KISHAN Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is an application filed under Section 482 of the Cr.P.C. which indicates that the condition with regard to filing of bail bond has been inadvertently left out in the order dated 28/8/2012 passed in M.Cr.C.No.6373/2012 in favour of the present applicant Kishan. Counsel prayed that the mistake be corrected and fresh order be passed. The error is apparent on the face of the order and not opposed by the Counsel for the respondent/State.

(2.) IN this view of the matter, the application is allowed. The order shall now read as follows:

(3.) ON considering the above submissions and looking to the material available on record, I find that the application needs to be allowed in the interest of justice and it is hereby allowed. However, stringent condition needs to be allowed.