SUNITA SHARMA Vs. STATE

JUDGEMENT

(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.UttamNagar." Dasti.