SALEEM KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up for consideration of the application seeking correction in the order dtd. 9/9/2024 passed by this Court in S.B. Criminal Appeal No. 986/2024.

(2.) For the reasons mentioned in the application, the same is allowed and the questioned order dtd. 9/9/2024 passed by this Court in S.B. Criminal Appeal No. 986/2024 is hereby recalled. In the interest of justice, fresh order is being passed today.

(3.) Heard learned Counsel for the parties on the prayer for grant of anticipatory bail in the above referred appeal.