Abu Taleb Ali vs Hasina Bibi
2024 Latest Caselaw 8126 Gua

Gauhati High Court

Abu Taleb Ali vs Hasina Bibi on 6 November, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                         Page No.# 1/2

GAHC010039192024




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

                                Case No. : Crl.Rev.P./133/2024

            ABU TALEB ALI
            S/O LATE JINNAT ALI
            VILL- ASHARIKANDI, MADAIKHALI
            PO. MADAIKHALI BO, P.S. GAURIPUR
            DIST. DHUBRI, ASSAM
            PIN-783331.



            VERSUS

            HASINA BIBI
            D/O HASMAT ALI
            W/O ABU TALEB ALI
            VIL- FALIMARI PART-I
            P.S. DHUBRI,
            P.O. FALIMARI
            DIST. DHUBRI, ASSAM,
            PIN-783325



Advocate for the Petitioner   : MR. T SK, MR. I ALAM

Advocate for the Respondent : MR. A I TALUKDAR, MR. R KARIM,MR. A ISLAM,MS. J A
AHMED
                                                                                          Page No.# 2/2




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                               ORDER

06.11.2024

Heard Mr. T Sk., learned counsel for the petitioner. Although the name of the sole respondent has been shown in the Cause List, but none appears for her.

The respondent filed a petition under Section 125 of the CrPC. Notice was issued to the present petitioner. In spite of service of notice, the petitioner did not appear in the Court. Therefore, the Court passed the ex parte order.

It may be stated that on the date of the judgment, the petitioner filed an application stating that due to unavoidable circumstances, he could not appear in the Court on that date.

I have considered the submission made by the learned counsel for the petitioner. This court is of the opinion that no error has been committed by the trial Court. The petitioner intentionally did not appear before the trial court. Therefore, this Court finds that this petition has no merit. Hence, the present criminal revision petition stands dismissed and disposed of.

JUDGE

Comparing Assistant