Page No.# 1/2 vs The State Of Assam And Anr
2023 Latest Caselaw 3287 Gua

Citation : 2023 Latest Caselaw 3287 Gua
Judgement Date : 23 August, 2023

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 23 August, 2023

                                                           Page No.# 1/2

GAHC010177842023




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

                           Case No. :I.A.(Crl.)/707/2023


         ALIBOR RAHMAN AND 2 ORS
         S/O SAHABOL SK.
         R/O VILL- GHASBARI

         P.S. BILASIPARA

         DIST. DHUBRI
         ASSAM

         2: KAJIBOR RAHMAN
         S/O SAHABOL SK.
         R/O VILL- GHASBARI

         P.S. BILASIPARA

         DIST. DHUBRI
         ASSAM

         3: SOFIOR RAHMAN
         S/O SAHABOL SK.
         R/O VILL- GHASBARI

         P.S. BILASIPARA

         DIST. DHUBRI
         ASSAM
         VERSUS

         THE STATE OF ASSAM AND ANR
         REPRESENTED BY THE PP
         ASSAM

         2:KOSIR ALI
                                                                        Page No.# 2/2

           S/O SABED ALI
           R/O VILL- JOGIRMAHAL
           P.O. GHASHBARI
           P.S. BILASIPARA
           DIST. DHUBRI
           ASSAM
           PIN-783348
           ------------
           Advocate for : MR. A GOGOI
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR



                                       BEFORE
                THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                 ORDER

23.08.2023

This IA is filed with a prayer to correct/ add/ modify the prayer portion of the connected Crl. Rev. P. 298/2023.

The explanation given for such correction at paragraph Nos. 3,4,5 and 6. Considering the fact that the mistake is only to the effect that the impugned judgment and order is not incorporated/ mentioned in the prayer portion of the connected revision petition, the present application stands allowed.

Accordingly, prayer portion be corrected in the concerned Section of this Registry in presence of the learned counsel of the petitioner. IA stands disposed of.

JUDGE

Comparing Assistant