RAGU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard.

(2.) The applicant has preferred this application under Section 482 of Criminal Procedure Code, 1973 for correction and modification of bail order dated 09.12.2019 passed in Miscellaneous Criminal Case No.49733/2019.

(3.) Learned counsel for the applicant has submitted that Police Station Jhabua, District Jhabua has registered FIR bearing Crime No.832/2019 against the applicant for commission of offence under Section 34 (2) of the Madhya Pradesh Excise Act, 1915. He was arrested by the Police on 07.09.2019. The applicant moved an application under Section 439 of the Code of Criminal Procedure, 1973 for grant of bail before this Court, which was allowed by this Court vide order dated 09.12.2019 passed in Miscellaneous Criminal Case No.49733/2019; and the applicant was directed to be released on bail upon furnishing a personal bond and one solvent surety before the trial Court. However, due to typographical mistake, name of Police Station has been mentioned as "Police Station Kalyanpura, District Jhabua", in place of "Police Station Jhabua, District Jhabua". Hence, learned counsel for the applicant prays for correction and modification of name of Police Station in bail order.