RAHUL KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F. Haque, learned counsel for the applicant/petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam, appearing for the State.

(2.) The applicant is permitted to make correction in respect of the relevant Section quoted under the IPC.

(3.) Registry to make necessary correction in the system also.