Rajasthan High Court - Jodhpur
Devilal vs State Of Rajasthan (2026:Rj-Jd:9397) on 19 February, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:9397]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Appli No. 140/2026
Devilal S/o Dungar Ram, Aged About 33 Years, R/o Heera Ki
Dhani, P.s. Gida, District Barmer, Rajasthan. (At Present Lodged
At Central Jail Jodhpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. KR Bhati
For Respondent(s) : Mr. NS Chandawat, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order 19/02/2026
1. An application has been preferred on behalf of the learned counsel for the applicant-petitioner seeking correction in the order dated 13.02.2026 passed by this Court in S.B. Criminal Misc. Interim Suspension of Sentence Application (Appeal) No.292/2026 titled as Devilal Vs. State of Rajasthan. It is averred in the application that due to typographical error, at Paragraph No.4 of the above order, the district name of Central Jail has wrongly been mentioned as Udaipur, however, the correct name of the district of Central Jail is Jodhpur and, therefore, it is prayed necessary correction may be made in the order dated 13.02.2026.
2. Having heard learned counsel for the applicant and on perusal of the material available on record, this Court is of the opinion that it is essential to rectify the aforesaid error, therefore, it is ordered that in the aforesaid order, the name of the district of Central Jail be read as Jodhpur instead of Udaipur. The application (Uploaded on 20/02/2026 at 01:14:53 PM) (Downloaded on 20/02/2026 at 09:50:06 PM) [2026:RJ-JD:9397] (2 of 2) [CRLMA-140/2026] is allowed in these terms. This order shall be treated as part and parcel of the order dated 13.02.2026.
(FARJAND ALI),J 204-divya/-
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