Rameshwar Aheer @ Ramesh vs State
2022 Latest Caselaw 1688 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc. Application No.25/2022

In

S.B. Criminal Misc. II Bail Application No.13605/2021

Rameshwar Aheer @ Ramesh S/o Shri Pyara Aheer, Aged About

32 Years, R/o Upreda, Rashmi Police Station, Distt. Chittorgarh.

(Lodged In District Jail, Chittorgarh)

----Petitioner Versus

State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi (through VC)

For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2022

This criminal misc. application under Section 482

Cr.P.C. has been preferred on behalf of the petitioner

seeking correction in the order dated 18.1.2022 passed

by this Court in S.B. Criminal Misc. Second Bail

Application No.13605/2021.

(2 of 2) [CRLMA-25/2022]

For the reasons averred in the aforesaid criminal

misc. application, the same is allowed and it is hereby

directed that in the order dated 18.1.2022 passed by this

Court in S.B. Criminal Misc. Second Bail Application

No.13605/2021, the 'FIR No.101/2020 of Police

Station Rashmi, District Chittorgarh' shall be read

instead of the 'FIR No.101/2020 of Police Station

Rasmi, District Bhilwara.

Ordered accordingly.

Amended cause title already filed is taken on record.

(VIJAY BISHNOI),J

42-msrathore/-

Powered by TCPDF (www.tcpdf.org)