SATYANARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. application has been filed by the applicant with the prayer to make correction in the order dtd. 7/2/2022 passed by this Court in S.B. Criminal Second Misc. Bail Application for Suspension of Sentence No.25/2022, as in the last para of the said order description of satisfactory authority has been erroneously mentioned as 'trial judge' instead of the 'Dy. Registrar (Judicial), Rajasthan High Court, Jodhpur'. The applicant-appellant was unable to submit bail bonds as he is in judicial custody in another case.

(2.) The prayer for correction is justified.

(3.) This order shall be treated as part and parcel of the order dtd. 7/2/2022.