IROM RANDHIR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) It is an application in MC(Cril.Petn.) No.10 of 2020 filed in Cril.Petn. No.17 of 2019 seeking the prayers as follows:-

(2.) When the matter is taken up today, Mr. N. Umakanta, Ld. Counsel for the petitioner/applicant has argued that in the last portion, Para No.35 (b) of page No. 37 of the judgment dated 29.01.2020 passed in Cril.Petn. No.17 of 2019, it is mentioned the FIR Number being FIR No.25(9)2018 Porompat PS instead of 256(9)2018 Porompat PS.

(3.) Therefore, he prayed this Court to modify the order by mentioning the Para No.35(b) as FIR Number being FIR No.256(9)2018 Porompat PS instead of 25(9)2018 Porompat PS.