Khushboo Devi vs State Of Jharkhand

Heard the parties through Video Conferencing.

Mr. Ashok Kr. Singh, learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two

weeks after the lockdown is over.

In view of the personal undertaking given by 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 under section 482 Cr.P.C. by the petitioner with a prayer for modification of the order dated

01.10.2020 passed in ABA No. 4454 of 2020.

It is submitted by the learned counsel for the petitioner that the petitioner was granted the privilege of anticipatory bail vide order dated 01.10.2020

passed in A.B.A. No. 4454 of 2020 with the condition of depositing Rs. 5,000/- with the B.D.O. Gidhour and to show the proof of the same in the trial

court and also on furnishing the bail bond but in the said order dated 01.10.2020 passed in A.B.A. No. 4454 of 2020, the words ""B.D.O. Gidhour"" have

wrongly been printed as ""B.D.O. Mandar"", due to which, the petitioner could not surrender within the stipulated time hence, hence the said order of a

suitably modified so that the words ""B.D.O. Mandar"" mentioned in the order dated 01.10.2020 passed in A.B.A. No. 4454 of 2020 be read as ""B.D.O.

Gidhour"" and the time to surrender before the court below in terms of the order dated 01.10.2020 passed in A.B.A. No. 4454 of 2020 be extended for

six weeks from the date of this order.

Considering the facts of the case and the submission of the learned counsel for the petitioner, the order dated 01.10.2020 passed in A.B.A. No. 4454

of 2020 is modified to the extent that the words ""B.D.O. Mandar"" appearing in the said order be read as ""B.D.O. Gidhour"" and the time for the

petitioner to surrender in the court below in terms of the order dated 01.10.2020 passed in ABA No. 4454 of 2020 is also extended by 6 weeks from

the date of this order. Hence, the petitioner is directed to surrender before the court below ""within six weeks from the date of this order in terms of

order dated 01.10.2020 passed in ABA No. 4454 of 2020"".

The order dated 01.10.2020 passed in ABA No. 4454 of 2020 is modified to the aforesaid extent only.

This criminal miscellaneous petition is disposed of accordingly.