FAZIL AHMED BARBHUIYA Vs. RUHANA BEGOM LASKAR

JUDGEMENT

(1.) Heard Mr. A. M. Barbhuiya, the learned counsel for the petitioner. Also heard Mr. M. J. Quadir, the learned counsel for the respondent.

(2.) This Revision Petition under Sec. 448/442 of the BNSS, 2023 has been filed by the petitioner, namely, Fazil Ahmed Barbhuiya, impugning the judgment and order dtd. 16/12/2025, passed by the Court of learned Sessions Judge, Hailakandi, in Criminal Appeal No.13/2024, whereby, the appeal preferred by the present petitioner against the order dtd. 21/2/2024, passed by the learned Judicial Magistrate First Class, Hailakandi, in DV Case No.56/2021, was dismissed. By the aforesaid order, the learned Judicial Magistrate First Class, Hailakandi, had enhanced the interim maintenance awarded to the respondent from Rs.4,000.00 to Rs.8,000.00.

(3.) The facts relevant for consideration of the instant revision petition, in brief, are that the present petitioner married the respondent as per Muslim personal law, on 29/12/2019 by fixing the dower money of Rs.3,25,000.00. It is alleged in the present petition by the petitioner that, after a few days of their marriage, the respondent/ wife deserted the petitioner and filed a false case against him as well as his brother, which was registered as Algapur P.S. Case No. 223/2021 under Ss. 498A/376/506/406 of the Indian Penal Code. The said case is Crl.Rev.Pet.No. 45/2026 Page 2 now registered as Sessions Case No.21/2023 and the trial is going on in the Court of the learned Sessions Judge, Hailakandi.