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Judgment
11 paragraphs · 168 wordsAnubha Rawat Choudhary, J
Learned counsel for the petitioner Mr. Sheo Kumar Singh is present.
Learned counsel for the opposite party-State Mr. Rajneesh Vardhan is also present.
The present petition has been filed for modification of order dated 25.07.2019 passed in B.A. No. 6080 of 2019, wherein it has been directed that
the petitioner shall appear before the learned court below on each and every date and on account of even single default, his bail bond will be cancelled
by the learned court below.
Office is directed to call for the scanned copy of the entire order sheet of the learned court below right from 25.07.2019 along with the status of the
present case in connection with Pandu P.S. Case No. 07/2019, S.T. Case No. 13 of 2020 now said to be pending in the court of learned Additional
Sessions Judge No. II, Palamau at Daltonganj.
Let this order be communicated to the court concerned through FAX/e-mail.
Post this case on 18.02.2022.