Rakesh vs State Of Rajasthan (2026:Rj-Jd:14674)
2026 Latest Caselaw 4757 Raj

Rajasthan High Court - Jodhpur

Rakesh vs State Of Rajasthan (2026:Rj-Jd:14674) on 28 March, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:14674]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc. Appli No. 205/2026

Rakesh S/o Aaidan Ram, Aged About 35 Years, R/o Sargiya
Khurd, District Jodhpur, Rajasthan.
                                                                      ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)           :     Mr. Shailendra Gwala
For Respondent(s)           :     Mr. N.S. Chandawat, DyGA



                HON'BLE MR. JUSTICE FARJAND ALI

Order

28/03/2026

1. The present misc. application has been filed seeking

correction/modification in the order dated 16.03.2026 passed by

this Court in S.B. Criminal Misc. Petition No.1911/2026.

2. It is submitted that while allowing the prayer of the

petitioner for release of the vehicle on supurdginama, the vehicle

registration number came to be mentioned incorrectly.

3. Upon consideration, it is noticed that in para 1 of the criminal

miscellaneous petition, the registration number of the vehicle was

mentioned as RJ-31-SU-6965 and the same came to be

incorporated in the order dated 16.03.2026. Thus, there was no

typographical error on the part of the court staff. However, as per

the pleadings in the present correction application, the said

registration number had not in fact been allotted to the vehicle

and the error had crept into the miscellaneous petition itself.

(Uploaded on 28/03/2026 at 06:44:35 PM)

[2026:RJ-JD:14674] (2 of 2) [CRLMA-205/2026]

4. In view of the above, this Court is satisfied that the mistake

is purely clerical in nature and deserves to be corrected.

5. Accordingly, the present application is allowed. The vehicle

registration number mentioned in the order dated 16.03.2026

passed in S.B. Criminal Misc. Petition No.1911/2026 shall stand

deleted wherever appearing in the order, and the vehicle shall be

released on supurdginama on the basis of the chassis number and

engine number as already recorded.

6. The order dated 16.03.2026 stands modified to the aforesaid

extent.

(FARJAND ALI),J 3-Pramod/-

(Uploaded on 28/03/2026 at 06:44:35 PM)

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