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Judgment
3 paragraphs · 188 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 27.03.2024 passed by this Court in S.B. Criminal Misc. Suspension of Sentence Application (Appeal) No.334/2024 in S.B. Criminal Appeal (Sb) No.371/2024 titled as Radha Devi & Anr. Vs. State of Rajasthan. It is averred in the application that due to typographical error, number of Sessions Case has wrongly been mentioned as 01/2023 in the order dated 27.03.2024 whereas the actual number of Sessions Case is 01/2013, therefore, it is prayed that necessary correction may be made in the order dated 27.03.2024.
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 27.03.2024, number of Sessions Case may be read as 01/2013 instead of 01/2023. The application is allowed in these terms. This order shall be treated as part and parcel of the order dated 27.03.2024.