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Judgment
13 paragraphs · 188 wordsRajendra Kumar Srivastava, J
This petition under Section 482 of Cr.P.C. has been filed by the applicant seeking modification of the order dated 16.12.2020 passed in
M.Cr.C.No.42305/2020.
Learned counsel for the applicant submits that vide order dated 16.12.2020, this Court has allowed M.Cr.C.No.42305/2020 and granted bail to the
applicant-Ram Bhuwan. He further submits that due to typographical error, Police Station 'Barhi, District Katni' has wrongly been mentioned in the
order, whereas, the correct Police Station is 'Excise Circle Badwara, District Katni' and, therefore, due to the aforesaid mistake, the applicant could
not be released on bail.
Considering the reasons assigned in the application, the submission made by learned counsel for the applicant, the same is allowed. The mistake
appears to be bonafide.
Accordingly, the order dated 16.12.2020 passed in M.Cr.C.No.42305/2020, is hereby modified and where the 'Police Station Barhi, District Katni' is
mentioned in the order, it be read as 'Police Station - Excise Circle Badwara, District Katni'.
With the aforesaid modification in the order dated 16.12.2020 passed in M.Cr.C.No.42305/2020, the petition stands disposed of.
This order be read conjointly with the order dated 16.12.2020 passed in M.Cr.C.No.42305/2020.