Citation : 2025 Latest Caselaw 8656 Gua
Judgement Date : 18 November, 2025
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GAHC010251672025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Rev.P./481/2025
MOSTAFIJUR ISLAM
S/O MD. MEHER ALI AHMED, R/O W/NO- 5, CHRISTIAN BASTI, JOORI PATH,
P.S DISPUR, DIST KAMRUP (M), PIN 781005, ASSAM
VERSUS
NAJNIN ALI AND ANR
D/O LATE MUJAHAR ALI, R/O H.NO. 53, ITI COLLEGE ROAD,
BONGAIGAON, P.S. AND DIST- BONGAIGAON, ASSAM, PIN-783380
2:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR
ASSA
Advocate for the Petitioner : MS S S ZIA,
Advocate for the Respondent : PP, ASSAM,
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BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 18.11.2025 Heard Ms. S. S. Zia, learned counsel for the petitioner. Also heard Mr. K. Baishya, learned Additional Public Prosecutor for the State of Assam.
Issue notice.
No formal notice is required to be sent to the respondent No.2, as because Mr. Baishya has accepted notice.
Extra copy of the petition shall be provided to him. The petitioner shall take steps for service of notice upon the respondent No.1 by speed post.
Heard the learned counsel for both sides in the matter of prayer for an interim order.
It is hereby directed that till returnable date, the Judgment and Order dated 07.10.2025, passed by the learned Additional Chief Judicial Magistrate, Bongaigaon in Misc Case No.19/2022 shall remain stayed subject to payment of Rs.5,000/- per month to the respondent No.1 as monthly maintenance.
List after 4 (four) weeks.
JUDGE
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