OMKAR SINGH DHURVE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 528 of BNSS has been filed for an amendment in M.Cr.C No. 50649 of 2025 regarding the order dtd. 17/11/2025 passed by this Court.

(2.) Counsel for the petitioner submits that the earlier bail application of the present applicant was allowed by this Court vide order dtd. 17/11/2025 in M.Cr.C.No. 50649 of 2025 with certain condition, which read as follows:-

(3.) As per the FIR, the only allegation against the present petitioner is that the alleged amount transferred to his account is Rs.6,03,199/-. However, the amount of Rs.31,07,661.00 mentioned in his bail order is not permissible and should be replaced with Rs.6,03,199/- in the interest of justice. He is ready to deposit Rs.6,03,199/- before the trial Court. In such circumstances, he prayed for an amendment to the bail order of the present applicant.