Harzi Ram vs State Of Rajasthan (2026:Rj-Jd:17790)
2026 Latest Caselaw 5980 Raj

Rajasthan High Court - Jodhpur

Harzi Ram vs State Of Rajasthan (2026:Rj-Jd:17790) on 16 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:17790]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
        S.B. Criminal Miscellaneous Application No. 256/2026

Harzi Ram S/o Shri Manji Ram, Aged About 43 Years, R/o Maliyo
Ka Bas, Dhumbaliya, Bagoda Police Station At Present Kankhi
Sivana Police Station District Balotra
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                   ----Respondent


For Petitioner(s)           :     Mr. K.L. Vishnoi
For Respondent(s)           :     Mr. H.S. Jodha, PP



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

16/04/2026

1. The present misc. application has been filed seeking

correction in the order dated 13.04.2026 passed by this Court in

SBCRLMB No.3423/2026.

2. Counsel for the petitioner submits that on account of

typographical error, in Para No.1 as well as in Para No.7 of the

above-said order, Name & District of police station has wrongly

been mentioned as "Police Station Garhi District Banswara"

instead of "Police Station Siwana District Balotra". He further

submits that in the cause title of the order dated 13.04.2026,

name of the petitioner has also wrongly been mentioned as "Hazi

Ram" whereas the name of the petitioner is "Harzi Ram".

3. Having considered the grounds set out in the application and

being satisfied that the error is purely inadvertent and requires

correction, the application is allowed. Name of petitioner in the

cause title of the order dated 13.04.2026 shall be read as "Harzi

(Uploaded on 16/04/2026 at 02:14:36 PM)

[2026:RJ-JD:17790] (2 of 2) [CRLMA-256/2026]

Ram" instead of "Hazi Ram"; whereas in Para No.1 and in Para

No.7 of the order, Name and District of Police Station shall be read

as "Police Station Siwana District Balotra" instead of "Police

Station Garhi District Banswara".

4. The order instant shall be read as part and parcel of the

order dated 13.04.2026 passed in SBCRLMB No.3423/2026.

(DR. NUPUR BHATI),J

C-T1-Devesh-/

(Uploaded on 16/04/2026 at 02:14:36 PM)

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