Baharul Islam vs Jenifa Siddique
2025 Latest Caselaw 8450 Gua

Gauhati High Court

Baharul Islam vs Jenifa Siddique on 10 November, 2025

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GAHC010221922025




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

                                  Case No. : Crl.Rev.P./456/2025

            BAHARUL ISLAM
            S/O INTAJ ALI
            R/O- SATRA MOINBARI, P/O- MOIANBARI, P/S- KALGECHIA, DIST-
            BARPETA,ASSAM



            VERSUS

            JENIFA SIDDIQUE
            D/O- ABDUS SUBHAN SIDDIQUE,
            W/O NK BAHARUL ISLAM
            R/O VILL- SONKUCHI
            P.O. JANIA
            P.S. BARPETA
            DIST. BARPETA, ASSAM
            PIN- 781314



Advocate for the Petitioner   : K U AHMED, MR S U AHMED,E DEVI

Advocate for the Respondent : ,
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

Date : 10.11.2025

1. Heard Mr. K. U. Ahmed, the learned counsel for the petitioner.

2. This application under Section 438/482 of the BNSS, 2023 has been filed by the petitioner, namely, Baharul Islam, impugning the judgment and order dated 02.09.2025 passed by the Court of learned Principal Judge Family Court, Barpeta in F. C. (Crl.) Case No. 151/2023 whereby the petitioner was directed to pay a monthly maintenance allowance of Rs. 1,000/- per month to the respondent, who is his wife and Rs. 5,000/- per month to his minor son from the date of the filing of the petition.

3. Issue notice to the respondent and call for the scanned copy of the records of F. C. (Crl.) Case No. 151/2023 from the concerned Court.

4. The petitioner shall take steps for issuance of notice by speed post within seven days from the date of this order, returnable after four weeks.

5. List accordingly.

JUDGE

Comparing Assistant