BALRAM BAGRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present Criminal Misc. Application has been filed by learned counsel for the accused-petitioner whereby correction has been sought in the order dtd. 29/10/2021, passed by this Court as the name of the accused-petitioner has been mentioned in the order as Balraj Bagri instead of Balram Bagri.

(2.) Learned counsel for the accused-petitioner submitted that inadvertently, the name of the accused-petitioner has been mentioned as Balraj Bagri even in the order dtd. 1/10/2021, passed by Additional Sessions Judge, Women Atrocities No.1, Kota while rejecting the bail application of the accused-petitioner.

(3.) Learned counsel for the petitioner submitted that in fact an FIR has been lodged against the petitioner where his name has been mentioned as Balram Bagri.