KARAN MEHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat (second) bail application filed under Sec. 439 of Cr.P.C. for grant of bail to applicant. Applicant has been arrested on 30/7/2021 in connection with Crime No.616/2021 registered at Police Station Itarsi, District Hoshangabad (M.P.) for commission of offences punishable under Ss. 302, 294, 327, 323, 506, 307, 329 and 34 of Indian Penal Code.

(2.) Counsel appearing for applicant submitted that first bail application i.e M.Cr.C. No. 59199/2021 filed by applicant was allowed by this Court vide order dtd. 22/12/2021. However, applicant could not be released on bail because, due to inadvertent mistake on his part, name of applicant was mentioned as Karam Mehra in the cause title in place of Karan Mehra. Applicant had filed an application for modification of said order. As there was no typographical mistake in the order but mistake was committed in cause title, therefore, application for modification of order was not considered and applicant has filed repeat bail application on behalf of applicant.

(3.) Heard the counsel for the parties.