Mohammad Ilias vs State Of Rajasthan And Others

Goverdhan Bardhar, J

This application under Article 226 of the Constitution of India has been preferred on behalf of the applicant-petitioner through his mother seeking correction in the order dated 24.08.2021 passed by this Court in D.B.Cr.Writ Petition No.1256/2021, whereby the applicant-petitioner has been granted parole for a period of twenty days.

Learned counsel for the applicant-petitioner has submitted that though, the applicant-petitioner is confined in Central Jail, Bikaner but due to inadvertence, while drafting the aforesaid writ petition, the name of District Jail, Sikar was typed out and consequently, the said mistake has also occurred in the order dated 24.08.2021 passed in D.B.Cr. Writ Petition No.1256/2021. Learned counsel for the applicant-petitioner has, therefore, prayed that the aforesaid mistake may be rectified and the amended cause title, already filed, may be taken on record.

Having regard to the facts and circumstances of the case, we are of the opinion that the aforesaid mistake occurred in the order dated 24.08.2021 passed in D.B.Cr. Writ Petition No.1256/2021, whereby the applicant-petitioner has been granted parole, is nothing but a bonafide one, hence, the same is rectified and it is ordered that wherever the name of 'District Jail Sikar' is mentioned in the order dated 24.08.2021, the same may be read as 'Central Jail, Bikaner'.

Amended cause title, already filed, be taken on record.

The application stands disposed of.