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Judgment
4 paragraphs · 142 wordsKuldeep Mathur, J
The instant misc. application has been filed seeking correction in the order dated 07.10.2023 passed by this Court in S.B. Criminal Misc. (Pet.) No.444/2023 as far as the name and case number in the first para and in the last para of the order has been inadvertently mentioned as ‘Criminal Case Nos.160/2021 and 151/2021 pending before the Additional Session Judge No.2, Udaipur’, instead of ‘Judicial Magistrate, City-South No.2, Udaipur in Regular Case No.855/2019’.
For the reasons contained in the application, the same is allowed and it is ordered that in first para and in last para of the order dated 07.10.2023, ‘Criminal Case Nos.160/2021 and 151/2021 pending before the Additional Sessions Judge No.2, Udaipur ’ be read as ‘Judicial Magistrate, City-South No.2, Udaipur in Regular Case No.855/2019’.
This order shall be treated as part and parcel of the order