SURYA KUMAR TIWARI,J. - (1.) THE petitioners are aggrieved by the order passed by the learned Sessions judge, arjeeling in Criminal Misc. Case No. 419/96 on 15.1.1997.
(2.) THE facts of the case are that the petitioners were released on anticipatory bail. The learned Sessions Court granted one month's time to the petitioners to surrender before the appropriate Court and apply for regular bail. The petition is disposed of with a direction that if the accused persons surrender before the learned Sub-Divisional Judicial Magistrate, Siliguri, within the time specified by the learned Sessions Judge in the impugned order and apply for grant of regular bail, they shall not be taken into custody forthwith and if their bail applications are rejected, their anticipatory bail order shall continue for a further period of one week from the date of rejection of their bail applications in order to enable them to obtain as fresh bail order from the higher Court, in the light of the observations made by the Apex court in case of K.L. Verma v. State decided recently.
(3.) LET a plain copy of this order duly countersigned by the Assistant Registrar (Court) be given to the learned Counsel for the petitioners for taking necessary steps in the matter.;