ANIL SAHNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) Both the aforesaid applications have been filed for modification of the order dated 18.03.2015 passed in Cr. Misc. No. 41190 of 2014 and Cr. Misc. No. 42167 of 2014 by which this Court had directed the petitioners to surrender before the Court below within a period of four weeks.

(3.) Learned counsel for the petitioner submits that due to miscalculation of days, petitioners could not surrender and the time fixed by this Court had already elapsed and as such, the petitioners pray for extending the time by further period of two weeks.