Patna High Court - Orders
Amit Kumar @ Mantu Yadav & Anr. vs State Of Bihar & Anr on 23 January, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.3444 of 2013 (2) dt.23-01-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.3444 of 2013
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1. Amit Kumar @ Mantu Yadav,
2. Kailu Yadav
.... .... Petitioner/s
Versus
State Of Bihar & Anr
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 23-01-2013Heard learned counsel for the petitioners and the state.
The present application has been filed for modification of order dated 12.9.2012 passed in Cr. Misc. No. 19800 of 2012 for reducing the amount which was to be deposited by the petitioner within six months but now the learned counsel for the petitioners is confining his prayer to the extent of extending the period of surrender.
Let the period of surrender of the petitioners be extended by four weeks from the date of receipt/production of a copy of this order before the learned court below.
The aforesaid order stands modified to the extent indicated above.
The modification application stands disposed of accordingly.
Patna High Court Cr.Misc. No.3444 of 2013 (2) dt.23-01-2013
Let this order be transmitted through FAX at the cost of the petitioners.
(Dinesh Kumar Singh, J) Anil/-