BHANU PAL CHOWDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the accused-petitioners as well as Mr. A.K.Bhowmik, learned Advocate General assisted by Mr. Samrat Ghosh, learned Special P.P. appearing for the State-respondent.

(2.) The instant matter relates to Amtali P.S. Case No.2019 AMT 071, registered under Sections 325,354 and 120(B) of IPC.

(3.) Mr. Lodh, learned counsel appearing for the petitioners has drawn my attention to the order dated 26.07.2019, whereby this Court had directed that the accused persons to remain present in the Court in connection with Amtali P.S. Case No. 2019 AMT 069. There are three cases out of the same incident and in the order dated 26.07.2019 in one sentence, the case number has been wrongly put as Amtali P.S. Case No. 2019 AMT 069, but, it ought to have written as Amtali P.S. Case No.2019 AMT 071. Mr. Lodh, learned counsel further submits that due to confusion in mentioning the case number in the order dated 26.07.2019, the accusedpersons could not appear personally before this Court.