STATE OF ASSAM Vs. SUBHENDU SORCAR

JUDGEMENT

(1.) By this petition, the petitioner has sought for modification, cancellation and/or alteration of the order dated 11.3.2008 passed by this court in Criminal Revision Petition No. 42 of 2008.

(2.) The brief facts leading to the filing of this application can be read as under :-

(3.) For an appropriate approach to the petition so made it will be appropriate for this court to refer the paragraph 12 of the order dated 11.3.2008, which reads as under :-