M. KALAIVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Petition is listed under the caption for being mentioned at the instance of the learned counsel for the petitioners.

(2.) The learned counsel for the petitioners would submit that this Court while allowing this petition had imposed the condition to deposit Rs.5,00,000.00 to the credit of Crime No.60 of 2025 by the petitioners, but, in the order copy in paragraph No.7(b) the word each is wrongly printed and the same may be deleted.

(3.) In view of the same, in paragraph No.7(b) of the order, dtd. 19/11/2025 is modified as follows: