BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present application has been filed seeking incorporation of correct name/designation of the trial Court in the order dtd. 11/4/2022 passed in SB Criminal Misc. Petition No.1746/2022.

(2.) Learned counsel for the petitioners submitted that the aforesaid criminal misc. petition was disposed of by this Court vide order dtd. 11/4/2022, however, inadvertently, in para-1 of the order, correct name/designation of the trial Court before whom the proceedings against the petitioners are pending, could not have been inscribed in the order. He prayed for incorporation of correct name/designation of the trial Court in the said order.

(3.) Noticing the above omission, the correct name/designation of the trial Court has been incorporated by me in the order, in my hand and duly initialed today.