SYED MUJAFFAR HUSSAIN Vs. SYEDA NAHIDA MONTAZ

JUDGEMENT

(1.) Heard the Mr. S.A. Ali, learned counsel for the petitioner as well as Mr. P.K. Garodia, learned counsel appearing for and on behalf of the respondent.

(2.) By filing this revision u/s.482 CrPC, the petitioner has sought for quashing of the proceeding pertaining to F.C. (Crl.) Case No.194/2016, pending before the learned Principal Judge, Family Court No.1, Kamrup at Guwahati and the impugned order dated 01.12.2016, whereby the learned trial Court has directed the present petitioner to pay interim maintenance @ Rs.2500/- per month to the respondent.

(3.) The respondent who is the wife of the present petitioner filed a maintenance petition before the Family Court No.1, Kamrup at Guwahati, praying for maintenance for herself and her minor daughter which was registered as F.C. (Crl.) Case No.194/2016, u/s.125 CrPC.