Rashidul Hoque vs Easmina Akand
2025 Latest Caselaw 3501 Gua

Gauhati High Court

Rashidul Hoque vs Easmina Akand on 25 February, 2025

                                                                         Page No.# 1/2

GAHC010036832025




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

                                  Case No. : Crl.Rev.P./59/2025

            RASHIDUL HOQUE
            S/O MOTIAR RAHMAN, R/O VILL- THERTHERIPARA, P.O.-
            MODHUSOULMARI, P.S.-DHUBRI, DIST- DHUBRI, ASSAM



            VERSUS

            EASMINA AKAND
            D/O ABDUL KALAM, W/O RASHIDUL HOQUE, R/O VILL- KATARIHARA
            (CHATAPARA), P.O.-KATARIHARA, P.S.-LAKHIPUR, DIST- GOALPARA,
            ASSAM



Advocate for the Petitioner   : MR. P A AHMED, MR B ISLAM

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                            ORDER

25.02.2025

1. Heard Mr. P.A. Ahmed, the learned counsel for the petitioner.

2. This application under Section 438 of the Bharatiya Nagarik Page No.# 2/2

Suraksha Sanhita, 2023 has been filed by the petitioner, namely, Rashidul Hoque, impugning the judgment and order dated 09.12.2024, passed by the learned Principal Judge, Family Court, Dhubri, in F.C.(Crl.) No. 159/2023.

3. Issue notice to the respondent.

4. Call for the records of F.C.(Crl.) No. 159/2023 from the Trial Court.

5. The learned counsel for 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 7(seven) days from the date of this order, returnable after 4(four) weeks.

6. List accordingly.

JUDGE

Comparing Assistant