RAGHUVEER SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An application has been filed by the petitioner, inter-alia, pointing out that while passing the order dtd. 22/7/2022, due to inadvertence, wrong case number (S.B. Criminal Misc. Petition 2638/2022) has been mentioned, and the same ought to have been - S.B. Criminal Writ Petition No.191/2022.

(2.) Mr. Shukla pointed out that notwithstanding above referred discrepancy, the petitioner had submitted his representation according to the intent of the Court, which the Investigating Officer has considered.

(3.) For the reasons stated and after hearing Mr. Shukla, learned counsel for the applicant, the application is allowed.