Bhupen Lahary vs The State Of Assam And Anr
2026 Latest Caselaw 39 Gua

Gauhati High Court

Bhupen Lahary vs The State Of Assam And Anr on 5 January, 2026

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GAHC010013342015




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

                                 Case No. : Crl.Pet./362/2015

            BHUPEN LAHARY
            S/O SR. GEBLA LAHARY VILL- BARGAON TILAPARA P.O. and P.S. BIJNI
            DIST. CHIRNG, BTAD, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR


            2:MRS. SARAJINI BRAHMA
             D/O MRS. PRAMELA BRAHMA VILL and P.O. OGURI P.S. AMGURI DIST.
            CHIRANG BTAD
            ASSAM

Advocate for the Petitioner   : MD.M U AHMED, MR.A AHMED,MR H HOQUE

Advocate for the Respondent : MS.A DASR-2, PP, ASSAM,MR.S C BISWAS(R-2),MR. S
BISWAS(R-2),MS.K L R YANTHAN(R-2)
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                                      BEFORE
                      HON'BLE MR. JUSTICE PRANJAL DAS

                                     ORDER

05.01.2026

None appears for the petitioner on call.

Mr. S.C. Biswas, learned counsel appears for the respondent no.2, who is

stated to be the 1st party in C.R. Case No. 301/2013 under the D.V. Act before the learned SDJM(M), Bijni, in the district of Chirang.

The petitioner has challenged the judgment and order dated 30.12.2014 granting monthly maintenance of Rs.1,500/-to the respondent no.2.

Mr. Biswas, learned counsel for the petitioner submits that the said litigant has also not communicated with him and that he may be given some time to get in touch.

Prayer is allowed.

List this matter again on 29.01.2026.

JUDGE

Comparing Assistant