Page No.# 1/2 vs Rezwana Ferdusi Khanam
2025 Latest Caselaw 1425 Gua

Citation : 2025 Latest Caselaw 1425 Gua
Judgement Date : 23 July, 2025

Gauhati High Court

Page No.# 1/2 vs Rezwana Ferdusi Khanam on 23 July, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                        Page No.# 1/2

GAHC010137702025




                                                                 undefined

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

                                  Case No. : Crl.Pet./854/2025

            ABU EUSUF MD. RAIHAN UDDIN
            S/O- MOSQUR HUSSAIN.
            R/O- VILL.- KHANDULIMARI, P.S.- JURIA, DIST.- NAGAON, ASSAM, PIN-
            782124.



            VERSUS

            REZWANA FERDUSI KHANAM
            W/O- MAKABUL ALI.
            P.S.- JURIA, DIST.- NAGAON, ASSAM, PIN-782124.



Advocate for the Petitioner   : MR A T M HUSSAIN, MRS M ALOM

Advocate for the Respondent : ,




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : 23.07.2025

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

This criminal petition is preferred against an Order dated 06.05.2024 passed by the Court of learned Judicial Magistrate, First Class, Nagaon in D.V. Page No.# 2/2

Case no. 516/2022 and a Judgment dated 24.03.2025 passed by the Court of learned Additional Sessions Judge No. 3, Nagaon in Criminal Appeal no. 26/2024, which was an appeal which was preferred against the Order dated 06.05.2024. By the Order dated 06.05.2024, the learned Court had directed the petitioner to pay an amount of Rs. 1,00,000/- / bear all other necessary medical expenses of the child with immediate effect and the said Order has been affirmed in the Judgment dated 24.03.2025.

Admittedly, the child of the petitioner who is about 6 years of age, has vision and hearing problems.

Issue notice, returnable in 4 [four] weeks.

The petitioner shall take steps for service of notice upon the respondent by registered post with A/D as well as by usual process within 2 [two] working days from today.

JUDGE

Comparing Assistant