SOFIKUL ISLAM @ SOFIQUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B C Das, learned counsel for the petitioner. Also heard Mr. A R Bhuyan, learned counsel appearing for the respondent No. 2 and Mr. P Borthakur, learned Addl. PP for the State respondents.

(2.) This revision is directed against the impugned order dtd. 26/6/2024 passed by the learned Chief Judicial Magistrate, Goalpara in Case No. MCR-116/2021, directing the petitioner/2nd party to pay an amount of Rs.12,000.00 (Rupees Twelve Thousand) only, per month towards maintenance of the 1st party/repondent and Rs.8,000.00 (Rupees Eight Thousand) only per month for the maintenance of her daughter (till she attains majority) in total Rs.20,000.00 (Rupees Twenty Thousand) only per month, from the date of institution of the proceeding.

(3.) A proceeding under sec. 125 CRPC was instituted by the present respond-ent/wife (1st party) against the present petitioner/husband (2nd party) claiming maintenance for herself and the minor child born out of their marriage.