Girdawari vs State Of Rajasthan (2026:Rj-Jd:11250)
2026 Latest Caselaw 3535 Raj

Rajasthan High Court - Jodhpur

Girdawari vs State Of Rajasthan (2026:Rj-Jd:11250) on 7 March, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:11250]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc. Appli No. 167/2026

1.       Girdawari D/o Het Ram, Aged About 19 Years, W/o Daulat
         Ram R/o House Number 71, Ward Number 05, Nanuana
         District Sirsa Haryana At Present R/o Village Bukansar
         Bara, District Churu, Rajasthan
2.       Daulat Ram S/o Thanaram, Aged About 25 Years, R/o
         Village Bukansar Bara, District Churu, Rajasthan
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       Director General Of Police, Rajasthan
3.       The Superintendent Of Police, Churu
4.       The S H O Ps, Bhanipura District Churu Rajasthan
5.       Hetram      Chawariya       S/o     Meghraj,        Resident   Of   Ward
         Number 05 Nanuana District Sirsa Hariyana
6.       Raju Devi W/o Hetram Chawariya, Resident Of Ward
         Number 05 Nanuana District Sirsa Hariyana
7.       Jaiprakash S/o Hetram, Resident Of Ward Number 05
         Nanuana District Sirsa Hariyana
8.       Norang Chawariya S/o Dulichand, Resident Of Nanuana
         District Sirsa Hariyana
9.       Tarachand Chawariya S/o Dulichand, Resident Of Nanuana
         District Sirsa Hariyana
10.      Ramchandra       Bohit      S/o      Sh.     Bhanwar,      Resident    Of
         Gogamedi District Hanumangarh Rajasthan
                                                                  ----Respondents


For Petitioner(s)          :     None present
For Respondent(s)          :     Mr. Ravindra Singh Bhati, AGA



                HON'BLE MR. JUSTICE FARJAND ALI

(Uploaded on 09/03/2026 at 11:37:27 AM)

[2026:RJ-JD:11250] (2 of 2) [CRLMA-167/2026]

Order

07/03/2026

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

behalf of the petitioner seeking correction in the order dated

25.02.2026 passed by this Court in S.B. Criminal Misc. Application

No. 167/2026.

2. It is averred in the application that in the aforesaid order,

due to typographical and inadvertent error, the name of the

father of the petitioner No.2 has been mentioned as Hanaram

Chhirang instead of Thanaram Chhirang".

3. Having considered the submissions 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 criminal misc. application is

allowed.

5. It is ordered that in the order dated 25.02.2026 passed

this Court in S.B. Criminal Writ Petition No. 153/2026, the father's

name of the petitioner No. 2, wherever appearing shall be read as

Thanaram Chhirang instead of Hanaram Chhirang".

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

dated 25.02.2026 passed by this Court in S.B. Criminal Misc.

Application No. 153/2026.

(FARJAND ALI),J 14-poojatak/-

(Uploaded on 09/03/2026 at 11:37:27 AM)

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