Kamlesh @ Kailash vs State Of Rajasthan
2021 Latest Caselaw 5663 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 71/2021

1. Kamlesh @ Kailash S/o Sh. Laluram, Aged About 25 Years, By Caste Patel, R/o Peeladar, Police Station Jawar Mines, District Udaipur (Raj.). (Presently Lodged In Sub Jail, Salumber).

2. Laluram S/o Sh. Bheemji, Aged About 50 Years, By Caste Patel, R/o Peeladar, Police Station Jawar Mines, District Udaipur (Raj.). (Presently Lodged In Sub Jail, Salumber).

3. Ishwar S/o Sh. Bhagwanlal, Aged About 26 Years, By Caste Patel, R/o Dhawadiya, Police Station Jawar Mines, District Udaipur (Raj.). (Presently Lodged In Sub Jail, Salumber).

4. Govind Ram S/o Sh. Kewaji, Aged About 37 Years, By Caste Patel, R/o Dhawadiya, Police Station Jawar Mines, District Udaipur (Raj.). (Presently Lodged In Sub Jail, Salumber).

----Petitioners Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr C.S.Rathore For Respondent(s) : Mr Shrawan Bishnoi - PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2021

The instant application has been filed on behalf of the

petitioners seeking correction in the order dated 11.02.2021

passed by this Court in S.B.Cr. Misc.IInd Bail Application

No.1771/2021.

Learned counsel for the petitioners has submitted that

the petitioners were arrested in connection with FIR No.96/2019

(2 of 2) [CRLMA-71/2021]

of Police Station, Jawar Mines, Udaipur, however, while drafting the

aforesaid bail application, inadvertently, FIR No.96/2016 was

mentioned in it and consequently, in the order dated 11.02.2021,

by which the petitioners were granted bail, the said mistake had

also occurred, which requires rectification.

Having regard to the facts and circumstances of the

case, this Court is of the opinion that the aforesaid mistake is

nothing but a bonafide one occurred due to inadvertence. Hence,

the same is rectified and it is ordered that wherever the "FIR

No.96/2016" is mentioned in the order dated 11.02.2021 passed

in S.B.Cr.Misc. IInd Bail Application No.1771/2021, the same be

read as "FIR No.96/2019".

This application stands disposed of accordingly.

(VIJAY BISHNOI),J

masif/-PS

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