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Rinti Deka vs Bhaben Kumar
2025 Latest Caselaw 7104 Gua

Citation : 2025 Latest Caselaw 7104 Gua
Judgement Date : 8 September, 2025

Gauhati High Court

Rinti Deka vs Bhaben Kumar on 8 September, 2025

                                                                     Page No.# 1/4

GAHC010159222025




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

                                  Case No. : I.A.(Crl.)/766/2025

            RINTI DEKA
            D/O LATE UDAY DEKA, R/O HOUSE NO. 301, JYOTI NAGAR TINIALI, ABC
            JYOTI ARCARE, BAMUNIMAIDAM, P.S.-CHANDMARI, GUWAHATI-21.

            VERSUS

            BHABEN KUMAR
            S/O LATE HOTO RAM KUMAR, R/O GOTANAGAR,P.S.-JALUKBARI,
            KAMRUP (M), ASSAM. 781013



Advocate for the Petitioner   : MS R BEGAM, MR. Y S MANNAN

Advocate for the Respondent : ,

            Linked Case : Crl.Rev.P./345/2023

            BHABEN KUMAR
            S/O LATE HOTO RAM KUMAR
            R/O GOTANAGAR
            P.O. GOTANAGAR
            P.S. JALUKBARI
            DIST. KAMRUP (METRO)
            ASSAM
            PIN-781011
            PHONE NO. 86380-42934


             VERSUS

            RINTI DEKA
            D/O LATE UDAY DEKA
            R/O HOUSE NO. 301
                                                          Page No.# 2/4

 JYOTI NAGAR TINIALI
ABC JYOTI ARCADE
 FLAT NO. 301
 BAMUNIMAIDUM
P.O. BAMUNIMAIDAM
P.S. CHANDMARI

DIST. KAMRUP (M)
ASSAM
PIN-781021


------------
Advocate for : MR R M DAS
Advocate for : MR. A K BHUYAN appearing for RINTI DEKA



Linked Case : Crl.Rev.P./167/2024

RINTI DEKA
D/O LATE UDAY DEKA
R/O HOUSE NO. 301
JYOTI NAGAR TINIALI
ABC JYOTI ARCARE
BAMUNIMAIDAM
P.S.-CHANDMARI
GUWAHATI-21.


VERSUS

MR. BHABEN KUMAR
S/O LATE HOTO RAM KUMAR
 R/O GOTANAGAR
P.S.-JALUKBARI
 KAMRUP (M)
ASSAM.


------------
Advocate for : MS. B BHUYAN
Advocate for : appearing for MR. BHABEN KUMAR
                                                                          Page No.# 3/4

                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

Date : 08.09.2025

1. Heard Mr. Y. S. Mannan, learned counsel for the applicant/petitioner. Also heard Ms. Tinlung, learned counsel appearing on behalf of Mr. R. M. Das, learned counsel for the respondent in Criminal Revision Petition No. 167/2024 as well as for the petitioner in Criminal Revision Petition No. 345/2023.

2. The learned counsel for the petitioner has submitted that during the pendency of this case, the above mentioned criminal petition, the petitioner has filed another criminal revision petition i.e., Criminal Revision Petition No. 351/2025 in which by order dated 28.08.2025, the amount of money which was directed by the learned Principal Judge, Family Court No. 1, Kamrup(M) to be paid by the petitioner in Criminal Revision Petition No. 351/2025, namely, Bhaben Kumar i.e., Rs.3,14,627/- was modified to Rs.1,50,000/- without giving any opportunity to the respondent of that case, namely, Rinti Deka.

3. The learned counsel for the petitioner has also submitted that the respondent Bhaben Kumar was also directed to continue to pay the premium of insurance Policy No. 485454994. He submits that the said policy has already matured on 28.05.2025, however, neither the maturity amount of the said policy given to the daughter of the petitioner nor the default stipulation i.e., 9 Lakh have been paid by the respondent Bhaben Kumar.

4. The learned counsel for the petitioner has further submitted that the Criminal Execution Case No. 137/2015 has been filed by the petitioner, namely, Rinti Deka seeking execution of the directions given by the Division Bench of this Court in Mat Appeal No. 13/2014 in its judgment dated 09.04.2014.

Page No.# 4/4

However, the petitioner apart from paying interim maintenance allowance of Rs.6,500/- intermittently has not complied with the directions of the Division Bench. He, therefore, submits that Criminal Revision Petition No. 351/2025 may also be tagged with above mentioned cases.

5. List this matter again on 16th October, 2025.

6. The interim order shall continue till the next date.

JUDGE

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