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Judgment
6 paragraphs · 160 wordsPramod Kumar Agrawal, J
This petition under Section 528 of B.N.S.S. has been filed by applicant for modification of final order dated 04.02.2026 passed in M.Cr.C. No.51161/2025.
Learned counsel for applicant submitted that in the first para of said order due to typographical error, crime number has wrongly been mentioned as "19/2025" whereas it should have been mentioned as "19/2024". Therefore, the same may kindly be corrected.
In view of the aforesaid submissions made by counsel for the applicant, final order dated 04.02.2026 is modified to the extent that in the first para of said order, crime number shall be read as "19/2024" in place of "19/2025".
It is also directed that the applicant shall be released on temporary bail till 08.03.2026 and the applicant will have to surrender before the Trial Court on 09.03.2026.
Accordingly, this petition stands disposed of with this modification. This order shall be read conjointly with the order passed on 04.02.2026 passed in M.Cr.C. No.51161/2025.