Marsuma Begum vs Abdul Rekib Choudhury And 6 Ors
2024 Latest Caselaw 7994 Gua

Gauhati High Court

Marsuma Begum vs Abdul Rekib Choudhury And 6 Ors on 4 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/3

GAHC010228172024




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

                         Case No. : Crl.Rev.P./430/2024

         MARSUMA BEGUM
         D/O PASNUR ALI, W/O ABDUL REKIB CHOUDHURY, R/O VILL- MAROI, P.S.-
         KAMALPUR, DIST- KAMRUP, ASSAM



         VERSUS

         ABDUL REKIB CHOUDHURY AND 6 ORS
         S/O SAHNUR ALI, R/O VILL- BARUAJANI, P.S.-KAMALPUR, DIST-KAMRUP
         (ASSAM)

         2:SAHNUR ALI
          S/O BHOKHAN ALI
          R/O VILL- BARUAJANI
          P.S.-KAMALPUR
          DIST-KAMRUP (ASSAM)

         3:AJUFA BIBI
         W/O SAHNUR ALI
          R/O VILL- BARUAJANI
          P.S.-KAMALPUR
          DIST-KAMRUP (ASSAM)

         4:SAHIDUL ALI
          S/O SAHNUR ALI
          R/O VILL- BARUAJANI
          P.S.-KAMALPUR
          DIST-KAMRUP (ASSAM)

         5:AJIZUR RAHMAN
          S/O SAHNUR ALI
          R/O VILL- BARUAJANI
          P.S.-KAMALPUR
                                                                     Page No.# 2/3

             DIST-KAMRUP (ASSAM)

            6:SEHNAZ BEGUM
            W/O SAHIDUL ALI
             R/O VILL- BARUAJANI
             P.S.-KAMALPUR
             DIST-KAMRUP (ASSAM)

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

Advocate for the Petitioner   : MR G R A MOTTAQUEE,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 04.11.2024

Heard Mr. G.R.A. Mottaquee, learned counsel for the petitioner as well as Mr. D.P.Goswami, learned Addl. P.P., Assam for the State respondent No.7.

By filing this petition under Section 438/442/528 of the Bharatiya Nagarik Surakshya Sanhita, 2023 the petitioner has challenged the impugned Judgment dated 25.09.2024 passed by the learned Addl.Sessions Judge, Rangia in Criminal Revision No.09/2024 affirming the order of the trial court dated 18.06.2024 passed in DV Misc. Case No.01/2024 passed by the learned JMFC, Rangia.

Issue notice to the respondents.

As Mr.D.P.Goswami, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State respondent No.7 no notice need be issued. However, extra copy be furnished.

Page No.# 3/3

Petitioner to take steps for service of notice on respondent Nos. 1 to 6 by registered post with A/D as well as by usual process, returnable within four weeks. Steps within 3 days.

Call for the scanned copy of the trial court records pertaining to DV Misc. Case No.01/2024 pending in the court of learned JMFC, Rangia.

List after four weeks.

JUDGE

Comparing Assistant