Dr Snehangshu Subhram Chelleng vs Smti Mainu Hazarika
2025 Latest Caselaw 3866 Gua

Gauhati High Court

Dr Snehangshu Subhram Chelleng vs Smti Mainu Hazarika on 7 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 : ,
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                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

Date : 07.03.2025 Heard Mr. A. Dhar, the learned counsel for the petitioner. 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, whereby the petitioner has been directed to pay an amount of Rs. 10,000/- per month as maintenance allowance to the respondent.

Issue notice to the respondents.

The petitioner shall take steps for service of notices to the respondent by registered post with A/D within 7 days from the date of receipt of this order, returnable within 22.04.2025.

Let the case record of F.C.(Crl.) Case No.203/2021 be called for. Let this matter be listed on 22.04.2025.

The interim prayer shall be considered after due service of the respondent side.

JUDGE

Comparing Assistant