MEERA BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the applicant submits that due to typographical error, police station has wrongly been typed as Dehat Basoda, District Bhind (M.P.) in place of Dehat Basoda, District Vidisha (M.P.) in the particulars of crime column of the application, hence he prays that police station be read as Dehat Basoda, District Vidisha (M.P.) in place of Dehat Basoda, District Bhind (M.P.) in the memo of application. However, learned counsel for the applicant has further submitted that he will incorporate the amendment accordingly in the memo of application.

(2.) In the interest of justice, as the mistake appears to be typographical error, prayer is allowed. Learned counsel for the applicant is directed to incorporate the amendment.

(3.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 05/05/2020 by Police Station Dehat Basoda, Distt. Vidisha (M.P.) in connection with Crime No.402/2019 registered for offence under Sections 307 , 436 , 450 , 323 , 294 , 506 , 34 , 302 of IPC.