MANGAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) During the course of arguments, it has transpired that Mangal Singh S/o Shri Jawahar Singh has been shown as 27 years of age. On query raised by the Court, Mr. Rajpurohit submits that he is a senior citizen of about 67 years of the age and the age has wrongly been mentioned in the cause title.

(2.) Learned counsel for the petitioner is permitted to carry out the requisite correction in the cause title during the Court proceedings.

(3.) This application for bail has been filed by the petitioners under Sec. 439 of the Cr.P.C. in connection with FIR No. 38/2019, Police Station Poogal, for the offences under Ss. 454, 380, 323, 504, 341, 427 and 143 IPC.