ASIF MANNAN Vs. AYESHA AFSANA SULTANA

JUDGEMENT

(1.) This is a petition, made under Section 397, read with Section 482 of the Cr.P.C., challenging the legality, propriety and correctness of the judgment and order, dated 15-05-2018, passed by learned Principal Judge, Family Court No. 1, Kamrup (M), Guwahati, in F.C.(Criminal) No. 196/2015, granting maintenance allowance of Rs.6,000/- per month to the respondent/wife with effect from the date of the judgment and order.

(2.) I have perused the petition as well as annexures furnished thereto including the copy of the order.

(3.) I have also heard the learned counsel for parties as indicated above. Since none appeared for the petitioner on repeated calls and it is also found that this is a proceeding pending for more than a year, challenging the order granting maintenance allowance, under Section 125 of the Cr.P.C., the learned counsel, Mr. A. Tiwari, is appointed as Amicus Curiae for the petitioner. This Court has also noted, before appointing the learned Amicus Curiae, that for five consecutive dates, the petitioner remained unrepresented before this Court.