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Judgment
This application has been filed seeking correction in the order dated 1.6.2023 passed by this Court, wherein, on a letter petition seeking grant of 40 days parole, due to typographical mistake in para-5 of the order, direction have been given allowing permanent parole to the petitioner therein.
Submissions have been made that as the prayer made in the letter petition pertain to grant of 40 days parole, the order dated 1.6.2023 be corrected.
In view of the submissions made in the application, the same is allowed. The order dated 1.6.2023 is corrected / modified and the operative portion shall be read as under:-
“5. Having regard to the facts and circumstances of the case and after going through the record, This petition for 40 days’ parole is allowed and the Superintendent, Central Jail, Bikaner is directed to release the petitioner – Arjun Ram S/o Bhoma Ji, R/o Pahadpura, P.S. Sanchore, District Jalore, on 40 days’ parole on furnishing a personal bond of Rs.50,000/- only.”