SHAFIQUE ANSARI Vs. STATE OF JHARKHAND AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner.

(2.) The petitioner, vide order dated 9.11.2011 was granted anticipatory bail whereby the petitioner was directed to be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of like amount on his surrender. The petitioner did not surrender within time as stipulated under order dated 9.11.2011. However, subsequently, an application was filed for extension of time stipulated under order dated 9.11.2011 for surrender of the petitioner. The time was extended. In spite of that, the petitioner did not surrender within the time as stipulated under subsequent order. Again this application has been filed for extension of time stipulated earlier by this Court.

(3.) I do not find any reasonable ground for extending the time as stipulated under the order of this Court and therefore, this application is disposed of directing the petitioner to surrender before the court below and on his surrender, when the bail application is filed, the same be disposed of after taking into account the facts and circumstances and also the fact that the petitioner had been granted anticipatory bail by this Court.