TULESWAR GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Md. R.S Chauhan, learned counsel for the petitioner. Also heard Ms. S.H Borah, learned Addl. Public Prosecutor for the State of Assam and Mr. R.S Mishra, learned counsel for the respondent No. 2.

(2.) This criminal petition has been filed for quashing of the impugned proceedings as well as the impugned order dtd. 2/8/2023 passed by the Ld. Additional Chief Judicial Magistrate, Dibrugarh in D.V Case No. 18dv/2022 granting interim maintenance of Rs.10,000.00 to the respondent/wife.

(3.) The facts of the case briefly stated is that on 16/2/1985, the petitioner and the respondent got married and out of their wedlock one girl child was born and after living together for some years the respondent/wife let her matrimonial home and started residing at her parental home.