Veera Ram vs State Of Rajasthan
2021 Latest Caselaw 6420 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Application No.83/2021

Veera Ram S/o Sh. Rameshwar, Aged About 22 Years, R/o Bhukaro Ki Beri, P.s. Dhorimana District Barmer. (Presently Lodged In District Jail, Barmer).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr Sampat Prajapat For Respondent(s) : Mr A.R.Choudhary - PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/03/2021

The instant application has been filed on behalf of the

petitioner seeking correction in the order dated 01.03.2021

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

No.2880/2021.

Learned counsel for the petitioner has submitted that

petitioner Veera Ram was arrested in connection with FIR

No.172/2021 of Regional Forest Officer, Dhorimanna, District

Barmer, however, while drafting the aforesaid bail application, due

to inadvertence, FIR No.21/2021 was mentioned in it and

consequently, in the order dated 01.03.2021, by which the

petitioner was granted bail, the said mistake 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

(2 of 2)

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

the same is rectified and it is ordered that in the order dated

01/03/2021 passed in S.B.Cr.Misc. Bail Application No.2880/2021

wherever "FIR No.21/2021" is mentioned, the same be read as

"FIR No.172/2021".

This application stands disposed of accordingly.

(VIJAY BISHNOI),J

91-masif/-PS

Powered by TCPDF (www.tcpdf.org)