Suresh Kumar vs State Of Rajasthan
2021 Latest Caselaw 7576 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 89/2021

Suresh Kumar S/o Rupa Ram Ji, Aged About 26 Years, R/o Mokhatra, Teh. Raniwara, P.s. Karda, Dist. Jalore. (At Present Lodged In Sub Jail, Bhinmal, Dist. Jalore).

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

----Respondent

For Petitioner(s) : Mr Vijay Raj Bishnoi For Respondent(s) : Laxman Solanki - PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

The instant application under Section 482 CrPC has

been filed on behalf of the petitioner seeking correction in the

order dated 11.02.2021 passed in S.B.Cr. Misc. Bail Application

No.2101/2021, whereby petitioner - Suresh Kumar was granted

bail in FIR No.16/2021 of Police Station, Ramsin, District Jalore.

Learned counsel for the petitioner has submitted that

father's name of the petitioner is Ruga Ram Ji but while drafting

the aforesaid bail application, his name was typed out as 'Rupa

Ram Ji and consequently, the same mistake had also occurred in

the order dated 11.02.2021 passed in S.B.Cr.Misc. Bail Application

No.2101/2021. Learned counsel for the petitioner has, therefore,

prayed that the said mistake may be rectified.

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, hence, the same is rectified and it is

(2 of 2) [CRLMA-89/2021]

ordered that wherever the name of petitioner's father 'Rupa Ram

Ji' is mentioned in the order dated 11.02.2021, the same may be

read as 'Ruga Ram Ji'.

Amended cause title, already filed, be taken on record.

The application stands disposed of.

(VIJAY BISHNOI),J

148-masif/-PS

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