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Judgment
7 paragraphs · 97 wordsIn the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all
concerned.
The matter comes up on application seeking correction in FIR number in bail order dated 18.05.2021 passed by this Court in S.B. Criminal Misc. Bail
Application No.6340/2021.
The application for the reasons mentioned therein is allowed.
The ""FIR No.39/2020 of Police Station Bhinmal, District Jalore"" be read as ""FIR No.92/2020 of Police Station Bhinmal, District Jalore"" in the order
dated 18.05.2021. Rest of the order shall remain as it is.