RAKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of Cr.P.C. has been filed by the petitioner for correction in the order dtd. 18/1/2023 passed in M.Cr.C.No.2742/2023.

(2.) It is the submission of learned counsel for the petitioner that vide aforesaid order passed in M.Cr.C.No.2742/2023 benefit of bail has been granted in favour of the petitioner, but due to typographical error, in the penultimate and last paragraph of said order it has been mentioned that "if the applicant furnishes cash security of Rs.25,000.00 alongwith bail bond of Rs.25,000.00 (Rupees Twenty Five Thousand Only) with one solvent surety in the the like amount to the satisfaction of trial Court, he should be released on bail" and "in case of any default, cash security of Rs.25,000.00 shall be forfeited without any notice".

(3.) After hearing learned counsel for the petitioner, this Court deems is appropriate to allow this petition filed under Sec. 482 Cr.P.C. and condition imposed by this Court in the order dtd. 18/1/2023 to the effect that "if the applicant furnishes cash security of Rs.25,000.00 alongwith bail bond of Rs.25,000.00 (Rupees Twenty Five Thousand Only) with one solvent surety in the the like amount to the satisfaction of trial Court, he should be released on bail" and "in case of any default, cash security of Rs.25,000.00 shall be forfeited without any notice" is directed to be substituted and in its place it be read as "if the applicant furnishes bail bond of Rs.25,000.00 (Rupees Twenty Five Thousand Only) with one solvent surety in the the like amount to the satisfaction of trial Court, he should be released on bail".