Syed Ashique Ahmed vs The State Of Assam And Anr
2025 Latest Caselaw 8230 Gua

Gauhati High Court

Syed Ashique Ahmed vs The State Of Assam And Anr on 31 October, 2025

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GAHC010234562013




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

                                Case No. : Crl.Rev.P./318/2013

            SYED ASHIQUE AHMED
            S/O SYED KHABIR UDDIN AHMED VILL and P.O. MARANJANA DHOPARTOL
            P.S. RANGIA, DIST. KAMRUP, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR


            2:SAYEDA MOUSUMI BEGUM
            W/O SAYED ASHIQUE AHMED D/O SAYED JAHANGIR AHMED VILL-
            AZARA
             P.O. SONESWAR
             P.S. KAMALPUR DIST. KAMRUP
            ASSAM

Advocate for the Petitioner   : MR.H A AHMED, MR.F K R AHMED,MR.A K TALUKDAR

Advocate for the Respondent : , PP, ASSAM,
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                                           BEFORE
                   HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR
                                          ORDER

31/10/2025

Registry to get a report from the learned Sub-Divisional Judicial Magistrate, Rangia, Kamrup, with regard to the fact as to whether the maintenance amount paid to the petitioner vide judgment dated 07.12.2012 was subsequently increased.

The said report be placed before this Court on the next date of listing.

Registry to list this matter again on 13.11.2025.

JUDGE

Comparing Assistant