MUKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes upon an application seeking correction in the F.I.R. number as reflected in the order dtd. 16/11/2021 passed by this Court in S.B. Criminal Misc. 2nd Bail Application No. 15405/2021.

(2.) Heard learned counsel for the parties on the application.

(3.) It is submitted by learned counsel for the petitioner that due to inadvertance and typographical error, in the cause title of the bail application, the F.I.R. number has wrongly been mentioned as "F.I.R. No.122/2020", whereas, correct F.I.R. number is "F.I.R. No. 122/2021". It is prayed that the F.I.R. number as mentioned in the order dtd. 16/11/2021 may be rectified.