MD. TABARAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sabyasanchi, learned counsel for the petitioner, Mrs. Shweta Singh, learned counsel for the State and Mr. Rakesh Kumar Gupta, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing of the order dtd. 22/6/2021 passed in Misc. (Criminal) Application No.615/2021, whereby, the learned court refused the prayer for extension of time to surrender and furnish bail bonds by the petitioner passed in A.B.A. No.267/2017 vide order dtd. 15/6/2017 passed by the learned Sessions Judge, Chatra in connection with Gidhour P.S. Case No.69/2015, corresponding to G.R. No.1527/2015, pending in the court of the learned Sub Divisional Judicial Magistrate, Chatra.

(3.) Learned counsel for the petitioner submits that A.B.A. No.267/2017 was filed for anticipatory bail and vide order dtd. 15/6/2017, the learned Sessions Judge, Chatra has been pleased to grant anticipatory bail to the petitioner. He further submits that the petitioner was in gulf country and he had not been able to surrender and furnish the bail bonds within time and after return he has filed a petition for extension of time, however the learned Sessions Judge, Chatra has refused the prayer. He also submits that the petitioner and opposite party no.2 are son and mother respectively and both are residing together and the case has been compromised.