Azad Khan vs State Of Rajasthan (2025:Rj-Jd:11420)
2025 Latest Caselaw 8019 Raj

Rajasthan High Court - Jodhpur

Azad Khan vs State Of Rajasthan (2025:Rj-Jd:11420) on 27 February, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:11420]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 213/2025
Azad Khan S/o Shri Sher Khan, Aged About 39 Years, R/o Kadari
Mohalla Multani Santrampur, P.S. Santrampur Dist. Godhara
(Gujarat) (At Present Lodged In Central Jail, Udaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Anuj Sahlot
For Respondent(s)         :     Mr. Narendra Gehlot, PP with
                                Mr. Om Prakash Choudhary



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

27/02/2025 The matter comes up on an application (1/2025) filed by the

petitioner seeking correction/modification in the order dated

24.02.2025, passed by this Court, whereby the sentence of the

appellant was suspended.

Learned counsel for the appellant submits that inadvertently

due to typographical mistake, the name of appellant's father "Sher

Khan" has wrongly been typed as "Sher Singh". Therefore, it is

prayed that necessary correction/modification be made in the

order dated 24.02.2025.

In view of submissions made and for reasons stated in the

application, the same is allowed.

It is ordered that in the order dated 24.02.2025, the name of

appellant's father "Sher Singh" now be read as "Sher Khan". To

[2025:RJ-JD:11420] (2 of 2) [CRLR-213/2025]

that limited extent, the order dated 24.02.2024 stands

corrected/modified.

(MANOJ KUMAR GARG),J C-1-mSingh/-

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