Chand Singh vs State Of Rajasthan ...
2023 Latest Caselaw 7988 Raj

[2023:RJ-JD:32899]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Application No. 355/2023

Chand Singh S/o Mool Singh, Aged About 47 Years, Baddu, Post Marevada, Police Station Mandal District Bhilwara The Then Head Constable No. 866, Police Station Asind District Bhilwara.

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

----Respondent

For Petitioner(s) : Mr. Devendra Sanwalot For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/10/2023

1. The instant criminal miscellaneous application has been

preferred seeking correction in the order dated 25.08.2023 passed

by this court in S.B. Criminal Misc. Suspension of Sentence

(Appeal) Application No.680/2023, whereby the sentences

awarded to the appellant-applicant by the learned Special Judge,

Prevention of Corruption Act Cases, Bhilwara vide judgment dated

12.06.2023 passed in Sessions Case No.69/2015 for the offences

under Sections 7 and 13(1)(D) read with Section 13(2) of the

Prevention of Corruption Act were suspended.

2. It is averred in the application that due to inadvertent error,

in the aforesaid order, the date of the impugned judgment has

been mentioned as '11.08.2023' instead of '12.06.2023'. Hence,

it is prayed that necessary correction may be made in the order.

[2023:RJ-JD:32899] (2 of 2) [CRLMA-355/2023]

3. Having gone through the impugned judgment as well as the

documents placed on record with the file, this court is of the

opinion that apparently an inadvertent typographical error has

crept in the order allowing the application seeking suspension of

sentence and it is essential to rectify the same.

4. Accordingly, it is ordered that the date of the impugned

judgment, wherever appearing wrong in the order dated

25.08.2023 passed by this court in S.B. Criminal Misc. Suspension

of Sentence (Appeal) Application No.680/2023 shall be read as

'12.06.2023' instead of '11.08.2023'. The application is allowed in

these terms.

5. This order shall be treated as part and parcel of the order

dated 25.08.2023.

(FARJAND ALI),J 32-Pramod/-

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