Abul Kalam Azad vs Rashida Khatun
2025 Latest Caselaw 6907 Gua

Gauhati High Court

Abul Kalam Azad vs Rashida Khatun on 1 September, 2025

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GAHC010155562025




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

                                  Case No. : Crl.Rev.P./270/2025

            ABUL KALAM AZAD
            SON OF WAHAB ALI AHMED
            R/O VILL- KURIHA, P.S. BARPETA, DIST. BARPETA, ASSAM



            VERSUS

            RASHIDA KHATUN
            WIFE OF ABUL K ALAM AZAD
            RESIDENT OF VILL- BETBARI PATHAR,
            P.S. AND DIST. BARPETA, ASSAM.



Advocate for the Petitioner : MR. N J DUTTA, IMDADUL ISLAM,M RAHMAN,MR A
BASUMATARY,MR N AHMED

Advocate for the Respondent : ,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                            ORDER

Date : --01.09.2025

Heard Mr. N. Ahmed, the learned counsel for the petitioner. Also heard Mr. K.K. Das, the learned Additional Public Prosecutor appearing on behalf of State respondent.

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2. This is an application u/s 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023, read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 against the impugned judgment and order dated 05.05.2025 passed in F.C. (Crl.) Case No. 245/2023 by the learned Court of Principal Judge, Family Court, Barpeta, whereby, the petitioner was directed to pay Rs. 3,000/- per month as monthly maintenance to the respondent.

3. Issue Notice to the respondent through registered post with A/D as well as usual process.

4. The petitioner shall take steps within 2/3 days.

5. Also call for the scanned copy of the case record.

6. List accordingly after 3 (three) weeks, as on a date to be fixed by the Registry.

JUDGE

Comparing Assistant