Parmeshwar vs State Of Rajasthan (2025:Rj-Jd:53442)
2025 Latest Caselaw 16512 Raj

Rajasthan High Court - Jodhpur

Parmeshwar vs State Of Rajasthan (2025:Rj-Jd:53442) on 9 December, 2025

[2025:RJ-JD:53442]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc. Appli No. 776/2025

Parmeshwar S/o Madan Lal, Aged About 19 Years, R/o Amar
Indra Nagar Pali, P.S. Odyogik Kshetra Pali Dist. Pali,raj. (Lodged
In Dist. Jail Pali)
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       Ramesh       S/o       Bomaram,         R/o      ITI     Road,   Sidharth
         Restaurant, Pali, Dist. Pali, Raj.
                                                                  ----Respondents


For Appellant(s)            :    Mr. NS A. Rajpurohit
For Respondent(s)           :    Mr. N.S. Chandawat, PP
For Complainant             :    Ms. Manisha Rajpurohit with
                                 Mr. Guru Bohra



             HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

09/12/2025

1. The instant criminal misc application has been preferred on

behalf of appellant contending therein that though the bail plea

raised by the appellant by way of filing Criminal Appeal (SB)

No.2698/2025 has been allowed by this Court on 03.12.2025,

however, due to inadvertence, in para No.1 and in para 6, date of

the impugned order was typed 04.11.2025 in place of 24.11.2025

and name of the court were wrongly typed as "the Special Judge,

SC/ST (Prevention of Atrocities) Cases, Rajsamand" in place of the

Special Judge, SC/ST (Prevention of Atrocities) Cases, Pali

(Rajasthan).

2. Learned counsel for the applicant-appellant submits that the

date of judgment and the name of the concerned Court were

(Uploaded on 10/12/2025 at 12:54:22 PM)

[2025:RJ-JD:53442] (2 of 2) [CRLMA-776/2025]

wrongly typed in paragraph 1 and 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 1 and 6 of

the order dated 03.12.2025, the impugned order dated

"24.11.2025" shall be read in place of "04.11.2025"; similarly, the

name of the Court shall be read as "the Special Judge, SC/ST

(Prevention of Atrocities) Cases, Pali (Rajasthan)" in place of "the

Special Judge, SC/ST (Prevention of Atrocities) Cases,

Rajsamand".

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

dated 03.12.2025.

(SUNIL BENIWAL),J C-1-Ashutosh/-

(Uploaded on 10/12/2025 at 12:54:22 PM)

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