Mamoni Khatun vs Anowar Hussain
2025 Latest Caselaw 4641 Gua

Citation : 2025 Latest Caselaw 4641 Gua
Judgement Date : 18 August, 2025

Gauhati High Court

Mamoni Khatun vs Anowar Hussain on 18 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                     Page No. 1/2

GAHC010143922024




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

                                  Case No. : Crl.Rev.P./319/2025

            MAMONI KHATUN
            W/O ANOWAR HUSSAIN
            D/O ABDUL KADER JELANI
            R/O VILL- UTTAR MANAGADADHAR
            P.S. AGOMONI, DIST. DHUBRI, ASSAM

            VERSUS

            ANOWAR HUSSAIN
            S/O ROFIZUDDIN SK.
            R/O VILL- RATIADAHA PT. III
            P.S. GOLOKGANJ
            DIST. DHUBRI, ASSAM

Advocate for the Petitioner   : MR. M HOSSAIN, MR J HUSSAIN,MD A WADUD

Advocate for the Respondent : ,

                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

Date : 18.08.2025

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

2. Aggrieved by and dissatisfied with a Judgment dated 27.03.2024, passed by the learned Principal Judge, Family Court, Dhubri ['the Family Court', for short] in F.C. [Crl.] Case no. 189/2022, the petitioner has approached this Court by the instant criminal revision petition under Section 442 of the Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023. By the

Judgment dated 27.03.2024, the application preferred by the petitioner under Section 125 of the Code of Criminal Procedure [CrPC], 1973, seeking maintenance from the respondent, has been dismissed.

3. The case records of F.C. [Crl.] Case no. 189/2022 be called for.

4. Issue notice, returnable in 4 [four] weeks.

5. The petitioner shall take steps for service of notice upon the sole respondent by registered post with A/D as well as by usual process within 3 [three] working days from today.

6. The maintainability of the criminal revision petition under Section 442, BNSS vis-à-vis Section 19[4] of the Family Courts Act, 1984 is left open for consideration at an appropriate stage.

JUDGE

Comparing Assistant