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Judgment
9 paragraphs · 162 wordsRameshwar Vyas, J
The matter comes upon an 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. 1964/2022.
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, in the cause title of the bail application, the name
of the police station has wrongly been mentioned as ""Police Station Abu Road, District Sirohi"", whereas, correct name of the police station is ""Police
Station Mount Abu, District Sirohi"". It is prayed 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"".