Nainau Lal vs State Of Rajasthan (2025:Rj-Jd:53421)
2025 Latest Caselaw 16511 Raj

Rajasthan High Court - Jodhpur

Nainau Lal vs State Of Rajasthan (2025:Rj-Jd:53421) on 9 December, 2025

[2025:RJ-JD:53421]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Misc. Application No. 764/2025

Nainau Lal S/o Om Prakash, Aged About 22 Years, Resident Of
Amarwasi       Deeoli,   Police    Station       Hanuman         Nagar,   District
Bhilwara, Rajasthan
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Dashrath Singh
For Respondent(s)         :     Mr. Sriram Choudhary, PP


             HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

09/12/2025

1. The instant criminal misc. application has been filed seeking

correction in the order dated 24.11.2025 passed by this Court in

S.B. Criminal Misc. Suspension of Sentence Application (Appeal)

No.1050/2025.

2. Learned counsel for the applicant-appellant submits that

although the date of judgment, the sessions case number and the

name of the concerned Court were correctly mentioned in

paragraph 1 of the order, however, the same came to be wrongly

typed in paragraph 6 due to a typographical error. It is, therefore,

prayed that the said typographical errors may be rectified.

3. Considering the submissions made above, the present

application is allowed. It is ordered that in paragraph 6 of the

order dated 24.11.2025, the impugned order dated "20.11.2024"

shall be read in place of "07.11.2025"; similarly, "Sessions Case

No.62/2024" shall be read in place of "Sessions Case No.26/2019."

(Uploaded on 09/12/2025 at 05:19:11 PM)

[2025:RJ-JD:53421] (2 of 2) [CRLMA-764/2025]

Further, the name of the Court shall be read as "learned Special

Court, Protection of Children from Sexual Offences Act and

Commission for Protection of Child Rights Act, 2005 No.-2, Pali

(Rajasthan)" in place of "learned Sessions Judge, Merta".

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

dated 24.11.2025.

(SUNIL BENIWAL),J 11-Ashutosh/-

(Uploaded on 09/12/2025 at 05:19:11 PM)

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