X Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant cr. misc. application has been filed by the petitioner-applicant seeking correction in the order dtd. 23/2/2024 passed by this Court in SB Cr. Revision Petition No.1622/2023 whereby the revision petition was allowed and the Juvenile was ordered to be released on bail.

(2.) Counsel for the petitioner-applicant submits that inadvertently due to typographical error, in the subject matter of the case he has not mentioned the details of the order of Principal Magistrate, Juvenile Justice Board, Paldi, Dist. Bhilwara rejecting the bail of the petitioner. Counsel submits that the aforesaid error also crept in the order dtd. 23/2/2024 passed by this Court. Therefore, it is prayed that necessary correction be made in the order dtd. 23/2/2024, passed by this Court.

(3.) In view of above submissions made and for reasons stated in the application, the application is allowed. The order dtd. 23/2/2024 passed in SB Cr. Revision Petition No.1622/2023 is hereby modified and now be read as under :