Dhanamoni Mohan vs The State Of Assam And Anr
2025 Latest Caselaw 2334 Gua

Gauhati High Court

Dhanamoni Mohan vs The State Of Assam And Anr on 27 January, 2025

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GAHC010269582024




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

                                Case No. : I.A.(Crl.)/1254/2024

            DHANAMONI MOHAN
            S/O SRI GHANAKANTA MOHON
            R/O JOJOLI HABI GAON
            P.S.KAKOTI BARI,
            DIST. CHORAIDEW, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP, ASSAM

            2:SMTI. CHAYANIKA MOHON
             D/O SRI LOHIT KONWAR
            R/O JOGIBARI GAON
            P.S. GOLAGHAT

            DIST. GOLAGHAT
            ASSA

Advocate for the Petitioner   : RUBI GOGOI, MS F HUSSAIN

Advocate for the Respondent : PP, ASSAM,




             Linked Case :

            DHANAMONI MOHAN
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           VERSUS

          THE STATE OF ASSAM AND ANR.



          ------------
          Advocate for : RUBI GOGOI
          Advocate for : appearing for THE STATE OF ASSAM AND ANR.




                        BEFORE
         HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                     ORDER

Date : 27.01.2025

Heard Ms. F. Hussain, learned counsel for the applicant. Also heard Ms. S. H. Bora, learned Additional Public Prosecutor for the State respondent No. 1.

This is an application under Section 5 of the Limitation Act for condonation of delay of 68 days in filing the connected criminal revision petition, which has been filed against the impugned judgment and order dated 18.06.2024, passed by the learned Addl. Sessions Judge, Golaghat in Criminal Appeal No. 07/2022, partly modifying the ex-parte judgment and order dated 12.11.2021, passed by

the learned Judicial Magistrate 1st Class, Golaghat in Misc (DV) Case No. 52/2019, with a direction to the appellant/husband to pay monthly maintenance amount of Rs. 6,500/- per month and to pay an amount of Rs. 30,000/- as compensation to the aggrieved wife.

Issue notice to the respondents, returnable within 2 (two) weeks.

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Since Ms. Bora, learned Additional Public Prosecutor, has entered appearance and accepted notice on behalf of State respondent No. 1, no formal notice is required to be issued to the said respondent. However, she shall be provided with requisite extra-copy of the petition, if not already furnished, during the course of the day.

Steps for service of notice upon respondent No. 2 be taken by registered post with A/D as well as through usual process within 3 (three) days from today.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant