Gauhati High Court
Saneka Parvin vs The State Of Assam And Ors on 4 February, 2025
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/4
GAHC010014492025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.)/66/2025
SANEKA PARVIN
W/O HAF H. RAHMAN 952TPT COY ASE, C/O 99 APO, PIN - 905952, VILL -
SURUN, P.O. - PARAHARIPUR, P.S. - ITAHAR, DIST - UTTAR DINAJPUR,
WEST BENGAL, PIN - 733143
VERSUS
THE STATE OF ASSAM AND ORS
REP BY THE PP ASSAM
2:MUNENDRA KUMAR
S/O PRITAM SINGH
P/R/A UNIT 822 (FD WKSP COY EME) JAMMU AND KASHMIR (PATTAN)
PIN-906822. PERMANENT ADD- VILL- SALEMPUR
P.O.-SALEMPUR
DIST- BULAND SAHAR
STATE- UTTAR PRADESH
PIN-203001
3:CHAUDHARI RAMESH KUMAR VELA BHAI
S/O CHAUDHARI VELA BHAI
P/R/A 526 ASC BN A-COMPANY I - PALATOON
C/O 56 APO
PIN-905526
CITY - JAMMU
STATE - JAMMU AND KASHMIR
PERMANENT ADD - VILL- SALIMGADH
TEHSIL - KANKREJ
DIST - BANASKANTHA
P.O. - TERVADA
P.S. - TERVADA
PIN - 385320
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STATE - GUJRA
Advocate for the Petitioner : NEKIBUR ZAMAN CHOUDHURY, MR. A R BHUYAN,,
Advocate for the Respondent : PP, ASSAM,
Linked Case : Crl.Pet./816/2024
MUNENDRA KUMAR AND ANR
S/O PRITAM SINGH
P/R/A UNIT 822 (FD WKSP COY EME) JAMMU AND KASHMIR (PATTAN)
PIN-906822. PERMANENT ADD- VILL- SALEMPUR
P.O.-SALEMPUR
DIST- BULAND SAHAR
STATE- UTTAR PRADESH
PIN-203001
2: CHAUDHARI RAMESH KUMAR VELA BHAI
S/O CHAUDHARI VELA BHAI
P/R/A 526 ASC BN A-COMPANY I - PALATOON
C/O 56 APO
PIN-905526
CITY - JAMMU
STATE - JAMMU AND KASHMIR
PERMANENT ADD - VILL- SALIMGADH
TEHSIL - KANKREJ
DIST - BANASKANTHA
P.O. - TERVADA
P.S. - TERVADA
PIN - 385320
STATE - GUJRAT
VERSUS
THE STATE OF ASSAM AND ANR
REPRESENTED BY THE PUBLIC PROSECUTOR
ASSAM
2:SANEKA PARVIN
W/O HAF H. RAHMAN 952TPT COY ASE
C/O 99 APO
PIN - 905952
VILL - SURUN
P.O. - PARAHARIPUR
Page No.# 3/4
P.S. - ITAHAR
DIST - UTTAR DINAJPUR
WEST BENGAL
PIN - 733143
------------
Advocate for : MR. ANANTA RAM MEDHI Advocate for : PP ASSAM appearing for THE STATE OF ASSAM AND ANR BEFORE HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA 04/02/2025 Heard Mr. A R Bhuyan, the learned counsel for the applicant and Mr. D. P. Goswami, the learned Additional Public Prosecutor, Assam for the State.
2. This application has been filed praying for modification/rectification of the order dated 17.12.2024 passed by this Court in Crl. Pet. No. 816/2024.
3. In para-5 of the said order, it is mentioned that Mr. Borah, appearing for the said woman submits that she has no objection if the criminal proceeding against the petitioners is quashed.
4. Mr. Bhuyan, learned counsel for the applicant submits that it was not Mr. Bora, rather it was Ms. Bora.
5. Mr. Bhuyan, further submits that Ms. Bora is his colleague and she did not have sufficient experience in legal practice. Therefore, she might have made the mistake by stating the said thing before this Court.
6. I have considered the submissions made by the learned counsel for both sides.
7. The statement of Ms. Bora was recorded by this Court as it was. Therefore, there is no error to be corrected.
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8. This Court is of the opinion that the present I.A. does not have any merit and stands disposed of accordingly.
JUDGE Comparing Assistant