ROSHAM KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An application has been filed by the learned counsel for the applicant, inter alia, pointing out that due to inadvertence, the date in last para of the order dtd. 3/6/2019 has wrongly been mentioned as "6/7/2019", which ought to have been "6/6/2019". It has further been pointed out that the authority before whom the solvent sureties are to be furnished, has not been mentioned for which it will be difficult for the applicant to get the order implemented.

(2.) In view of the aforesaid, the order dtd. 3/6/2019 passed by this Court in S.B. Cr. Misc. Bail Application No. 6185/2019 is amended and a fresh order is being drawn today with the following requisite modifications:

(3.) For the convenience and in order to avoid any confusion, the amended order incorporating the above two modifications (i) and (ii), is as under: