RUPCHAN BHUYAN Vs. HAMIDA KHATUN

JUDGEMENT

(1.) Heard Mr. P. Gogoi, the learned counsel for the petitioner. Also heard Mr. H. A. Ahmed, the learned counsel for the respondent.

(2.) This petition was registered on filing of an application under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, by the petitioner Rupchan Bhuyan, impugning the judgment and order dtd. 20/1/2023 passed by the learned Principal Judge, Family Court, Barpeta in Case No. F.C. (Crl) 263/2021, whereby the petitioner was directed to pay a maintenance allowance of Rs.10,000.00 per month to the respondent wife and also Rs.2,000.00 per month each to the minor daughters from the date of filing of the petition under Sec. 125 of the Code of Criminal Procedure, 1973.

(3.) The facts relevant for consideration of the instant Criminal Petition, in brief, are that the petitioner and the respondent were married to each other as per Islamic Shariat Law about 10 years back. Out of their wedlock, two daughters were born, namely Rabina Bhuyan and Ms. Rukhsana Bhuyan. The petitioner is serving in CRPF, (Central Reserve Police Force), and presently posted at Chhattisgarh, and his wife, (the Respondent), stays at home and looks after her two daughters.