X Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application for correction/recalling the order dtd. 12/12/2022 passed by this Court in S.B. Criminal Revision Petition No. 1350/2022.

(2.) Learned counsel for the petitioner submits that in SB Criminal Misc. Petition No. 1350/2022, after considering the arguments of counsel for the parties and perusing the material available in the file, this Court had deemed fit to allow the application for suspension of sentence of the juvenile and passed an order suspending the sentence of the juvenile-applicant but when the order was uploaded on the Court's website, it came to light that an erroneous order was uploaded due to some clerical error which did not reflect the appropriate relief so granted in favour of the juvenile-petitioner in SB Criminal Misc. Petition No. 1350/2022 on 12/12/2022. Heard.

(3.) After considering the arguments of learned counsel for the juvenile-petitioner, the same was verified by this Court by jogging its memory, skimming through the record of the case available on the file as well as tallying the said facts with the steno diary of the particular stenographer who had typed the order dtd. 12/12/2022. It was revealed after due exercise that an inadvertent error had indeed been made by the steno in transcribing the dictated order from the Pitman shorthand to the order which was uploaded unwittingly and thus, this Court deems it appropriate to rectify the same.