Sunil Hali, J. - (1.) CORRECTION Application No. 377978 of 2012 is allowed. The judgment/order dated 10.12.2012 will stand corrected as follows: - In last paragraph in 6th line '376' should be read as '363'.
(2.) THE following lines should be added after the last paragraph of the order aforesaid. In view of order passed on 10.12.2012, it is directed that no bail bonds are required to be furnished for the offence under section 376 IPC.;