Delhi High Court
Sunita Sharma vs State (Govt. Of Nct Of Delhi) on 20 June, 2003
Equivalent citations: 2003(70)DRJ703
Author: Pradeep Nandrajog
Bench: Pradeep Nandrajog
JUDGMENT Pradeep Nandrajog, J.
1. The petitioner was admitted to bail vide order dated 16.6.2003. In the present application it is stated that originally the FIR was registered under Section 307/34, IPC but later on Section 27 of the Arms Act was also included in the FIR and as a consequence thereof, when the bail bonds were filled it came to the notice of the petitioner that the FIR stands amended and as a consequence thereof, the petitioner was unable to avail the benefit of the bail granted.
2. Counsel for the State does not oppose the application. It is therefore directed that the order dated 16.6.2003 be read as modified as under:--
"Let the petitioner be released on bail on her furnishing personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the concerned MM/Duty Magistrate in FIR No. 329/2003 under Section 307/34 IPC and Section 27/54/59 Arms Act, P.S. Uttam Nagar."
dusty.