HEERA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. application under Section 482 Cr.P.C. has been filed seeking correction in the address of the accusedappellant in the order dated 04.05.2021 passed by this Court. Learned counsel for the applicant submits that on account of bonafide error, address of the appellant came to be wrongly mentioned in the order dated 22.01.2021 passed by the learned trial Court which resulted into repetition of the error in the order dated 04.05.2021. He submits that the address of the appellant has been corrected by the learned trial Court in the cause title of the order dated 22.01.2021 vide its order dated 07.05.2021 and prays for resultant correction in the order dated 04.05.2021 passed in S.B. Criminal Misc Appeal No.734/2021. He submits thathe has already filed amended cause title along with application.

(2.) Learned Public Prosecutor prays for passing the appropriate order.

(3.) Heard learned counsels for the parties and perused the record.