Chattisgarh High Court
Prem Sahu @ Chhotu Sahu vs State Of Chhattisgarh on 29 June, 2022
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 993 of 2022
Prem Sahu @ Chhotu Sahu S/o Santuram Sahu, Aged About 19 Years
R/o Bajrang Nagar, Near The Durga Mandir, Gali No. 02 Gogaon
Raipur, Chhattisgarh
---- Petitioner
Versus
State Of Chhattisgarh Through Police Station Gudhiyari Raipur,
District : Raipur, Chhattisgarh
---- Respondent
-------------------------------------------------------------------------------------------------
For Petitioner : Mr. Hemant Kesharwani, Adv. For Respondent/State : Mr. B. P. Banjare, Dy. GA.
---------------------------------------------------------------------------------------------------------
Single Bench:Hon'ble Shri Deepak Kumar Tiwari, J Order On Board 29.06.2022
1. This Cr.M.P has been filed for correction/modification in the order dated 16.06.2022 passed in MCRC No.2928/2022 in connection with Crime No.76/2022 (Prem Sahu @ Chhotu Sahu Vs. State of CG).
2. Learned counsel for the petitioner relying on contents of the petition submits that at the time of filing of bail application offence under Section 307 IPC has not been registered therefore, aforesaid offence was not mentioned in the bail application and in the impugned order dated 16.03.2022 passed by the Court below. Therefore, prays that the said order may be rectified/modified accordingly.
3. On due consideration of the reasons assigned therein, I am inclined to allow the application.
4. Accordingly, it is directed that in the order dated 16.06.2022 passed in MCRC No. 2928/2022, along with the other offences Section 307 IPC shall 2 also be read henceforth.
5. Accordingly, the instant Cr.M.P stands disposed of with the aforesaid modification.
Sd/-
(Deepak Kumar Tiwari) JUDGE Ajay