Satyam Kumar Das vs The State Of Assam And Anr
2024 Latest Caselaw 5636 Gua

Gauhati High Court

Satyam Kumar Das vs The State Of Assam And Anr on 7 August, 2024

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GAHC010154442024




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

                                Case No. : Crl.Rev.P./296/2024

            SATYAM KUMAR DAS
            S/O SRI SUBHASH DAS, VILL- KALAIN, BRAHMANGRAM, P.O.-KALAIN,
            P.S.-KATIGORAH, DIST- CACHAR, ASSAM



            VERSUS

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

            2:SUBHASH DAS
             S/O LATE NITAI RAM DAS
            VILL- CHANDIPUR PART-IV
             P.O.-DIGHARKHAL
             P.S.-KATIGORAH
             DIST- CACHAR
            ASSA

Advocate for the Petitioner   : MR H R CHOUDHURY, A S PRODHANI,S. TALUKDAR

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

07.08.2024

1. Heard learned counsel Mr. H. R. Choudhury for the petitioner Satyam Kumar Page No.# 2/3

Das.

2. This application has been filed by the petitioner under Section 442 read with

Section 528 of the BNSS, 2023 challenging the Judgment and order dated

21.06.2024 passed by the learned Principal Judge, Family Court, Cachar at

Silchar in FC (Crl) Case No. 49/2021 allowing the prayer of the respondent No. 2

to pay a maintenance of Rs. 7500/- each to the respondent No. 2 and his wife

who are petitioner's parents.

3. Heard Mr. B. B. Gogoi, learned Additional Public Prosecutor, Assam for

respondent No. 1.

4. Learned Additional Public Prosecutor has accepted notice on behalf of

respondent No. 1 and thus no formal notice is required to be issued. However,

sufficient copies of the petition to be furnished during the course of the day.

Issue notice to respondent No. 2 through registered post with A/D as well as

through usual process returnable within 4 (four) weeks.

5. Call for the scanned copies of the Trial Court Records.

6. Prayer for interim stay will be considered on the receipt of the Trial Court

Records.

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7. List accordingly.

JUDGE

Comparing Assistant