Abul Kalam @ Abdul Kalam vs Musstt Khadija Begum And Anr
2026 Latest Caselaw 1536 Gua

Gauhati High Court

Abul Kalam @ Abdul Kalam vs Musstt Khadija Begum And Anr on 21 February, 2026

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GAHC010191702023




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

                         Case No. : Crl.Pet./235/2021




         ABUL KALAM @ ABDUL KALAM
         S/O LATE ABDUL KHALIQUE
         VILL-JALALPUR
         P.O.-MALUA
         P.S.-BADARPUR
         DIST- KARIMGANJ
         ASSAM


          VERSUS

         MUSSTT KHADIJA BEGUM AND ANR
         D/O ABDUL RAHIM
         VILL-USHNABAG (ANGLABAZAR)
         P.S.-BADARPUR
         DIST-KARIMGANJ
         ASSAM
         PIN-788806

         2:THE STATE OF ASSAM
         REPRESENTED BY THE PUBLIC PROSECUTOR
         ASSAM
          ------------
         Advocate for : MR. N H MAZARBHUIYAN
         Advocate for : PP
         ASSAM appearing for MUSSTT KHADIJA BEGUM AND ANR
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                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                      ORDER

21.02.2026

Heard Mr. A.K. Talukdar, learned counsel for the petitioner. Also heard Mr.

A. Ahmed, learned counsel appearing for the respondent No.1 and Mr. K.K.

Parashar, learned Addl. Public Prosecutor appearing for the State.

On a deliberation being made during the instant proceeding, this Court

finds it fit that the parties be called for on the next date and on their

appearance, further decisions will be taken.

Further, a prayer is made by the learned counsel appearing for the

petitioner that in the meantime, some payment may be made to the wife.

However, it is also stated that there is a stay operating with regard to the

payment order by the Sessions Court in this revision petition. It is also seen that

the learned counsel for the petitioner had although filed one Interlocutory

Application for modification, alteration of the said order. However, the same was

closed after some payment was made. It is open for the petitioner to file any

more Interlocutory Application if required.

List the matter on 06.03.2026 at 2:00 p.m. Interim order passed earlier

shall continue till the next returnable date.

JUDGE Comparing Assistant