Kuladip Lahkar vs Sangita Roy
2025 Latest Caselaw 7764 Gua

Gauhati High Court

Kuladip Lahkar vs Sangita Roy on 13 October, 2025

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GAHC010223022025




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

                                  Case No. : Crl.Rev.P./416/2025

            KULADIP LAHKAR
            S/O- CHAKRAPANI LAHKAR @ CHAKRADHAR LAHKAR, R/O- VILL.-
            SRIPUR DEOR, P.O. ADALBARI, P.S. MUSHALPUR, DIST. BAKSA, ASSAM



            VERSUS

            SANGITA ROY
            D/O- SRI HARAKANTA ROY, R/O- VILL.- ADALBARI, P.S. MUSHALPUR,
            DIST. BAKSA, ASSAM, PIN- 781372.



Advocate for the Petitioner   : MR. A SAIKIA, MR T KALITA,MR. I CHOUDHURY,MR. N K
DAS,MR. A S ALI,B DEKA

Advocate for the Respondent : ,
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                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                       ORDER

13.10.2025

Heard Mr. A.S. Ali, learned counsel for the petitioner.

This is an application filed under Section 438 read with Section 442 of the

BNSS, 2023 by which the Judgment & Order dated 11.07.2025 passed by the

learned Addl. Chief Judicial Magistrate, Baksa, Mushaipur in M.R Case No. 34/2024

registered under Section 127 Cr.PC was challenged. By the said Judgment, the

petitioner was directed to pay an enhanced amount of maintenance of Rs. 13,000/-

to the respondent No. 2 and her daughter.

Issue notice to the respondent No. 2. Petitioner to take steps for service of

notice upon the respondent No. 2 by registered post with A/D as well as by usual

process, returnable in three (3) weeks.

Call for the Trial Court Records in connection with M.R Case No. 34/2024

from the Court of Addl. Chief Judicial Magistrate, Baksa, Mushaipur.

List the matter after three (3) weeks.

JUDGE

Comparing Assistant