Jharkhand High Court
Sri Kant Uraon vs The State Of Jharkhand .... ..... Opp. ... on 28 September, 2018
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
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IN THE HIGH COURT OF JHARKHAND, RANCHI
B.A. No.6220 of 2017
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Sri Kant Uraon ..... .... Petitioner
--Versus--
The State of Jharkhand .... ..... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
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For the Petitioner : Md. Faruque Ansari, Advocate For the State : Mrs. Niki Sinha, APP
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12/ 28.09.2018 Mrs. Niki Sinha, the learned APP submits that the petitioner who was granted provisional bail has not surrendered in the trial court on 10.09.2018.
The learned counsel for the petitioner seeks two weeks' time on behalf of the petitioner to enable him to comply with order dated 24.08.2018.
The prayer is declined.
The learned trial Judge shall take sureties into custody and initiate process under section 83 & 84 Cr.PC against the petitioner. However, it is indicated that if the petitioner surrenders before the court below on or before 12.10.2018, no coercive step as indicated hereinabove is required to be taken.
Let a compliance report be filed through the Investigating Officer on or before 26.10.2018.
Post the matter on 26.10.2018. Let a copy of the order be given to the learned APP.
(Shree Chandrashekhar, J.) SI/