Rajen Medhi @ Tapan Medhi vs Swarnalata Rabha Medhi
2025 Latest Caselaw 3148 Gua

Citation : 2025 Latest Caselaw 3148 Gua
Judgement Date : 13 February, 2025

Gauhati High Court

Rajen Medhi @ Tapan Medhi vs Swarnalata Rabha Medhi on 13 February, 2025

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GAHC010022032025




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

                                  Case No. : Crl.Rev.P./40/2025

            RAJEN MEDHI @ TAPAN MEDHI
            S/O KSHIRESWAR MEDHI
            R/OVILL-BHUTARGARI
            P.O. AND P.S.BOKO
            DIST. KAMRUP, ASSAM



            VERSUS

            SWARNALATA RABHA MEDHI
            W/O RAJEN MEDHI @ TAPAN MEDHI
            D/O DEBENDRA RABHA
            R/O VILL-KAITHPARA
            P.O.BHALUKGHATA
            P.S. BOKO
            DIST. KAMRUP, ASSAM
            PIN CODE- 781123



Advocate for the Petitioner   : MR F HAQUE, MR A ISLAM

Advocate for the Respondent : ,




                                      BEFORE
                    HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                              ORDER

Date : 13.02.2025

Heard Mr. F. Haque, learned counsel for the petitioner.

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This is an application under Section 438/442 read with Section 528 of BNSS, 2023 has been filed by the petitioner Rajen Medhi @ Tapan Medhi, impugning the judgment and order dated 09.12.2024, whereby, the petitioner was directed to pay maintenance allowance of Rs.12,000/- (Rupees twelve thousand only) per-month to his wife and daughter.

Issue notice to the respondent.

Call for the scan copy of the records of F.C.(Crl.) Case No.225/2022 from the Trial Court.

The petitioner shall take steps for issuance of notice upon the respondent by registered post with A/D as well as by usual mode within 3 (three) working days from the date of this order, returnable on 28.03.2025.

List this matter on 28.03.2025.

JUDGE

Comparing Assistant