LAXMI SAHU Vs. STATE OF M P

JUDGEMENT

(1.) Heard on IA No. 15314/10 for modification in the order dated 2/8/2010 suspending sentences awarded to the Appellant for the offences under Section 376 and 506 of the IPC.

(2.) According to learned Counsel for the Appellant, a clarification in the order-dated 2/8/2010 is required in view of the fact that learned trial Judge, while declining to accept the bail bond furnished by Jiyalal, has referred the question of his solvency to Tahsildar despite the fact that he had also produced Bhu-Adhikar and Rin Pustika issued by the Competent Revenue Authority to satisfy the Court.

(3.) However, no modification in the order, which is couched in the usual form, would be necessary as the relevant guidelines are already available in Rule 382 and 383 of the Rules and Orders (Criminal) and the Note appended thereto. For a ready reference, these Rules may be reproduced as under: