SHANKAR LUHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I. A. No.01/2021:- The accused applicant filed an application (I.A. No.01/2021) praying therein that name of the petitioner be corrected in the cause title and amended cause title may also be taken on record.

(2.) Learned counsel for the accused applicant submits that due to inadvertent mistake while drafting the Bail Application, name of the accused applicant has been written as 'Shankarlal Luhar' instead of 'Shankar Luhar'.

(3.) For the reasons mentioned in the aforesaid application, the same is allowed. Name of accused petitioner-'Shankar Luhar' be read instead of 'Shankarlal Luhar'. Amended cause title filed with the application is taken on record.