Chatradhar Kalita vs Anju Kalita
2024 Latest Caselaw 8450 Gua

Gauhati High Court

Chatradhar Kalita vs Anju Kalita on 19 November, 2024

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GAHC010238472024




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

                                  Case No. : Crl.Rev.P./462/2024

            CHATRADHAR KALITA
            S/O LATE SARBESWAR KALITA
            R/O VILL- BHOGPUR, MOUZA- UTTAR BAJALI P.S. PATACHARKUCHI
            DIST. BAJALI, ASSAM,
            PIN- 781325



            VERSUS

            ANJU KALITA
            W/O CHATADHAR KALITA
            R/O VILL- UPARNOI BAGAANA, P.O. BAGANA, MOUZA- SARIHA, P.S.
            PATACHARKUCHIDIST. BAJALI, ASSAM, PIN-781325



Advocate for the Petitioner   : MR M TALUKDAR,

Advocate for the Respondent : ,
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                                 BEFORE
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                  ORDER

19.11.2024

Heard Mr. M. Talukdar, learned counsel for the petitioner.

This is an application filed under Sections 438 and 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023, challenging the Judgment and Order dated 04.10.2024 passed by the learned Chief Judicial Magistrate, Bajali, in Case No. M.R. 20/2022, whereby the petitioner was directed to pay Rs. 5,000/- (Rupees five thousand) to the first party and Rs. 7,000/- (Rupees seven thousand) to his minor son as maintenance allowance, w.e.f. the date of passing the order, i.e., 04.10.2024, under Section 125 of the Cr.P.C.

Issue notice to the respondent, returnable within 4 (four) weeks.

The learned counsel for the petitioner shall take steps for service of notice on private respondent by registered post with A/D as well as by usual process within a week from today.

Call for the scanned copy of the LCR.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant