Smt. Swapna Saikia Alias Shapna Saikia vs Billal Hussain
2025 Latest Caselaw 8912 Gua

Gauhati High Court

Smt. Swapna Saikia Alias Shapna Saikia vs Billal Hussain on 26 November, 2025

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GAHC010187322014




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

                                Case No. : Crl.Rev.P./457/2014

            SMT. SWAPNA SAIKIA ALIAS SHAPNA SAIKIA
            W/O BILLAL HUSSAIN R/O WARD NO. 2, MANGALDOI, P.S. MANGALDOI,
            DIST. DARRANG, ASSAM, PIN - 784125.



            VERSUS

            BILLAL HUSSAIN
            S/O LT. JAMALUDDIN AHMED, ADVOCATE MANGALDOI BAR
            ASSOCIATION P.S. MANGALDOI DIST. DARRANG, ASSAM, PIN - 784125.



Advocate for the Petitioner   : MS.A DEVI,

Advocate for the Respondent : MR.R P GUPTA, MR.A SATTAR,MR.N BARUA




                                             BEFORE
                     HON'BLE MR. JUSTICE PRANJAL DAS

                                         ORDER

26.11.2025

Heard Ms. A. Devi, learned legal aid counsel for the petitioner. Also heard Mr. W. Haque, learned counsel appearing on behalf of Mr. A. Sattar, learned Page No.# 2/2

counsel for the respondent.

The petitioner Swapna Saikia @ Shapna Saikia, had filed this revision petition aggrieved by the Judgment and Order dated 25.7.2014 in M.R. Case No.43/12, whereby, her petition under Section 125 Cr.P.C seeking maintenance was dismissed.

The learned counsel for the respondent submits that due to the elapse of time, there are several new developments, which, he wants to bring on record through an affidavit and seek some time for the same.

Prayer is allowed.

The learned counsel submits during this time, the parties have also dissolved their marriage.

List this matter again on 06.01.2026 for hearing.

JUDGE

Comparing Assistant