MISHRI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present application under Article 226 of the Constitution of India has been filed seeking modification of the order dtd. 25/9/2025 passed by this Court in S.B. Criminal Misc. Bail Application No. 10736/2025. On perusal of the record, it is revealed that the application has been moved under a misconception of fact, as the statement of the victim had already been duly recorded by the learned Trial Court on 27/9/2024.

(2.) In view of the aforesaid, the application, having been filed on an erroneous premise that the victims statement was yet to be recorded, is misconceived and accordingly stands disposed of.

(3.) S.B. Criminal Miscellaneous 4th Bail Application No.10736/2025