Krishna Pal Alias Kannu Baghel vs State Of Madhya Pradesh

Anand Pathak, J

The present petition under Section 482 of Cr.P.C. has been filed by the petitioner/accused for correction of particulars mentioned by the petitioner in the bail application vide MCRC No.61676/2021, which was decided on 16.12.2021 in which application was allowed and petitioner was directed to be released on bail, but because of inadvertence of the petitioner in referring the father's name as Prakash Singh (correct name is Rajendra Singh Baghel), he could not reap the benefit of bail order passed by this Court and he is languishing in jail.

Learned counsel for the petitioner submits that because of typographical error name of petitioner's father was referred as Prakash Singh, therefore, he seeks correction in father's name of petitioner as Rajendra Singh Baghel so that he can reap the benefit of bail.

Panel Lawyer has no objection in this regard.

Heard.

Considering the above submissions and the statements made by the counsel for the petitioner that petitioner's father name is Rajendra Singh Baghel therefore, the petition preferred by the petitioner is hereby allowed and it is directed that petitioner Krishna Pal alias Kannu Baghel bears the name of his father as Rajendra Singh Baghel. Suitable entries be treated to be made in the bail order so that petitioner can avail its benefit of release on bail.

This Court has given opinion only in respect of name of father of petitioner and this order has been passed only for procedural facilitation. Nothing more. Nothing less. No rights accrue to any party from this observation.

This order shall be read alongwith the earlier order dated 16.12.2021 passed in MCRC No.61676/2021.

Accordingly, the present petition stands disposed of in above terms.