FAZLUL KARIM Vs. MALLIKA KHATUN

JUDGEMENT

(1.) Heard Mr. A. Ali, learned counsel appearing for the petitioner/husband and Mr. AK Purkayastha, learned counsel appearing on behalf of the sole respondent/wife.

(2.) By this petition under Section 482 CrPC read with Section 397 CrPC, the petitioner has challenged the order dated 12.2.2018 passed by the learned Additional Sessions Judge, Nagaon in Criminal Revision No.38(N)/2016.

(3.) Briefly stated, the case of the petitioner is that the respondent/wife filed the D.V. Case No.27/2015 under Section 12 of the Domestic Violence Act against the petitioner/husband seeking various reliefs including interim relief under Section 23 of the Act. The learned trial court, accordingly, issued Notice to the respondent (petitioner herein) to appear before the court and to submit written statement but as the petitioner/husband did not turn up before the court, the case was proceeded exparte and after recording the evidence of the respondent/wife, the court vide order dated 8.10.2015 passed the order directing the petitioner to pay sum of Rs.2,000/- to his wife/respondent and minor child and also directed to pay sum of Rs.2,000/- as compensation under Section 20 of the Act.