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Judgment
4 paragraphs · 255 wordsManoj Kumar Garg, J
Instant misc. applications have been filed by the petitioners for correction in the order dated 13.10.2023 passed by this Court in SB Cr. Misc. Bail Application Nos.12740/2023 & 12769/2023 respectively, by which the bail applications were allowed.
Counsel for the petitioners submits that bonafidely and due to typographical error, address of petitioner Ankit Purohit has wrongly been mentioned in the cause title of bail application No.12740/2023 and consequent to which, wrong address of the petitioner Ankit Purohit has also been mentioned in the order dated 13.10.2023. Counsel further submits that due to typographical error, in the order dated 13.10.2023, FIR number has also wrongly been mentioned as “0033/2023”, instead of “0033/2022”. Counsel prays that necessary correction be made in the address of petitioner Ankit Purohit (Bail Application No.12740/2023) and in the FIR as mentioned in the order dated 13.10.2023, passed by this Court in the aforesaid misc. bail applications.
In view of submissions made and for reasons stated in the application, both the misc. applications are allowed and it is ordered that in the order dated 13.10.2023, passed by this Court in SB Crl. Misc. Bail Application Nos.12740/2023 & 12769/2023 respectively, FIR number be read as “0033/2022” instead of “0033/2023” and the address of petitioner (Bail Application No.12740/2023) be also read “Dev Pura (Gopalpura), PS Jaavda, District Chittorgarh” in place of “Sukh Pura, PS Bhesrodgarh, District Chittorgarh”. To that limited extent, the order dated 13.10.2023 passed by this Court in SB Cr. Misc. Bail Application Nos.12740/2023 & 12769/2023 respectively, stands modified/corrected.