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Judgment
6 paragraphs · 163 wordsRameshwar Vyas, J
This matter comes upon an application filed by the appellants for rectification of the order dated 12.11.2021 passed by this Court in S.B. Cr. Misc. Suspension of Sentence Application (Appeal) No. 609/2021.
Learned counsel for the appellants submits that in the application submitted by the appellant seeking suspension of sentence, name of father of appellants Ummed Singh, Mahendra Singh and Manoj Kumar @ Pappu has wrongly been mentioned as Jora Ram, instead of Sultan Ram. In the impugned order, learned trial court has mentioned the correct name of father of the present appellants.
For the reasons mentioned in the application, the same is allowed. In the impugned order, name of father of appellants Ummed Singh, Mahendra Singh and Manoj Kumar @ Pappu may be read as Sultan Ram instead of Jora Ram.
Now, the present appellants shall appear before this Court on 23.3.2022.
Appellants are granted two weeks’ time to furnish bail bonds in pursuance of the order dated 12.11.2021.