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High CourtsSingle Bench(2022) 07 RAJ CK 0064

Ganshyam Gayari vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 27 July 2022

HON’BLE JUDGES
Vinod Kumar Bharwani, J
RESULT
Allowed
CASE NUMBER
S.B. Criminal Miscellaneous Application No. 212 Of 2022
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Judgment

5 paragraphs · 119 words

Vinod Kumar Bharwani, J

The instant criminal misc. application has been filed on behalf of the applicant-petitioner seeking correction in the order dated 29.06.2022 passed by this Court in S.B. Criminal Misc. Petition No.3746/2022 as in the said order, in Paragraphs No.1 and 5 ‘Criminal Case No.13110/2017’ has been inadvertently mentioned instead of ‘Criminal Case No.710/2017’.

From a perusal of the file, it is apparent that the prayer made for correction is justified.

Accordingly, the instant criminal misc. application is allowed and it is ordered that in the order dated 29.06.2022, in Paragraphs No.1 and 5 ‘Criminal Case No.13110/2017’ be read as ‘Criminal Case No.710/2017’.

This order shall be treated as part and parcel of the order dated 29.06.2022.