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Karan @ Gopi vs State Of Rajasthan

Rajasthan High Court · Decided on 17 February 2022 · Citation: (2022) 02 RAJ CK 0066

HON’BLE JUDGES
Rameshwar Vyas, J
RESULT
Allowed
CASE NUMBER
S. B. Criminal Miscellaneous Appeal No. 49 Of 2022, S.B. Criminal Miscellaneous Bail Application No. 1965 Of 2022
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Judgment

5 paragraphs · 156 words

Rameshwar Vyas, J

The matter comes upon the application seeking correction in the name of the police station as reflected in the Order dated 14.02.2022 passed by this Court in S.B. Criminal Misc. Bail Application No. 1965/2022.

Heard learned counsel for the parties on the application.

It is submitted by learned counsel for the petitioner that due to inadvertance and typographical error, the name of the police station has wrongly been mentioned as "Police Station Abu Road, District Sirohi" in the Order dated 14.02.2022, whereas, the correct name is "Police Station Mount Abu, District Sirohi". He, therefore, prays that the name of the police station as mentioned in the Order dated 14.02.2022 may be rectified.

For the reasons mentioned in the application, the same is allowed. The name of the police station i.e. "Police Station Abu Road, District Sirohi" as reflected in the Order dated 14.02.2022 be now read as "Police Station Mount Abu, District Sirohi".