Ritik vs State Of Rajasthan
2021 Latest Caselaw 17835 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 370/2021

in

S.B. Cr. Misc. Bail Application No.14668/2021

Ritik S/o Dal Chand, Aged About 21 Years, Daroli, P.s. Dabok, Dist. Udaipur. (At Present Lodged In Central Jail, Udaipur).

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


For Petitioner(s)        :     Mr R.S. Mankad
For Respondent(s)        :     Mr Mukhtiyar Khan PP



            HON'BLE MR. JUSTICE SUDESH BANSAL

                         Judgment / Order

26/11/2021

This misc. application has been filed in respect of order dated

20.11.2021 passed by this Court in S.B. Cr. Misc. Bail Application

No.14668/2021 (Ritik Vs State) together with S.B. Cr. Misc. Bail

Application No.14670/2021 (Rahul Vs State), arising out of FIR

No.83/2021 of Police Station Kheroda, District Udaipur.

This Court vide order dated 20.11.2021 accepted both the

aforesaid bail applications.

Learned counsel for the applicant Ritik states that though an

amended cause title, showing correct name of father of the

petitioner Ritik as "Ritik s/o Narayan Lal" was filed yet in the bail

order dated 20.11.2021, "Ritik s/o Dal Chand" as previously

wrongly typed at the time of submitting of the Bail Application has

only appeared and correct name is not mentioned.

(2 of 2) [CRLMA-370/2021]

Having perused the file of S.B. Cr. Misc. Bail Application

No.14668/2021 and the order dated 20.11.2021, submission of

amended cause title is found truthful. However, it seems that for

typing the order, the downloaded template contained name of

petitioner's father as "Ritik s/o Dal Chand" as mentioned at the

time of initial submission of the bail application and by error of

inadvertent oversight, correct name from the amended cause title

was not substituted.

On the basis of amended cause title submitted in the Bail

Application No.14668/2021, I am satisfied that the correct name

of the father of accused petitioner Ritik is "Narayan Lal".

Accordingly, the operative portion of the order dated

20.11.2021 shall read as follows:

" Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners Ritik s/o Narayan Lal and Rahul s/o Vishnu shall be released on bail in connection with FIR No.83/2021 of Police Station Kheroda, District Udaipur provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial."

This order be read as integral part of aforesaid order dated

20.11.2021. The certified copy of the order shall be issued along

with amended cause title filed by petitioner Ritik s/o Narayan Lal.

The application stands disposed of accordingly.

(SUDESH BANSAL),J

48-MMA/-

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