Baju Rout vs Kanchan Devi

This Cr.M.P has been filed for modification of order dated 23.02.2017 passed in

A.B.A. No. 2696 of 2016 by this Court by extending the same on or before 17.06.2017

as because in this time his old father is suffering from illness and has requirement of

his treatment and on the other hand the learned trial court has also fixed the date i.e

17.06.2017 for this appearance.

It is stated submitted that the anticipatory bail of the petitioner has been

rejected with a direction to surrender before the court below within four weeks and

may file regular bail application, which shall be considered on its own merit and trial

court will consider the regular bail application of the petitioner considering the fact

that petitioner and proseuctrix were in live-in-relation and shall pass appropriate order

in accordance with law. Further, it is submitted that the petitioner is ready to comply

order of this Court without any hesitation but due to sudden illness of his father, the

petitioner was unable to surrender before the court below within stipulated time, so

the period of time for surrender before the court below may kindly be extended.

Further, it has been submitted that the aforesaid anticipatory bail application was

reserved on 23.02.2017 and pronounced on 27.02.2017.

In view of above submission, the order dated 23.02.2017(date the mater was

reserved) and on 27.02.2017 (date of pronouncement) passed in A.B.A. No. 2696 of

2016 is modified to the extent that the petitioner shall surrender before the Court

below within four weeks from today subject to cost of Rs. 5,000/- to be deposited by

the petitioner before the Secretary/President, Jharkhand High Court Advocates Clerk

Association within 10 days and file a receipt to the court below.

Cr.M.P. No.680 of 2017 stands allowed and disposed of.

Let a copy of this order be sent through ''FAX'' to the concerned Court. Let a copy of this order be sent to the Secretary/President, Jharkhand High Court Advocates

Clerk Association.