PARIMAL DEBNATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS revision application is being disposed of at the admission stage with the consent of the learned counsel for both the sides.

(2.) I have heard Sri Inam Uddin, learned counsel for the petitioner. Also heard Sri K. Munir, learned Additional Public Prosecutor for the respondent No. 2, i. e. the State of Assam and Smt. S. Roy, learned counsel for the opposite party No. 2.

(3.) SRI Inam Uddin, learned counsel for the petitioner submitted that at the relevant time the petitioner/second party was busy in the treatment of this mother at Madras. Besides this, his father is also an ailing person and suffering from paralysis and simultaneously, the petitioner was also busy in the treatment of his father. According to the petitioner, as soon the petitioner came to know about the maintenance order he appeared in the Court and prayed for allowing him to contest the case.