Bhakar Ram vs State Of Rajasthan (2026:Rj-Jd:19904)
2026 Latest Caselaw 6804 Raj

Rajasthan High Court - Jodhpur

Bhakar Ram vs State Of Rajasthan (2026:Rj-Jd:19904) on 27 April, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:19904]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
        S.B. Criminal Miscellaneous Application No. 276/2026

Bhakar Ram S/o Teja Ram, Aged About 52 Years, R/o Raika
Bagh, Riyabadi, Police Station Padukalla, District Nagaur.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp.
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Mukesh Kumar
For Respondent(s)         :     Mr. Surendra Bishnoi, PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

27/04/2026

1. The instant criminal misc. application has been preferred on

behalf of the petitioner seeking correction in the order dated

02.02.2026 passed by this Court in S.B. Criminal Appeal

(Sb) No.196/2026.

2. It is averred in the application that in Para Nos. 5 and 8(1) of

the aforesaid order, it has been recorded that the present

case was the first criminal case registered against the

appellant and that he had no prior antecedents and was not

a habitual offender. The said observations were made on the

basis of the trial court record, wherein no previous criminal

cases were reflected or brought on record during the course

of trial and hearing of the appeal. However, subsequently,

when the counsel for the appellant sought detailed

(Uploaded on 01/05/2026 at 01:44:42 PM)

[2026:RJ-JD:19904] (2 of 2) [CRLMA-276/2026]

instructions from the appellant after passing of the order, it

was revealed that the appellant has criminal antecedents.

Therefore, the said observations are factually incorrect and

require necessary correction.

3. Having considered the submission advanced and on perusal

of the order in which correction is sought, I am of the view

that the correction sought for is essential.

4. Accordingly, the instant application is allowed.

5. It is ordered that in Para Nos. 5 and 8(1) of the order dated

02.02.2026 passed by this Court in S.B. Criminal Appeal (Sb)

No. 196/2026, the observations to the effect that the

appellant has no prior antecedents or that it was his first

criminal case are hereby struck down.

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

dated 02.02.2026 passed by this Court in S.B. Criminal

Appeal (Sb) No.196/2026.

(FARJAND ALI),J 99-chhavi/-

(Uploaded on 01/05/2026 at 01:44:42 PM)

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