GULAMUDDIN Vs. STATE

JUDGEMENT

(1.) THE Petitioner has sought for a reduction of surety amount and also for being permitted to furnish local surety to the satisfaction of the District magistrate, District Sahib Ganj, Jharkhand. Having examined the averments made in the application this Court finds this request to be reasonable.

(2.) ACCORDINGLY, it is directed that the Petitioner be released on parole for a period of four weeks from the date of his release, subject to his furnishing a personal bond in the sum of Rs. 10,000/- with one local surety of the area i. e. Jharkhand in the like amount to the satisfaction of the District Magistrate. District Sahib Ganj, Jharkhand. After the acceptance of the surety bond by the District Magistrate, District Sahib Ganj, jharkhand, the said bond will be sent to the superintendent, Central Jail, Tihar who shall thereafter accept the personal bond and release the Petitioner on parole for a period of four weeks. The Petitioner will immediately surrender on the expiry of the parole period.

(3.) THE application is disposed of.