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Judgment
6 paragraphs · 183 wordsManoj Kumar Garg, J
The instant application has been filed by the petitioner for seeking correction in order passed by this Court dated 05.10.2023 in SBCRLMB Application No.11966/2023, whereby the benefit of bail was granted to the petitioner.
Learned counsel for the petitioner stated that inadvertently due to typographical error, address of the petitioner has wrongly been mentioned as ‘R/o Ward No. 9 Sadhuwala Lalgarh Jattan’ instead of ‘R/o Ward No. 9 Ladhuwala Lalgarh Jattan’. Therefore, it is prayed that the correct address of the petitioner i.e., “R/o Ward No. 9 Ladhuwala Lalgarh Jattan” may be ordered to be mentioned in the order dated 05.10.2023.
For the reasons and on the grounds as mentioned in the application, the application is allowed.
Accordingly, it is ordered that correct address of the petitioner which is, ‘R/o Ward No. 9 Ladhuwala Lalgarh Jattan’ may be read in the order instead of ‘R/o Ward No. 9 Sadhuwala Lalgarh Jattan’, wherever it appears in the order dated 05.10.2023 passed by this Court in S.B. Criminal Misc. Bail Application No.11966/2023.
The instant Criminal Misc. Application stands disposed of accordingly.