IYANUR HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Alim Sk, learned counsel for the petitioner. Also heard Mr. A. Bhattacharyya, learned counsel appearing for the respondent No.2 and Mr. B. Sarma, learned Additional Public Prosecutor, Assam, appearing for respondent No.1.

(2.) In this petition, under Sec. 401, read with Sec. 397 of the Code of Criminal Procedure, the petitioner Mr. Iyanur Haque has put to challenge the judgment and order dtd. 29/9/2022 passed in F.C.(Crl.) No.147/2021 by the learned Principal Judge, Family Court, Barpeta. It is to be noted here that vide impugned judgment and order, the learned Court below has directed the petitioner to pay a sum of Rs.6,000.00 per month being the maintenance to the respondent No.2 Smt. Enuwara Begum, under Sec. 125 Cr.P.C.

(3.) The background facts leading to filing of the present criminal revision petition is briefly stated as under:-