Baher Mustafa Afjalur Rahman vs The State Of Assam And Anr
2025 Latest Caselaw 7900 Gua

Gauhati High Court

Baher Mustafa Afjalur Rahman vs The State Of Assam And Anr on 17 October, 2025

                                                                            Page No.# 1/2

GAHC010223062025




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

                                Case No. : Crl.Rev.P./424/2025

            BAHER MUSTAFA AFJALUR RAHMAN
            S/O- ABDUL KALAM. RESIDENT OF- NAR SINGH BORI. P.S-MOIRABARI.
            DIST- MORIGAON, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:AYESHA SIDDIKA
             D/O-WAHED CHOUDHURI. RESIDENT OF VILL- BATAMARI. P.S-
            BATADRAVA. DIST- NAGAON
            ASSAM

Advocate for the Petitioner   : MR. A T SARKAR, MD A ISLAM,S R DAS

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                           ORDER

17.10.2025

Heard Mr. A.T. Sarkar, learned counsel appearing for the petitioner. Also

heard Mr. K.K. Parasar, learned Addl. Public Prosecutor appearing for respondent Page No.# 2/2

No. 1.

The instant application has been filed under Sections 438 and 442 of

BNSS, 2023 challenging the Judgment and Order dated 4.08.2025 passed by the

learned Additional Sessions Judge No. 2 Nagaon, Assam in Criminal Appeal No.

06(N)/2025 by which the Judgment and Order dated 03.01.2025 passed by the

learned Judicial Magistrate First Class, Nagaon, Assam in Misc case no. 54/2019

was upheld.

By the said order dated 03.01.2025, the petitioner was directed to pay a

monthly maintenance to respondent No.2

Issue notice to the respondent No. 2.

The 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.

Mr. K.K. Parasar, learned Addl. Public Prosecutor appears for respondent

No.1 and as such, no formal notice is required to be served upon him.

List the matter after two (2) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant