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Judgment
This Criminal Miscellaneous Petition filed with a prayer for modification of the order dated 22.06.2017 I ABA No. 3197 of 2017 by which the petitioners were directed to surrender before the ACJM, Dhanbad within four weeks from the date of the order and in the event of the petitioners so surrendering, they were directed to be released on bail on depositing Rs.10,000/- as ad interim victim compensation for the victim-Subila Devi and furnishing bail bond for Rs. 10,000/- with two sureties.
Learned counsel for the petitioners submits that vide order dated 20.06.2017 passed in ABA 3423 of 2017, the co-accused persons were given privilege of anticipatory bail on the condition of depositing Rs. 4,000/- each as ad interim victim compensation but in the order dated 22.06.2017 passed in ABA No. 3197 of 2017 though in the Court, it was ordered that petitioners will pay ad interim victim compensation Rs. 4,000/- each but because of printing error, it has been mentioned in the said order that the petitioners will pay Rs. 10,000/- each as ad interim victim compensation.
Learned Addl. PP conceded that because of printing error, the same has occurred.
Considering the aforesaid facts as discussed above, the order dated 22.06.2017 passed in ABA No. 3197 of 2017 is modified to the extent that instead of depositing Rs. 10,000/- each as ad interim victim compensation, the petitioners are directed to be enlarged on bail in terms of the said order dated 22.06.2017 in ABA No. 3197 of 2017 on deposit Rs. 4,000/- each as ad interim victim compensation instead of the Rs. 10,000/- as appearing in the said order. Further the period of four weeks for surrendering be calculated from the date of this order instead of the earlier order dated 22.06.2017 passed in ABA No. 3197 of 2017. The rest of the conditions will remain same.
Accordingly, this Criminal Miscellaneous Petition is, hereby, disposed of.