SUSHILA SAH Vs. STATE OF JHARKHAND & ANR

JUDGEMENT

(1.) This application has been filed for modification of order dated 09.05.2013 passed in ABA No. 1463 of 2013.

(2.) It is submitted that by the aforesaid order, petitioner was granted anticipatory bail and was directed to surrender in the court below by 24.05.2013, but due to illness, petitioner could not surrender within the time stipulated. Accordingly, it is prayed that the order dated 09.05.2013 be modified by extending the date of surrender.

(3.) Learned Additional P.P. has no objection.