ALAUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) APPLICATION is filed with the prayer as follows :

(2.) THE abovementioned Crl. Revn. No. 380/03 was dismissed by an order dated 23/2/2007 on the ground of non-prosecution by the petitioner.

(3.) HEARD Mr. I. Uddin, learned counsel for the petitioners and Mr. B. S. Sinha, learned Public Prosecutor.