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Judgment
15 paragraphs · 265 wordsRajeev Kumar Dubey, J
This petition under Section 482 of the Cr.P.C. has been filed for extension of time to to furnish the bail bond as directed by this Court vide order dated
23/4/2021 passed in M.Cr.C.No. 16258/2021.
Learned counsel for the applicant submits that the applicant has filed an application for grant of bail under Section 438 of Cr.P.C., which was allowed
vide order dated 23/4/2021 passed in MCrC no.16258/2021 but the applicant could not furnish the bail bond within the stipulated time. Hence, it is
prayed that the applicant be granted a further time to furnish the bail bond.
After due consideration, the petition is allowed. It is directed that in the event of the surrendering by the applicant before the trial Court within 15 days
from today in connection with the aforesaid case, the applicant be released on anticipatory bail subject to depositing Rs.15,000/- in a fix deposit in any
Nationalized Bank and producing receipt of the FD before trial Court and on furnishing a personal bond in the sum of Rs.50,000/-(Rs. Fifty Thousand
Only) with one surety in the like amount to the satisfaction of the trial Court for her appearance before the trial Court on all such dates as may be
fixed in this behalf by the trial Court during the pendency of trial.
This order shall be the part and parcel of order dated 23/4/2021 passed in M.Cr.C.No.16258/2021 and other conditions shall remain same.
This order shall be valid for a period of fifteen days from today.
Accordingly, the application is disposed of.
C.C. on payment of usual charges.