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Judgment
3 paragraphs · 99 wordsVijay Bishnoi, J
This criminal misc. application under Section 482 Cr.P.C. has been preferred on behalf of the petitioner seeking correction in the order dated 15.2.2022 passed by this Court in S.B. Criminal Misc. Second Bail Application No.16848/2021.
For the reasons averred in the aforesaid criminal misc. application, the same is allowed and it is directed that in the order dated 15.2.2022 passed by this Court in S.B. Criminal Misc. Second Bail Application No.16848/2021, the address of the petitioner shall be read as “Jamalpura, Police Station Jahajpur, District Bhilwara” instead of “Jamalpura, Police Station Jahajpur, District Barmer”. Ordered accordingly.