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Ravi Prakash vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 19 March 2024 · Citation: (2024) 03 RAJ CK 0076

HON’BLE JUDGES
Farjand Ali, J
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Application No. 141 Of 2024
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Judgment

7 paragraphs · 198 words

Farjand Ali, J

1.

The instant criminal misc. application has been preferred on behalf of the petitioner seeking correction in the order dated 28.02.2024 passed by this Court in S.B. Criminal Misc. Bail Application No.15689/2023 (Ravi Prakash Vs. State of Rajasthan & Anr.).

2.

It is averred in the application that in Para Nos.6 and 10 of the aforesaid order, due to typographical and inadvertent error, the name of witness has been mentioned as “Sunil Bishnoi” instead of “Suresh Bishnoi”.

3.

Having considered the submission advanced and on perusal of the order in which correction is sought, I am of the view that the correction sought for is essential.

4.

Accordingly, the instant application is allowed.

5.

It is ordered that in Para Nos.6 and 10 of the order dated 28.02.2024 passed by this Court in S.B. Criminal Misc. Bail Application No.15689/2023 (Ravi Prakash Vs. State of Rajasthan & Anr.), the name of witness shall be read as “Suresh Bishnoi” instead of “Sunil Bishnoi”.

6.

This order shall be treated as part and parcel of the order dated 28.02.2024 passed by this Court in S.B. Criminal Misc. Bail Application No.15689/2023 (Ravi Prakash Vs. State of Rajasthan & Anr.).