Ankit Bansal S/O Shri Shriniwas vs. Union Of INDIA

CRLMA/468/2025HC RajasthanGSTCNR RJHC02083287202524 September 2025Bench: ANAND SHARMA1 pages

AI SummaryPartly Allowed

Facts

This matter concerns a miscellaneous application filed by the respondent-Department (Union of India, through Directorate of GST Intelligence - DGGI, Jaipur Zonal Unit) before the High Court of Rajasthan, Bench at Jaipur. The application sought to correct a clerical error in a previous order dated 16.09.2025. Specifically, the department pointed out that the term "Second Stay Application" was erroneously mentioned in Para 5 of the said order, whereas it should have been "Second Bail Application". The petitioner, Ankit Bansal, was present through his counsel and had no objection to the proposed correction. The application was filed to ensure the accuracy of the court's record.

Held

The Court allowed the miscellaneous application filed by the respondent-Department. It held that the clerical error in Para 5 of the order dated 16.09.2025, where "Second Stay Application" was mentioned instead of "Second Bail Application", was a bona fide mistake. In view of the petitioner's lack of objection and the nature of the error, the Court directed that the correction be made. The operative direction was that in Para 5 of the order dated 16.09.2025, "Second Bail Application" should be read and understood in place of "Second Stay Application". This corrected order was to be treated as a part of the original order dated 16.09.2025. The application was accordingly disposed of.

Key Issues

1. Whether a clerical error in a court order, specifically the misstatement of "Second Stay Application" instead of "Second Bail Application" in Para 5 of an order dated 16.09.2025, can be corrected by the Court upon application by the respondent-Department. Petitioner's Contention: The petitioner, through his counsel, had no objection to the correction sought by the respondent-Department. Respondent's Contention: The respondent-Department argued that a bona fide clerical error occurred in the previous order dated 16.09.2025, where "Second Stay Application" was mistakenly recorded instead of "Second Bail Application", and sought its correction for the proper record.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

[2025:RJ-JP:39302] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Criminal Miscellaneous Application No. 468/2025 IN S.B. Criminal Misc. IInd Bail Application No.11763/2025 Ankit Bansal S/o Shri Shriniwas, Aged About 33 Years, R/o 187/25, Arya Nagar, Ward No. 24, Sonipat, Haryana. (At Present Lodged In Central Jail, Jaipur). ----Petitioner Versus Union Of India, Through Directorate Of GST Intelligence (DGGI), Jaipur Zonal Unit, Jaipur Through Its Office At Banasthali Vidhyapith, C-62, Sarojini Marg, Panch Batti, Ashok Nagar, Jaipur, Rajasthan. ----Respondent For Petitioner(s) : Mr. Sahajveer Baweja on behalf of Mr. S.S. Hora For Respondent(s) : Mr. Kinshuk Jain for DGGI HON'BLE MR. JUSTICE ANAND SHARMA

Order 24/09/2025

This miscellaneous application has been filed by the respondent-Department in order to point out that due to bona fide clerical error in Para 5 of order dated 16.09.2025, instead of “Second Bail Application”, “Second Stay Application” has been mentioned, which needs to be corrected for further record.

Learned counsel for the petitioner has got no objection in this regard. In view of above, corrections sought for in the writ petition is allowed.

In Para 5 of order dated 16.09.2025, instead of “Second Stay Application”, “Second Bail Application” be read and understood. This order may be treated as a part of order dated 16.09.2025. 4. Application stands disposed of accordingly. (ANAND SHARMA),J DAKSH/25

Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.