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Judgment
7 paragraphs · 161 wordsSanjay Kumar Dwivedi, J
This petition has been filed for modification of the order dated 04.03.2024 in connection Lower Bazar P.S. Case No.290 of 2019, pending in the court of learned Judicial Magistrate, XXVIII, Ranchi.
Learned counsel for the petitioner submits that the petitioner has not been able to surrender in the court concerned within stipulated time as due to miscommunication the petitioner could not surrender.
Learned counsel for the respondent State submits that in spite of grant of anticipatory bail, the petitioner has not surrendered within time before the learned court concerned.
The petitioner has already been provided anticipatory bail and due to miscommunication the petitioner could not surrender in the learned court concerned within stipulated time, two weeks further time from today, is hereby extended to the petitioner to surrender before the concerned court.
The rest of the conditions of the order dated 04.03.2024 is kept intact.
This petition is accordingly disposed of.