Syed Jiaul Hussain vs Syeda Ramena Begum
2025 Latest Caselaw 8499 Gua

Citation : 2025 Latest Caselaw 8499 Gua
Judgement Date : 12 November, 2025

Gauhati High Court

Syed Jiaul Hussain vs Syeda Ramena Begum on 12 November, 2025

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GAHC010180192025




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

                                  Case No. : Crl.Rev.P./349/2025

            SYED JIAUL HUSSAIN
            SON OF LATE NASIRUDDIN AHMED
            RESIDENT OF VILL- PUB SAHAN
            P.O. AND P.S. RANGIA,DIST.KAMRUP, ASSAM



            VERSUS

            SYEDA RAMENA BEGUM
            D/O LATE HANIFUR RAHMAN
            VILL AND P.O. BARUAJANI, P.S. KAMALPUR, DIST. KAMRUP, ASSAM, PIN-
            781380.



Advocate for the Petitioner   : MR D K NATH, MS M DAS

Advocate for the Respondent : ,
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                                 BEFORE
                 HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                      ORDER

12.11.2025

1. Heard Ms. M. Das, learned counsel for the accused applicant.

2. This application has been filed under Section 442, R/W Section 438 of BNSS, 2023 assailing the order dated 13.05.2025, passed by the learned Additional Sessions Judge, Kamrup, Rangia in Criminal Revision No.17/2024, thereby, dismissing the revision and upholding the judgment dated 08.08.2024, passed by the learned JMFC, Rangia in connection with M.R Case No.04/2020 under Section 125 of the Code of Criminal Procedure.

3. Issue notice to the sole respondent by Speed Post within a period of 3 (three) days from passing of this order. Till the next returnable date, the order dated 13.05.2025, passed by the learned Additional Sessions Judge, Kamrup, Rangia in Criminal Revision No.17/2024 is kept in abeyance.

4. List the matter after 2(two) weeks.

JUDGE

Comparing Assistant