Sandeep @ Sandeep Kumar vs State Of Jharkhand And Ors

Heard the parties through video conferencing.

This criminal miscellaneous petition has been filed under Section 482 Cr.P.C. by the petitioner with a prayer for modification of the order dated

27.02.2019 passed in A.B.A. No.4814 of 2018.

It is submitted by learned counsel for the petitioner that vide order dated 27.02.2019 passed in A.B.A. No.4814 of 2018, the petitioner was given the

privileges of anticipatory bail and directed to surrender before the court below within three months but he could not arrange money to prepare demand

draft for victim compensation, hence, he could not surrender within the stipulated time. It is next submitted that now the petitioner has arranged the

money and has prepared two demand drafts of Rs.2,00,000/- each in terms of the order dated 27.02.2019 passed in A.B.A. No.4814 of 2018 but the

same have become invalid because of efflux of time. It is next submitted that the petitioner undertakes to get the said demand drafts revalidated and

file the revalidated demand draft in the learned court below at the time of his surrender, hence, it is submitted that time to surrender before the court

below in terms of the order dated 27.02.2019 passed in A.B.A. No.4814 of 2018 be extended by six weeks from the date of this order.

Considering the aforesaid submission of the learned counsel for the petitioner, the prayer for extension of the time for the petitioner to surrender in the

court below in terms of the order dated 27.02.2019 passed in A.B.A. No.4814 of 2018 is allowed. Hence, the petitioner is directed to surrender before

the court below ""within six weeks from the date of this order in terms of the order dated 27.02.2019 passed in A.B.A. No.4814 of 2018"".

The order dated 27.02.2019 passed in A.B.A. No.4814 of 2018 is modified to the aforesaid extent only.

This criminal miscellaneous petition is disposed of accordingly.