MOHANSHYAM SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes upon an application seeking correction in the name of the police station as reflected in the order dtd. 14/2/2022 passed by this Court in S.B. Criminal Misc. Bail Application No. 1964/2022.

(2.) Heard learned counsel for the parties on the application.

(3.) It is submitted by learned counsel for the petitioner that due to inadvertance and typographical error, in the cause title of the bail application, the name of the police station has wrongly been mentioned as "Police Station Abu Road, District Sirohi", whereas, correct name of the police station is "Police Station Mount Abu, District Sirohi". It is prayed that the name of the police station as mentioned in the order dtd. 14/2/2022 may be rectified.