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Judgment
Heard the parties through Video Conferencing.
This criminal miscellaneous petition has been filed under section 482 Cr.P.C. by the petitioners with a prayer for modification of the order dated
17.08.2019 passed in ABA No. 4152 of 2019.
It is submitted by the learned counsel for the petitioners that the petitioners were granted the privilege of anticipatory bail vide order dated 17.08.2019
passed in ABA No. 4152 of 2019 and were directed to surrender before the court below within four weeks with the condition of depositing demand
draft of Rs. 1,00,000/- each drawn in favour of Central Coal Fields Limited but as the petitioners could not arrange money hence, they could not
surrender within the stipulated time . Learned counsel for the petitioners further submits that in the, out of three demand drafts to be deposited by the
said three petitioners, two demand drafts have been deposited, the photocopy of which are kept in the brief and for the third demand draft, the
petitioners undertake that it will be deposited at the time of surrender and therefore, it is submitted that time to surrender before the court below in
terms of the order dated 17.08.2019 passed in ABA No. 4152 of 2019 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 petitioners, the prayer for extension of time for the petitioners to
surrender in the court below in terms of the order dated 17.08.2019 passed in ABA No. 4152 of 2019 is allowed. Hence, the petitioners are directed to
surrender before the court below ""within six weeks from the date of this order in terms of order dated 17.08.2019 passed in ABA No. 4152 of 2019 "".
The order dated 17.08.2019 passed in ABA No. 4152 of 2019 is modified to the aforesaid extent only.
This criminal miscellaneous petition is disposed of accordingly.