Sangita Kumari And Others vs State Of Jharkhand

Deepak Roshan, J

The instant application has been preferred by the petitioners praying therein for modification of the order dated 31.01.2020 whereby revision case being criminal revision no.631 of 2014 was disposed of by sustaining the conviction, however the sentence was modified subject to payment of fine of Rs.10,000/- jointly before the Secretary, DLSA, Palamau at Daltonganj.

Ms. Rakhi Rani, learned counsel for the petitioner submits that the amount of Rs.10,000/- was to be deposited within a period of Six weeks from the date of the order. However, the same could not be deposited within stipulated time and now petitioners are ready to deposit the same amount within a period of Six weeks from today.

Learned APP does not have any objection.

Having regard to the facts of the case and the averments made in this application, order dated 31.01.2020 passed in Cr. Revision No.631/2014 is hereby modified to the extent that the fine amount of Rs.10,000/- shall be deposited by the petitioners within a period of Six weeks from today before the Secretary, DLSA, Palamau at Daltonganj. Thereafter they shall be discharged from the liability of bail bonds.

With the aforesaid modification, the instant application stands disposed of.