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Judgment
7 paragraphs · 190 wordsDinesh Mehta, J
The present application has been filed seeking rectification of the typographical error crept in the order dated 19.09.2022, passed by this Court in SB Criminal Misc. Petition No.5852/2022 (Uma Devi Vs. State of Raj. & Anr.).
Learned counsel for the applicants submitted that inadvertently, while typing the order dated 19.09.2022, the name of the trial Court has wrongly been mentioned as “Additional Chief Metropolitan Magistrate No.6, Jodhpur Metropolitan” instead of “Additional Chief Metropolitan Magistrate No.5, Jodhpur Metropolitan” in para Nos.1 & 8 of the order.
It is to be noted that the particulars of the Court were taken from what was typed by the learned counsel.
Be that as it may, the application is allowed as prayed.
The order dated 19.09.2022 passed by this Court in SB Criminal Misc. Petition No.5852/2022 is corrected/amended, as prayed.
Accordingly, it is ordered that amended order of 19.09.2022 passed in SB Criminal Misc. Petition No.5852/2022 with the requisite correction be drawn; earlier order be kept in ‘D’ part of the file; off loaded from the official website of High Court and new order be uploaded.