Musstt. Khadija Begum @ Khadeja Begam vs Abul Kalam @ Abdul Kalam And Anr
2024 Latest Caselaw 89 Gua

Gauhati High Court

Musstt. Khadija Begum @ Khadeja Begam vs Abul Kalam @ Abdul Kalam And Anr on 8 January, 2024

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GAHC010191702023




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

                                  Case No. : Crl.Pet./929/2023

            MUSSTT. KHADIJA BEGUM @ KHADEJA BEGAM
            W/O ABDUL KALAM @ ABDUL KALAM
            D/O ABDUR RAHIM
            R/O VILL- USHNABAJ
            P.O. ANGLARBAZAR,
            PP.S. BADARPUR
            DIST. KARIMGANJ, ASSAM
            PIN-788806


            VERSUS

            ABUL KALAM @ ABDUL KALAM AND ANR.
            S/O LATE ABDUL KHALIQUE
            R/OVILL- JALALPUR, P.O. MALUA
            P.S. BADARPUR
            DIST. KARIMGANJ, ASSAM
            PIN-788806

            2:THE STATE OF ASSAM
             REP. BY THE PP
            ASSA

Advocate for the Petitioner   : MR S ISLAM

Advocate for the Respondent : PP, ASSAM (R2)

             Linked Case : Crl.Pet./235/2021

            ABUL KALAM @ ABDUL KALAM
            S/O LATE ABDUL KHALIQUE
            VILL-JALALPUR
            P.O.-MALUA
            P.S.-BADARPUR
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          DIST- KARIMGANJ
          ASSAM


           VERSUS

          MUSSTT KHADIJA BEGUM AND ANR
          D/O ABDUL RAHIM
          VILL-USHNABAG (ANGLABAZAR)
          P.S.-BADARPUR
          DIST-KARIMGANJ
          ASSAM
          PIN-788806

          2:THE STATE OF ASSAM
          REPRESENTED BY THE PUBLIC PROSECUTOR
          ASSAM
           ------------
          Advocate for : MR. N H MAZARBHUIYAN
          Advocate for : PP
          ASSAM appearing for MUSSTT KHADIJA BEGUM AND ANR



                                 BEFORE
                    HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                    ORDER

Date : 08.01.2024

Heard Mr. A. K.Talukdar, learned counsel for the petitioner. Also heard Mr. A. Ahmed, learned counsel appearing for respondent No.1.

The petitioner has put to challenge the correctness or otherwise of the judgment and order dated 19.02.2021, passed by the learned Sessions Judge, Karimganj in Criminal Revision No. 27 of 2018, by which the learned Sessions Judge has reduced the quantum of maintenance of the petitioner/wife and her minor daughter from Rs. 14,000/- to Rs. 12,000/- and as required by Hon'ble Supreme Court in the case of Rajnesh Vs Neha and another reported in (2021) 2 SCC 324, the affidavit of assets and liabilities have not been filed before the Page No.# 3/3

learned Courts below.

Accordingly, it is provided that both the parties shall file their affidavits before this Court on next date, with latest salary certificate alongwith statement of account.

List on 29.20.2024.

JUDGE

Comparing Assistant