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Judgment
Pramod Kumar Agrawal, J
This petition has been filed by applicant for modification in the final order passed on 17.10.2025 in M.Cr.C. No.46136/2025, whereby this Court while allowing the application had directed as under :-
''5. Looking to the facts and circumstances of the case, without commenting anything on the merits of the case, the anticipatory bail application filed by the applicant is allowed. It is directed that if the applicant is arrested by the police then he shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Investigating Officer/Arresting Authority.
Applicant shall abide by the following conditions under Section 480 (2) of Cr.P.C:-
(a) Applicant shall make himself available for interrogation by a Police Officer as and when required;
(b) He shall not, directly or indirectly, make any inducement, threat or promise to complainant or witnesses;
(c) He shall not leave India without the previous permission of the Court;
(d) He shall not commit similar offence, of which, he is accused or suspected.
(e) He will further abide by the condition enumerated in sub-section (3) of Section 480 of the Cr.P.C.
Applicant shall abide by the following conditions under Section 480 (2) ofCr.P.C:-
(a) Applicant shall make himself available for interrogation by a PoliceOfficer as and when required;
(b) He shall not, directly or indirectly, make any inducement, threat orpromise to complainant or witnesses;
(c) He shall not leave India without the previous permission of the Court:
(d) He shall not commit similar offence, of which, he is accused or suspected.
(e) He will further abide by the condition enumerated in sub-section (3) of Section 480 of the Cr.P.C.''
Learned counsel for the applicant submits that the original M.Cr.C No.46136/2025 was filed for regular bail under Section 483 of BNSS, but in the operative paragraph No.6 and 7, due to inadvertence, conditions of anticipatory bail is levied upon the applicant due to which the applicant could not be released on bail. Therefore, it is requested that this modification application be allowed.
Heard learned counsel for the applicant and perused the order.
In view of the aforesaid submissions made by counsel for the applicant, final order dated 17.10.2025 passed in M.Cr.C. No.49310/2025 is modified to the extent that the operative para No.5 and 6 be read as under :
''6. It is directed that applicant be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his regular appearance before the trial Court during trial with a condition that he shall remain present before the concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 480(3) of BNSS.
This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.''
Accordingly, this petition stands disposed of with this modification.
This order shall be read conjointly with the final order dated 17.10.2025 passed in M.Cr.C. No.46136/2025.