MUKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. application under Sec. 482 Cr.P.C. has been preferred on behalf of the petitioner seeking correction in the order dtd. 15/2/2022 passed by this Court in S.B. Criminal Misc. Second Bail Application No.16848/2021.

(2.) For the reasons averred in the aforesaid criminal misc. application, the same is allowed and it is directed that in the order dtd. 15/2/2022 passed by this Court in S.B. Criminal Misc. Second Bail Application No.16848/2021, the address of the petitioner shall be read as "Jamalpura, Police Station Jahajpur, District Bhilwara" instead of "Jamalpura, Police Station Jahajpur, District Barmer". Ordered accordingly.