RAJA RAM MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) An application has been moved for modification of the order dtd. 24/10/2019 seeking extension of time for submitting bail bonds.

(2.) By order dtd. 24/10/2019, this court direct as under:-

(3.) Learned counsel submits that as the court has directed the petitioners to surrender within six weeks however he was under treatment, he could not surrender before the lower court below within the stipulated period. Learned counsel further submits that the petitioner has been granted anticipatory bail and bail ought to be allowed to continue till disposal of the trial. He therefore submits that the order requires to be modified.