Shri Vinayak Complex vs State Of Rajasthan (2025:Rj-Jd:18013)
2025 Latest Caselaw 11267 Raj

Rajasthan High Court - Jodhpur

Shri Vinayak Complex vs State Of Rajasthan (2025:Rj-Jd:18013) on 8 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:18013]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                S.B. Criminal Misc. Appli No. 199/2025

Shri Vinayak Complex, Through Proprietor Hitendra Puri S/o Shri
Devendra Puri Aged About 45 Years, Resident Of Hotel Vinayak
Palace , Collectorate Choraha Ps Kotwali District Chittorgarh
(Raj.)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Rajendra Singh S/o Madan Singh (Died), Aged About 58
         Years, Through His Power Of Attorney Pushpendra Kothari
         S/o Rajendra Singh Kothari Aged About 58 Years Resident
         Of 114/2 Pratap Nagar, Chittorgarh Tehsil And District
         Chittorgarh Rajasthan
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Mohit Singh
For Respondent(s)         :     Mr. VS Rajpurohit, Dy.G.A.



                HON'BLE MR. JUSTICE FARJAND ALI

Order

08/04/2025

1. The instant application has been preferred for recalling the

order dated 27.01.2025 passed by this Court.

1. After passing any order, a criminal court becomes functus

officio and as per Section 362 of Cr.P.C., only arithmetic and

clerical errors can be rectified.

2. Nothing would preclude the learned trial Court to hear the

parties on question of law and to decide the matter in accordance

with the judgment of Hon'ble the Supreme Court in the case of

Jugesh Sehgal Vs. Shamsher Singh Gogi. (2009) 14 SCC

683.

[2025:RJ-JD:18013] (2 of 2) [CRLMA-199/2025]

4. Accordingly, the instant application is disposed of.

(FARJAND ALI),J 15-divya/-

Powered by TCPDF (www.tcpdf.org)