Anowar Uddin Ahmed vs The State Of Assam And Anr
2025 Latest Caselaw 1292 Gua

Gauhati High Court

Anowar Uddin Ahmed vs The State Of Assam And Anr on 9 June, 2025

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GAHC010111792025




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

                                Case No. : Crl.Rev.P./208/2025

            ANOWAR UDDIN AHMED
            S/O LATE ISLAM UDDIN AHMED
            PRESENT RESIDENT OF JYOTINAGAR, WARD O. 8 (NEAR NALBARI
            RAILWAY STATION), P.O., P.S. AND DIST. NALBARI, ASSAM, PIN-781335
            PERMANENT RESIDENT OF VILL- SALMARA, P.O. DUMURIA, P.S.
            TAMULPUR, DIST. BAKSA, BTC, ASSAM, PIN-781367



            VERSUS

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

            2:SMTI. NARJIDA KHATUN SULTAN (WIFE)

            D/O ABDUL KUDDUS SHEIKH
            R/O VILL- AIRANJONGLA PART-
            P.O. A.M. CO. ROAD
            P.S. DHUBRI (SADAR)
            DIST. DHUBRI
            ASSAM
            PIN-783301

Advocate for the Petitioner   : MR. A A R KARIM, MD S A MONDAL,S A KHAN,Ms. R. R.
BORAH

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
                                                                         Page No.# 2/2

                                      ORDER

09.06.2025

1. Learned counsel Mr. A. A. R. Karim is present for the petitioner who is aggrieved by the Judgment and Order dated 28.03.2025 passed by the learned Principal Judge, Family Court, Dhubri in connection with F.C.(Crl.) Case No. 153/2023, directing the petitioner to pay Rs. 9,000/- as monthly maintenance to his minor daughter.

2. Learned Additional Public Prosecutor Mr. P. Borthakur is present for the respondent State and has accepted notice on behalf of respondent No. 1. Thus, no formal notice is required to be issued. However sufficient copies to be furnished during the course of the day.

3. Petitioner to take steps to issue notice to the respondent No. 2 as per usual process returnable within 4 (four) weeks.

4. Meanwhile, call for the Trial Court Records of F.C.(Crl.) No. 153/2023.

5. List accordingly.

JUDGE

Comparing Assistant