ASHOK KUMAR BANSAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The concluding paragraph of the order dtd. 8/8/2022 requires a correction, and it should be read as under: "He shall also inform that the petitioner wants to give quietus to the matter and will not rely on the alleged Will dtd. 13/3/2013."

(2.) While we are not inclined to interfere with the impugned judgment, we deem it appropriate to record the submissions made by the learned senior counsel appearing on behalf of the petitioners that the petitioners want to give quietus to the matter, would not rely on the Will and are ready and willing to settle the matter with the complainant/informant.

(3.) In view of the statement, we observe that in case the petitioners surrender within two weeks from today and apply for bail, the application for bail would be considered on merits without being influenced by any observation made in the impugned judgment and the present order dismissing the special leave petition.