Rajkumar @ Jheenu Yadav vs State Of Madhya Pradesh

Rajendra Kumar Srivastava, J

This instant petition under Section 482 of Cr.P.C. has been filed by the petitioner for modification of order dated 05.11.2020 in Cr.A.No.4752/2020

passed by this Court.

It is submitted by the learned counsel for the petitioner that this Court has granted bail to the petitioner but on account of some typographical error on

the part of the clerk of the counsel mentioning the name of appellant in a appeal memo, the trial Court has declined the appellant to furnish his bail

bond. The name of present petitioner is ""Rajkumar @ Jheenu"" but due to said mistake, same was mentioned in bail application as ""Rajkumar @

Jeenu"". He submits that the mistake is bona-fide and deserves to be modified or clarified.

On the other hand, learned counsel for the respondent/state does not oppose the same.

On bare perusal of the order dated 05.11.2020 in Cr.A.No.4752/2020 passed by this Court, it appears that this Court has already granted bail to the

appellant. It is submitted by the counsel that merely on the ground of mistake in the spelling of sub-name of the appellant, the trial Court has declined

the appellant to furnish his bail bond.

Considering the contention of both the parties, this Court is inclined to clarify the order dated 05.11.2020 passed in Cr.A.No.4752/2020 to the extent

that the name of present petitioner/appellant be read as ""Rajkumar @ Jheenu"" in place of ""Rajkumar @ Jeenu"". If any eventuality, the trial Court think

it necessary, such type of doubts can be verified on its own level.

Accordingly, this petition is hereby disposed off to the extent above. This order shall be read conjointly with the order dated 05.11.2020 passed in

Cr.A.No.4752/2020.

Let a copy of this order shall be kept in the file of Cr.A.No.4752/2020.

C.c. as per rules.