SONU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this petition under Sec. 482 CrPC, the petitioner seeks correction in the order dtd. 1/2/2019 passed in S.B. Cr. Misc. Bail Application No. 1331/2019, whereby the petitioner- Sonu @ Rajneesh was granted bail in FIR No. 516/1998 of Police Station, Sadar, District Bikaner.

(2.) Learned counsel for the petitioner has submitted that name of petitioner's father is Rewaram, but in the order dtd. 2/1/2019 passed by the trial court, whereby the trial court had rejected the bail application preferred on behalf of the petitioner, the name of petitioner's father is mentioned as Sewaram and due to which, while drafting S.B. Cr. Misc. Bail Application No. 1331/2019, this mistake had also occurred in its cause title and consequent upon which in the order dtd. 1/2/2019 passed by this Court in the aforesaid bail application, wrong name of petitioner's father as Sewaram has been typed out.

(3.) Learned counsel for the petitioner has further submitted that an application was moved on behalf of the petitioner before the trial court seeking rectification of the aforesaid mistake occurred in the order dtd. 2/1/2019, and the trial court vide order dtd. 12/2/2019, has rectified the said mistake, certified copy of the order dtd. 12/2/2019 is placed on record.