Gauhati High Court
Safiqul Islam @ Shafikul Islam vs Dudhjan Nessa on 5 February, 2024
Page No.# 1/2
GAHC010267562023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Rev.P./514/2023
SAFIQUL ISLAM @ SHAFIKUL ISLAM
S/O MUNNAF ALI
R/O VILL- KADANG, P.O. KADANG
MOUZA- JANIA, P.S. KALGACHIA, DIST. BARPETA, ASSAM
VERSUS
DUDHJAN NESSA
D/O SAMEJ UDDIN
R/O VILL- SILOCHI PATHAR,
P.O. BLAJAN, MOUZA- BAGHBAR, P.S. BAGHBAR, DIST. BARPETA, ASSAM
Advocate for the Petitioner : MR. N HAQUE
Advocate for the Respondent :
BEFORE
HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
ORDER
Date : 05.02.2024 Heard Mr. M. Hussain, learned counsel for the petitioner Safiqul Islam @ Shafikul Islam.
Page No.# 2/2
2. The petitioner has filed this application under Section 397 of the Code of Criminal Procedure, 1973 (CrPC for short) read with Section 401 and 482 of the CrPC challenging the legality and propriety of the judgment and order dated 10.10.2023 passed by the learned Principal Judge, Family Court, Barpeta in FC (Crl) Misc No. 61/2023 whereby the petitioner has been directed to pay enhanced maintenance allowance Rs.7,000/- (Seven Thousand) per month to respondent and Rs.4,000/- (Four Thousand) per month for his minor daughter.
3. Petitioner to take steps to issue notice to respondent through registered post as well as through usual process, returnable four weeks.
4. Call for the scanned copies of the FC (Crl) Misc Case No. 61/2023 and also for the LCR of FC(Crl) Case No. 258/2017 under Section 125 CrPC.
5. The submissions of interim stay will be considered on the next returnable date.
List accordingly.
JUDGE Comparing Assistant