ANURADHA @ BELAPU ANURADHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this interlocutory application, the petitioner has prayed for modification in the condition of bail granted to the petitioner by order dated 14.2.2011 passed by this Court in B. A. No. 6586/2010.

(2.) It has been stated that despite best efforts, the petitioner could not arrange the bailers, as directed by this Court as a condition of her bail and as such she could not be released from the jail custody. Under that circumstance the prayer has been made that instead of the employees of the Central Government or the Government of Jharkhand, her parents-in-laws be allowed to stand as bailers.

(3.) I have heard learned counsel for the petitioner.