ARJUN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal miscellaneous application under Section 482 CrPC has been filed seeking correction in the order dated 03.05.2021 whereby it has been recorded that the application was filed under Section 439 CrPC after his arrest.

(2.) Learned counsel for the petitioner submits that on the same date, the bail application of co-accused Ramnivas @ Lalaram was decided by this Court under Section 439 CrPC and since this file was tagged with the bail application of co-accused Ramnivas @ Lalaram, it appears that inadvertently the order has been passed as if the bail application was under Section 439 CrPC; whereas, it was filed under Section 438 CrPC. He, therefore, prays for necessary clerical correction in the order dated 03.05.2021.

(3.) Learned Public Prosecutor did not oppose the prayer.