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Judgment
7 paragraphs · 231 wordsArun Kumar Rai, J
This petition has been filed for modification of the order dated 16.10.2024 passed in A.B.A. No. 4255 of 2023 by which the petitioners have been granted the privilege of anticipatory bail by this Court.
Submission has been made on behalf of petitioners that as the petitioners are poor persons, they could not arrange surety and therefore could not furnish bail bonds within the stipulated time granted by this Court vide order dated 16.10.2024 in A.B.A. No. 4255 of 2023. Learned counsel drew attention of this Court towards paragraph nos.4 and 5 of the petition and submitted that to get their livelihood, petitioners went to Surat (Gujarat) where their daughter used to reside and thereafter they returned and arranged the money and present application has been filed before this Court.
Mr. Sunil Kumar Dubey, learned APP appeared for the State and submitted that he is having no objection if the time be extended.
Considering the aforesaid facts and circumstances, this Court is inclined to allow the prayer of the petitioner and time is hereby extended to 12 working days from today for surrendering the petitioners before the court below. Remaining order shall be intact.
The order dated 16.10.2024 passed in A.B.A. No. 4255 of 2023 by this Court is modified to aforesaid extent only.
Accordingly, this Cr.M.P. stands allowed and disposed of.