Santosh Bhai vs State Of Rajasthan

This application has been filed by the applicant indicating that in the appeal the name of husband of the appellant, by mistake, has been wrongly indicated as ‘Manohar Lal Dethudia’, whereas, the correct name is ‘Manohar Lal Rethudia’ and on of the mistake committed in the cause title of the appeal, the judgment dated 31.5.2023 passed in D.B. Criminal Appeal No.737/2009, also indicates the incorrect name and, therefore, the same may be corrected.

In view of the submissions made in the application, the same is allowed. Amended cause title filed is taken on record in the decided appeal. It is directed that in the judgment dated 31.5.2023 passed in D.B. Criminal Appeal No.737/2009, in the cause title the name of the appellant shall be read as under:-

“Santosh Bhai W/o Late Shri Manohar Lal Rethudia, aged about 56 years, R.o H-1, A/264, N.T.C. Colony, Rawat Bhatta, District Chittorgarh, Rajasthan. Legal heir of appellant Manohar Lal Rethudia (Now Deceased).”