Rajasthan High Court - Jodhpur
Bhupender Kour vs State Of Rajasthan (2026:Rj-Jd:17605) on 16 April, 2026
[2026:RJ-JD:17605]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Application No. 251/2026
Bhupender Kour W/o Dharm Pal, Aged About 45 Years, Ward No.
2, Manuka, 23 Mjd, Dholipal, Hanumangarh, Raj.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Chhinder Kour W/o Teja Singh, Ward No. 06 Village And
Post Manuka 23 Mjd Dholipal District Hanumangarh
3. Sukhamandar S/o Teja Singh, Ward No. 06 Village And
Post Manuka 23 Mjd Dholipal District Hanumangarh
----Respondents
For Petitioner(s) : Mr. Achala Ram
For Respondent(s) : Mr. Ramesh Dewasi, PP
HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU
Order 16/04/2026 The instant application has been preferred on behalf of petitioner seeking correction/modification in the order dated 06.04.2026 passed in S.B. Criminal Misc. Petition No.2626/2026.
It seems that in the first and last para of the order dated 06.04.2026, the details of the case have been wrongly recorded inadvertently due to typographical mistake. Hence, the application is allowed and it is hereby directed that in the first and last para of the order dated 06.04.2026 passed in S.B. Criminal Misc. Petition No.2626/2026, the words "Regular Criminal Case No.35/2016"
shall now be read as "Regular Criminal Case No.35/2016 (829/2016) (84/2016) (State Vs. Bhupender Kour and (Uploaded on 18/04/2026 at 03:25:50 PM) (Downloaded on 20/04/2026 at 08:38:12 PM) [2026:RJ-JD:17605] (2 of 2) [CRLMA-251/2026] Ors.) pertaining to FIR No.197/2015 of Police Station Hanumangarh Sadar, District Hanumangarh".
The remaining part of the order dated 06.04.2026 shall remain intact.
This order shall be treated as part and parcel of the order dated 06.04.2026.
The instant application is disposed of accordingly.
(BALJINDER SINGH SANDHU),J 152-Deep/-
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