Mahir Uddin vs Afruja Begum
2025 Latest Caselaw 4819 Gua

Gauhati High Court

Mahir Uddin vs Afruja Begum on 22 August, 2025

                                                                          Page No.# 1/2

GAHC010187862025




                                                                   undefined

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

                                  Case No. : Crl.Rev.P./341/2025

            MAHIR UDDIN
            SON OF ABDUL HAQUE
            VILL- ANANDAPUR P.O. MAJGAON, P.S. BARPETA, DIST. BARPETA, ASSAM



            VERSUS

            AFRUJA BEGUM
            S/O AJIJUR MOLLA
            VILL- KHANDARKUR, P.O. TARABARI, P.S. BARPETA,
            DIST. BARPETA, ASSAM



Advocate for the Petitioner   : MS A BEGUM,

Advocate for the Respondent : ,




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                            ORDER

22.08.2025

Heard learned counsel Ms. A. Begum for the petitioner 'X' challenging the judgment and order dated 16.07.2025 passed by the learned Principal Judge, Family Court, Barpeta in connection with FC Crl. No. 265/2022.

Page No.# 2/2

Issue notice to the respondents as per usual process returnable within 4 (four) weeks.

Meanwhile, call for the Trial Court Records.

Prayer for any interim order may be considered on receipt of Trial Court Records.

List accordingly.

JUDGE

Comparing Assistant