Page No.# 1/3 vs The State Of Assam And Anr
2024 Latest Caselaw 3293 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 14 May, 2024

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                       Page No.# 1/3

GAHC010168202019




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

                                 Case No. : Crl.A./298/2019

            MD. SABIR AHMED AND ANR
            S/O- MD. AMIR ALI, R/O- DAKHIN NOWABIL, P.S. MURAJHAR, DIST.-
            HOJAI, ASSAM.

            2: MD. AMIR ALI
             S/O- SUNA HAZI
             R/O- DAKHIN NOWABIL
             P.S. MURAJHAR
             DIST.- HOJAI
            ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE P.P., ASSAM.

            2:HARISH ALI
             S/O- LATE SAMSUDDIN
             R/O- DAKHIN LASKAR PATHAR
             P.S. LANKA
             DIST.- NAGAON
            ASSAM
             PIN- 782446

Advocate for the Petitioner   : MR. A CHAUDHURY

Advocate for the Respondent : PP, ASSAM
                                                                        Page No.# 2/3


                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                  HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                      ORDER

Date : 14.05.2024 (K.R. Surana, J)

Heard Mr. A. Choudhury, learned counsel for the appellants. Also heard Ms. S. Jahan, learned APP appearing for respondent no.1.

2. This matter has been listed at the instance of the learned counsel for the appellants, who has pointed out that some inadvertent typing errors have crept in the cause title of judgment and order dated 24.04.2024, passed in this appeal. It is pointed out that in the cause title, (1) reference to interlocutory application may not be there as the said I.A.(Crl.) no. 642/2019 has already been disposed of; (2) in respect of appellant no.1, the spelling of the district should be Hojai, which is inadvertently spelt as Hojal; (3) in respect of the appellant no.2, the correct spelling of the P.S. is Murajhar, which is incorrectly spelt as Murajdhar; and (4) in respect of respondent no.2, he is the son of Late Samsuddin, which is incorrectly typed as S/o. Late Dakhin Laskar Pathar, which is in fact the name of his village.

3. Accordingly, in the judgment and order dated 24.04.2024 passed in this Crl.A. 298/2019, (1) the reference made of I.A.(Crl.) no. 642/2019, is ordered to be deleted from the cause title; (2) District of appellant no.1 shall be corrected as Hojai; (3) P.S. of appellant no.2 shall be corrected as Murajhar; and (4) the correct cause title for respondent no.2 would be "Harish Ali, Son of Late Samsuddin, Resident of Dakhin Laskar pathar, P.S. Lanka, Dist- Nagaon, Assam, Pin- 782446."

4. Accordingly, the corrections are made in the cause title of the Page No.# 3/3

judgment and order dated 24.04.2024 passed in this Crl.A. 298/2019.

5. This order shall be read together with the judgment and order dated 24.04.2024 passed in Crl.A. 298/2019.

                      JUDGE                                 JUDGE




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