PREMSINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the applicant-petitioner submitted that in the order dated 5.8.2021 passed by this Court in S.B. Civil Misc. Bail Appl. No.11796/2021, inadvertently, it came to be recorded as if he has stated that the petitioner does not have any criminal antecedent; whereas, he has stated that the petitioner does not have any criminal antecedents of similar nature. As a matter of fact, another case under Sections 323 and 341/34 IPC is pending against him as is reflected in the order dated 15.7.2021 passed by the Court of Additional Sessions Judge No.1, Tijara, Alwar, dismissing his bail application.

(2.) Heard learned counsel for the petitioner and perused the record.

(3.) The order dated 15.7.2021 specifically mentions pendency of another case against the petitioner under Sections 323 and 341/34 IPC and hence, it is apparent that in the order dated 5.8.2021, the statement of learned counsel for the petitioner as to absence of criminal antecedents came to be recorded erroneously and the same requires to be rectified.