(1.) Learned counsel for the petitioner submitted that accused / petitioner Sujeet Mishra had surrendered before the court below on 12th July, 2019. Certified copy of order of surrender has been attached with the supplementary affidavit dated 26th July, 2019 filed on behalf of the petitioner. Learned counsel for the petitioner further submitted that today the father of petitioner is present before this Court and he is ready to deposit first installment of Rs.2,50,000/- in shape of Demand Draft in favour of the Registrar General of this Court by tomorrow i.e., 6th August, 2019.
(2.) It is further submitted that he has filed I.A. No.7018 of 2019 for modification of the order dated 18th June, 2019 as the first installment of Rs.2,50,000/- in shape of Demand Draft could not be deposited before the Registrar General of this Court by 26th June, 2019. Learned A.P.P. assisted by learned counsel for the O.P. No.2 has no objection if time is further extended for depositing the first installment of Rs.2,50,000/- in shape of Demand Draft before the Registrar General of this Court. Considering the fact that time for depositing the first installment of Rs.2,50,000/- before the Registrar General of this Court was 26th June, 2019 as per order of this Court, the order dated 18th June, 2019, is hereby modified to the extent that the same will be deposited on or before 7th August, 2019. The Demand Draft must be prepared in the name of victim / O.P. No.2-Sushmita Kashyap.
(3.) The Registrar General of this Court is directed to accept the Demand Draft of Rs.2,50,000/- in the name of O.P. No.2-Sushmita Kashyap.