Balkesh @ Ravi Poonia Son Of Jhabar ... vs The State Of Rajasthan
2021 Latest Caselaw 1425 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Application No. 43/2021

                                      IN

              S.B. Criminal Appeal No.1849/2020

Balkesh @ Ravi Poonia Son Of Jhabar Singh, Aged About 36
Years, R/o Bajawa Suri Ka, Police Station Mandrela, Distt.
Jhunjhunu (Raj.) (At Present Confined In District Jail Jhunjhunu)
                                                                   ----Petitioner
                                   Versus
1.      The State Of Rajasthan, Through P.p.
2.      Keshuram     S/o     Amarchand,            R/o      Bajawa   Suro    Ka,
        Mandrela, District Jhunjhunu (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Vijay Poonia For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/02/2021

1. The matter comes up on an application filed by the applicant

for correction of the number of the F.I.R. in the order dated

04.02.2021 passed by this Court in S.B. Criminal Appeal

No.1849/2020.

2. It is contended by counsel for the applicant that the appeal

pertains to F.I.R. No.122/2019, whereas in the Para No.2 of the

order dated 04.02.2021, F.I.R. No.112/2019 was mentioned. It is

further contended that this error occurred due to typographical

error in the subject matter of the criminal appeal, where F.I.R.

No.112/2019 was mentioned. However F.I.R. No.122/2019 was

(2 of 2) [CRLMA-43/2021]

attached with the main criminal appeal and the criminal appeal

was allowed with a detail order considering the F.I.R.

No.122/2019.

3. I have considered the contentions.

4. Considering the contentions of counsel for the applicant, I

deem it proper to allow the application.

5. Application is allowed and in the order dated 04.02.2021, in

Para No.2 "F.I.R. 112/2019" now be read as "F.I.R. No.122/2019".

Amended cause-title has also been filed, which is taken on record

in main Criminal Appeal.

(PANKAJ BHANDARI),J

ARTI SHARMA /39

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