SAFUAN SAYED Vs. UNION OF INDIA

JUDGEMENT

(1.) It appears that by order dtd. 31/5/2021 passed in Bail Application No. 396 of 2021 the learned Session Judge granted bail on the condition to furnish surety.

(2.) By order dtd. 25/8/2021 the learned Session Judge granted two weeks time as last chance to furnish surety in relation to said order dtd. 31/5/2021 passed in bail application No. 396 of 2021.

(3.) The applicant filed Criminal Application No. 876 of 2021 in this Court seeking cash bail. However, this Court directed him to furnish surety within extended period of 3 weeks.