AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 165 wordsRameshwar Vyas, J
The matter comes upon the application seeking correction in the name of the police station as reflected in the operative portion of the Order dated 15.06.2022 passed by this Court in S.B. Criminal Misc. Bail Application No. 7870/2022.
Heard learned counsel for the parties on the application.
It is submitted by learned counsel for the petitioner that due to inadvertance, name of police station has wrongly been mentioned as "Police Station Suratgarh Sadar, District Sri Ganganagar" in the operative portion of the Order dated 15.06.2022, whereas, correct name is "Police Station Dhorimanna, District Barmer". He, therefore, prays that name of the police station as mentioned in the operative portion of the Order dated 15.06.2022 may be rectified.
For the reasons mentioned in the application, the same is allowed. The name of the police station i.e. "Police Station Suratgarh Sadar, District Sri Ganganagar" as reflected in the operative portion of the Order dated 15.06.2022 be now read as "Police Station Dhorimanna, District Barmer".