Gurmeet Singh vs State Of Rajasthan ...
2023 Latest Caselaw 8639 Raj

[2023:RJ-JD:35534] (1 of 2) [CRLMA-417/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 417/2023 in S.B. Criminal Revision Petition No.1372/2023

Gurmeet Singh S/o Shri Raja Singh, Aged About 48 Years, R/o Khooni Chak Singhpura Pilibangan Maanjhubaas Tehsil Pilibangan Dist. Hanumangarh Raj. At Present Lodged In Dist. Jail Hanumangarh

----Petitioner Versus

1. State of Rajasthan, through P.P.

2. Rohit Bansal S/o Shri Subhash Chandra, R/o Plot No. 15 Sector No. 12-L Sidhu Clinic Hanumangarh Junction Tehsil And Dist. Hanumangarh Raj.

----Respondents

For Petitioner(s) : Mr. Richin Surana For Respondent(s) : Mr. N.S. Bhati, P.P.

Mr. Trilok Joshi, for the complainant.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

17/10/2023

Through this misc. application, the petitioner seeks

modification in the order dated 12.10.2023 passed in S.B. Criminal

Revision Petition No.1372/2023.

It is averred in the application that due to inadvertence, in

the last para of the order dated 12.10.2023, it has wrongly been

mentioned that the bail bonds of the petitioner are discharged. He

is not in judicial custody. If after judgment of appeal, warrant has

been issued against the petitioner, then the same shall be

[2023:RJ-JD:35534] (2 of 2) [CRLMA-417/2023]

withdrawn forthwith upon showing receipt of deposition of cost

with the DLSA, Hanumangarh.

For the reasons mentioned in the application, the same is

allowed and it is ordered that the operative para of the order

dated 12.10.2023 shall now be read as under:

"The petitioner Gurmeet Singh is in custody. Upon

depositing the amount of cost with the DLSA, Hanumangarh,

he shall be released from jail forthwith if not wanted in any

other case.

The application for suspension of sentence is disposed

of."

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

dated 12.10.2023.

(KULDEEP MATHUR),J 1-Ravi Khandelwal

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