NANDAN MAZUMDER Vs. SHILPI MAZUMDER

JUDGEMENT

(1.) Heard Mr. F. Z. Mazumdar, learned counsel appearing for the petitioner. None appears for the respondent.

(2.) The petitioner, namely, Nandan Mazumdar has invoked the provisions of Sec. 482 Cr.P.C (as it existed then), seeking quashing of order dtd. 22/4/2024 passed by the Court of the learned JMFC Kamrup (M) in D.V. Case No. 110/2023, whereby, the learned Magistrate has directed the petitioner to pay a monthly interim maintenance of Rs.3,000.00 to the aggrieved person who is stated to be his wife and Rs.4,000.00 per month to his daughter Sudeshna Mazumdar totaling Rs.7,000.00.

(3.) Thought notice was issued upon the respondent and learned counsel also entered appearance on behalf of the respondent but subsequently stopped prosecuting this lis. None appears today also at the time of hearing.