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Judgment
8 paragraphs · 386 wordsHeard the parties through video conferencing.
Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.
This criminal miscellaneous petition has been filed by the petitioner with a prayer for modification of the order dated 12.02.2020 passed in A.B.A. No.9385 of 2019.
It is submitted by the learned counsel for the petitioner that vide order dated 12.02.2020 passed in A.B.A. No.9385 of 2019, the petitioner was directed to surrender before the court below within four months and he was further directed to deposit Rs.7,00,000/- with the Block Education Extension Officer, Gawan. It is next submitted that the petitioner, while working as para teacher, has only received Rs.70,000/- and because of printing error in the said order dated 12.02.2020 passed in A.B.A. No.9385 of 2019, it has been mentioned that the petitioner will be enlarged on bail on showing proof of deposit of Rs.7,00,000/- with the Block Education Extension Officer, Gawan due to which the petitioner could not surrender within the stipulated time. Hence, it is submitted that the order dated 12.02.2020 passed in A.B.A. No.9385 of 2019 be modified accordingly and time period for the petitioner to surrender before the court below in terms of the order dated 12.02.2020 passed in A.B.A. No.9385 of 2019, be extended by six weeks from the date of this order.
Considering the aforesaid submission of the learned counsel for the petitioner, the order dated 12.02.2020 passed in A.B.A. No.9385 of 2019 is modified to the extent that the petitioner will be enlarged on bail on showing proof of deposit of Rs.70,000/- with the Block Education Extension Officer, Gawan and on furnishing bails bonds of Rs.25,000/- to the satisfaction of the court concerned where the instant case is pending and the time for the petitioner to surrender in the court below in terms of the order dated 12.02.2020 passed in A.B.A. No.9385 of 2019 is also extended by six weeks from the date of this order.
The order dated 12.02.2020 passed in A.B.A. No.9385 of 2019 is modified to the aforesaid extent only.
This criminal miscellaneous petition is disposed of accordingly.