Yogendra Singh Negi vs State Of Rajasthan And Others

Kuldeep Mathur, J

The instant criminal miscellaneous application has been preferred by the learned counsel for the applicant - appellant seeking correction in the judgment dated 9.10.2023 passed in S.B.Cr. Appeal (SB) No.1829/2023.

Learned counsel for the petitioner submitted that due to inadvertence, in the cause title of the Cr.Appeal (SB), the father’s name of the accused appellant has been wrongly mentioned as Gopal Singh Negi instead of Bhopal Singh Negi. Learned counsel submitted that this Court has granted to the appellant vide judgment dated 9.10.2023 but due to mentioning of wrong name of appellant’s father in cause title of appeal, the same has been mentioned in the cause title as well as operative portion of the judgment dated 9.10.2023 which may be rectified.

The prayer thus made is reasonable and justified. Accordingly, the criminal miscellaneous application is allowed. It is directed that in the judgment dated 9.10.2023, passed in S.B.Cr. Appeal (SB) No. 1829/2023, the name of the appellant’s father be read as ‘Bhopal Singh Negi’ instead of ‘Gopal Singh Negi’.