Shukkur Ali Alias Sukur Ali vs Monowara Begum
2026 Latest Caselaw 151 Gua

Gauhati High Court

Shukkur Ali Alias Sukur Ali vs Monowara Begum on 8 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010289572025




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

                                  Case No. : Crl.Rev.P./3/2026

            SHUKKUR ALI ALIAS SUKUR ALI
            S/O MD. HAMED ALI R/O KIRAKARA, P.S. SIPAJHAR P.O DHALPUR
            DISTRICT- DARRANG, ASSAM PIN-781022



            VERSUS

            MONOWARA BEGUM
            D/O BABU ALI R/O SATGAON, NAPARA P.S. P.S. SATGAON DISTRICT
            KAMRUP M, GUWAHATI ASSAM



Advocate for the Petitioner   : DARAK ULLAH, MS A HUSSAIN,SABRISH AHMED

Advocate for the Respondent : ,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

08.01.2026

Heard Mr. T.A. Laskar, learned counsel for the petitioner and Mr. M.P. Goswami, learned Additional Public Prosecutor, Assam for the State respondent.

This criminal revision petition is preferred against a Judgment passed by the Court of learned Principal Judge, Family Court-I, Kamruup [M] in F.C.[Crl.] no. 319/2021.

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The learned counsel for the parties have referred to Notifications no. 30, dated 21.03.2023 & dated 22.05.2024, to submit that matters arising from orders and judgments of the Family Courts are to be listed before the Hon'ble Special Division Bench.

The Registry to look into the matter and thereafter, list this case with a report before the appropriate Bench on 20.01.2026.

JUDGE

Comparing Assistant