Mojibur Rahman vs The State Of Assam And Anr
2024 Latest Caselaw 5609 Gua

Gauhati High Court

Mojibur Rahman vs The State Of Assam And Anr on 6 August, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                                Page No.# 1/2

GAHC010155492024




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

                                  Case No. : Crl.Pet./926/2024

            MOJIBUR RAHMAN
            S/O LATE KHAJMAT ALI, R/O VILL- NO. 1 SOLMARI, P.S.-MORIGAON, DIST-
            MORIGAON, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:MUSSTT. RABIA BEGUM
             D/O LATE JASHIMUDDIN
             R/O VILL- MAIDHALI PATHER
             P.S.-MORIGAON
             DIST- MORIGAON
            ASSA

Advocate for the Petitioner : MR. A R BHUYAN, MR S ABDULLAH,MR N Z
CHOUDHURY,MS. A. BORAH

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

Date : 06.08.2024

Heard Mr. A.R. Bhuyan, the learned counsel appearing for the petitioner as well as Mr. K.K. Parasar, the learned Additional P.P. for the State of Assam.

Page No.# 2/2

Issue notice to the respondent No. 2.

No formal notice is required to be sent to the respondent No. 1 as because Mr. Parasar has accepted notice. Extra copy of the petition shall be provided to him.

The petitioner shall take steps for service of notice upon the respondent No. 2 by registered post with A/D.

Also call for the case diary.

List after 4 (four) weeks.

Till returnable date, it is hereby directed that the impugned judgment and order dated 04.12.2023 passed by the learned Chief Judicial Magistrate, Morigaon in M.R. Case No. 14/2022 shall remain stayed.

It is further directed that for the time being the petitioner shall pay Rs.3,000/- per

month to the respondent No. 2 as monthly maintenance .

JUDGE

Comparing Assistant