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
6 paragraphs · 149 wordsManoj Kumar Garg, J
The instant application has been filed by the petitioner for seeking amendment in order passed by this Court dated 05.02.2024 in SBCRLMB Application No.1190/2024, whereby the bail application of the petitioner was dismissed.
Learned counsel for the petitioner stated that in the order dated 05.02.2024 it is mentioned that “liberty is granted to the petitioner to file afresh after recording the statement of injured Joshinath” whereas the name of injured is Bhanwar Lal. Therefore, it is prayed that necessary modification be made in the order dated 05.02.2024.
For the reasons and on the grounds as mentioned in the application, the application is allowed.
Accordingly, it is ordered that name of injured may be read as ‘Bhanwar Lal’ instead of ‘Joshinath’ in the order dated 05.02.2024 passed by this Court in S.B. Criminal Misc. Bail Application No.1190/2024.
The instant Criminal Misc. Application stands disposed of accordingly.