MANIK KUTUM Vs. JULIE KUTUM

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 01.08.2017 passed by the Gauhati High Court at Guwahati in Criminal Revision Petition No.102 of 2012 whereby the High Court while disposing of the Criminal Revision Petition filed by the respondent herein, set aside the order dated 21.11.2011 of the sub-Divisional Judicial Magistrate(SDMJ), Gossaigaon, Assam in Misc. Case No. 28/2009 and remanded the case to the SDMJ to decide the application filed by the respondent herein afresh.

(3.) A few facts need mention for the disposal of this appeal.