Page No.# 1/2 vs Barnali Medhi Kalita
2025 Latest Caselaw 7827 Gua

Gauhati High Court

Page No.# 1/2 vs Barnali Medhi Kalita on 15 October, 2025

                                                                       Page No.# 1/2

GAHC010265652023




                                                                 2025:GAU-AS:13807

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

                                Case No. : Crl.Rev.P./505/2023

            JITU KALITA
            S/O ATUL KALITA
            VILL AND P.O. BARANHATI
            P.S. KAYA
            DIST. KAMRUP, ASSAM
            PIN-781350



            VERSUS

            BARNALI MEDHI KALITA
            D/O MANIK MEDHI
            VILL- KALDI, P.S. MUKALMUA
            DIST.NALBARI, ASSAM
            PIN-781138



Advocate for the Petitioner   : MR. W RAHMAN, MR M RAHMAN

Advocate for the Respondent : MS. B SARMA (LEGAL AID COUNSEL), MR. S HOQUE,MR. M
ISLAM




                                          BEFORE
                      HON'BLE MR. JUSTICE PRANJAL DAS

                                         ORDER

Page No.# 2/2

15.10.2025

Heard Mr. W. Rahman, learned counsel for the petitioner. Also heard Ms. B. Sarma, learned legal aid counsel for the respondents.

2. Vide judgment dated 07.09.2023 passed by the Family Court, Nalbari in Matrimonial Suit 141 of 2022, the marriage between the petitioner herein and his wife Barnali Medhi Kalita was dissolved by a decree of divorce and the respondent was also directed to pay a permanent alimony within four months. Aggrieved by the same, he has filed the instant criminal revision petition.

3. Perused the last order dated 11.09.2025. The learned counsel submits that he still does not have instruction from the petitioner.

4. Ms. B. Sarma, learned legal Aid Counsel submits that though alimony has not been paid, even without the same, the respondent desires to accept the dissolution of the marriage.

5. Since, the judgment and decree has been passed by the Family Court, the remedies by way of appeal or revision if any has to be preferred on the civil side. The criminal revision petition therefore would not be maintainable in my considered view.

6. Therefore, the criminal revision petition stands dismissed and disposed of as not maintainable.

JUDGE

Comparing Assistant