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Judgment
3 paragraphs · 183 wordsFarjand Ali, J
The instant criminal misc. application under Section 482 of Cr.P.C. has been preferred on behalf of the learned counsel for the petitioner seeking correction in the order dated 25.1.2024 passed by this Court in S.B. Criminal Misc. IInd Bail Application No.997/2024 titled as Prabhu Dayal Vs. State of Rajasthan. It is averred in the application that due to typographical error, the FIR No. In the table has wrongly been mentioned as 269/2017 at Serial No.1 of the order dated 25.01.2024 whereas the actual FIR No. is 269/2023, therefore, it is prayed that necessary correction may be made in the order dated 25.01.2024.
Having heard learned counsel for the applicant and on perusal of the material available on record, this Court is of the opinion that it is essential to rectify the aforesaid error, therefore, it is ordered that in the order dated 25.01.2024, the FIR number in the table may be read as 269/2023 instead of 269/2017. The application is allowed in these terms. This order shall be treated as part and parcel of the order dated 25.01.2024.