner and Mr. A Islam, learned counsel for the sole respondent.

Notice in this case was issued on 20.06.2023 and by order dated 09.01.2024, record of the case was called for.

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We have also seen that by order dated 20.06.2023 passed in the connected Interlocutory Application preferred by the petitioner in this criminal revision petition, the Court stayed the impugned judgment dated 27.03.2023 passed by the learned Principal Judge, Family Court, Nalbari in Case No. 125 Cr.P.C. 103/2021, whereby the learned Family Court directed to pay Rs.2000/- per month as maintenance allowance to the sole respondent from the date of passing of the said judgment dated 27.03.2023.

We have perused the records and the deposition of the witnesses on behalf of the first party, i.e., the sole respondent herein.

Considering the records, admit this criminal revision petition for hearing.

The interim order passed earlier on 20.06.2023 in I.A. (Crl.) No. 524/2023 shall remain in force until further order of the Court.

Registry shall list this matter for hearing in its usual course.

JUDGE

Comparing Assistant