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Page No.# 1/2 vs The State Of Assam
2025 Latest Caselaw 7893 Gua

Citation : 2025 Latest Caselaw 7893 Gua
Judgement Date : 17 October, 2025

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 17 October, 2025

                                                                        Page No.# 1/2

GAHC010228712025




                                                                  2025:GAU-AS:13931

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

                                Case No. : I.A.(Crl.)/1134/2025

            JOYDEEP GOALA
            S/O JAGAN GOALA R/O- VILL - SHIVALIK PARK LANE 10 UTTAR
            KRISHNAPUR PT. - I PS - SILCHAR DIST - CACHAR, ASSAM



            VERSUS

            THE STATE OF ASSAM
            EPRESENTED BY PP, ASSAM

            2:DILIP DEB
             S/O LATE KALACHAND DEB
            ADD. - RONGPUR
             SHANTIPARA HOUSE NO. 35
            PO - RONGPUR PS - SILCHAR
            DIST - CACHAR
            ASSA

Advocate for the Petitioner   : MR. K MIRA, MR. L R MAZUMDER

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


                                BEFORE
              HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                     ORDER

Date : 17.10.2025

Heard the learned counsel for the petitioner. This I.A has been preferred seeking certain corrections in the Order dated 22.09.2025 passed by this Hon'ble Court in I.A(Crl.) No. 06/2025.

It has been pointed out by learned counsel that in paragraph 2 of the said order, the date of the impugned judgment & order as well as the case number has not been mentioned.

Accordingly, the said order is corrected by adding the words "Dated 30.09.2024 in Special (POCSO) Case No. 32/2018" after the words "judgment and order" appearing in the second line of paragraph No. 2 of the Order dated 22.09.2025. The rest of the order remains as it is. This order will be read as part of the Order dated 22.09.2025.

I.A stands disposed off accordingly.

JUDGE

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