REVOTI PATRO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of CrPC is for recalling or modifying the order dtd. 27/2/2023 passed by this Court in MCRC No.8624 of 2023 whereby the applicant was enlarged on bail subject to furnishing a cash surety of Rs.50,000.00.

(2.) It is submitted by Shri Bohare, that applicant is a poor lady who has no source of income and she is in custody since long time in the instant case. Since she is not able to furnish aforesaid cash surety of Rs.50,000.00 therefore, it is prayed that aforesaid amount may be reduced to Rs.25,000.00.

(3.) Looking to the aforesaid contentions on behalf of applicant, the order dtd. 27/2/2023 passed in MCRC 8624 of 2023 is hereby modified up-to the extent that the applicant shall now furnish a cash surety of Rs.25,000.00 in place of Rs.50,000.00 along with bail bond of Rs.50,000.00 with one solvent surety in the like amount to the satisfaction of trial Court, as ordered by this Court and thereafter, she should be released on bail.