Mobin Marak @ Mabinson Marak vs The State Of Asam And Anr
2022 Latest Caselaw 663 Gua

                                                                   Page No.# 1/2

GAHC010006172022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : Crl.A./28/2022

            MOBIN MARAK @ MABINSON MARAK
            S/O LATE GULENDRA SANGMA
            VILLAGE BAKJRAPUR, PS DUDHNOI, DIST GOALPARA, ASSAM, 783122



            VERSUS

            THE STATE OF ASAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:MS. SPENCER R. SANGMA
            W/O DILCHENG MOMIN

            RESIDENT OF BAKHRAPUR
            PS DUDHNOI
            DIST GOALPARA
            ASSAM. 78312

Advocate for the Petitioner   : MR. N UDDIN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 23-02-2022 Suman Shyam, J Page No.# 2/2

Heard Mr. M. Haque, learned counsel for the appellant. Also heard Mr. R. Kaushik,

learned Addl. P.P. Assam appearing for the State.

Record reveals that this is an appeal from jail but according to the appellant's

counsel, the appeal has been instituted by him. We have also found that the impugned

judgment and order does not tally with one which was apparently assailed by the

appellant's counsel.

In item No. 4, i.e. the present item, the number of the appeal has been shown in

the cause list as Crl. Appeal No. 28/2022 but the record of Crl. A. (J) No. 28/2022 has

been sent, which is the same appeal as in item No. 5 of today's cause list. Therefore,

there appears some mistake, which requires correction.

Registry to, therefore, examine the matter and list this appeal along with

appropriate note

JUDGE JUDGE GS

Comparing Assistant