Mustafa Ali vs Tanjina Bagam & Ors
2026 Latest Caselaw 102 Tri

Tripura High Court

Mustafa Ali vs Tanjina Bagam & Ors on 20 January, 2026

2


                     HIGH COURT OF TRIPURA
                           AGARTALA
                     Crl. Rev. P. No. 03 of 2026
Mustafa Ali
                                                    ---- Petitioner(s)
                                Versus
Tanjina Bagam & Ors.
                                                   ----Respondent(s)

For Petitioner(s) : Ms. Sutapa Deb Barman, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

20.01.2026

Learned Counsel Ms. Sutapa Deb Barman, is

present for the petitioner.

This petition under Section 397 read with Section 401 of

Cr.P.C. is filed and also under Section 19(4) of the Family

Court's Act is preferred challenging the judgment dated

30.08.2025 delivered by Learned Judge, Family Court,

Sonamura in connection with Crl. Misc. No.21/ 2023, under

Section 125(1) of Cr.P.C.

By the said judgment and order Learned Family

Judge has awarded maintenance @ Rs.11,000/- per month to

the respondent petitioner.

Considered.

This revision petition is admitted for hearing.

Call for the LC records.

The petitioner may take steps for service of notice

upon the respondents both by normal process and registered

post with A/D or speed post within seven days and file proof

of service.

Registry be asked to prepare the Paper Book and to

supply the same to Learned Counsel as per procedure.

List the matter when the Paper Book is supplied.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.01.20 17:50:47 +05'30' Satabdi