Dr Snehangshu Subhram Chelleng vs Smti Mainu Hazarika
2025 Latest Caselaw 3662 Gua

Gauhati High Court

Dr Snehangshu Subhram Chelleng vs Smti Mainu Hazarika on 3 March, 2025

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GAHC010039872025




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

                                  Case No. : Crl.Rev.P./63/2025

            DR SNEHANGSHU SUBHRAM CHELLENG
            SO LATE SARAT KR CHELLENG,
            R/O- WARD NO. 14, NORTH LAKHIMPUR TOWN, KHELMATI COLLEGE
            TINIALI, PO- KHELMATI, PS LAKHIMPUR, DIST NORTH LKAHIMPUR, PIN-
            787031, ASSAM



            VERSUS

            SMTI MAINU HAZARIKA,
            WIFE OF DR. SNEHANGSHU SUBHRAM CHELLENG, DAUGHTER OF
            LAKHESWAR HAZARIKA, PRESENTLY RESIDENT OF SURAJ NAGAR, BYE
            LANE-4, GANESHGURI, P.S.- DISPUR, DISTRICT- KAMRUP (M), PIN-781005,
            ASSAM. PERMANENT RESIDENT OF MORAL GAON, BORDOLONI, P.O.
            BORDOLONI, P.S. GOGAMUKH, DIST. DHEMAJI, ASSAM, PIN-787026



Advocate for the Petitioner   : MR. A DHAR, S KACHARI,MR. R K BORAH

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                            ORDER

03.03.2025

1. Heard Mr. A. Dhar, the learned counsel for the petitioner.

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2. This application under Section 438/442 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) has been filed by the petitioner, namely, Dr. Snehangshu Subhram Chelleng, impugning the judgment and order dated 21.12.2024, passed by the learned Principal Judge, Family Court No. III, Kamrup (M), Guwahati in F.C.(Crl.) Case No.203/2021.

3. It appears that the petitioner has preferred this petition against the final judgment of the Trial Court assailing the territorial jurisdiction of the Trial Court to entertain the F.C.(Crl.) Case No.203/2021.

4. A query was posed to the learned counsel for the appellant, as to when there is an appellate provision under Section 19 of the Family Court's Act, 1984 to prefer an appeal against the impugned judgment, whether this revision is barred by the provision of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).

5. The learned counsel for the petitioner sought for time to reply to the said query.

6. The prayer is allowed.

7. Let this matter be listed on 7th March, 2025.

JUDGE

Comparing Assistant