HARILAL GOND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed by applicant for modification in the final order passed on 10/11/2025 in M.Cr.C. No.49001/2025, whereby this Court while allowing the application has directed as under :-

(2.) Learned counsel for the applicant submits that the original M.Cr.C No.49001/2025 was filed for grant of anticipatory bail under Sec. 482 of B.N.S.S., but in Para 1 of order dtd. 10/11/2025, Crime Number, name of Police Station and the offence punishable under Sec. is wrongly mentioned. In the said order operative Paragraph No.5, 6 and 7, due to inadvertence, conditions of regular bail is levied upon the applicant due to which the applicant could not be granted benefit of anticipatory bail. Therefore, it is requested that this modification application be allowed.

(3.) Heard learned counsel for the applicant and perused the order.