D.K. Sinha, J. - (1.) EXPLANATION of Mr. Pramod Kumar Singh, P.A. is on the record. He has explained that Portable Document Format (PDF) is a new concept for him with regard to process of making PDF and sending it to NET and for that he has not been properly trained. He further explained that since he was nascent in learning the process of PDF, he had prepared the aforesaid order, which was in short, for the sake of learning and owing to inadvertence of being a nascent in learning the process of PDF, the unsigned order was sent to NET by him and the mistake was not deliberate. He has tendered unqualified and unconditional apology for the wrong he has committed, however, with the assurance that no such mistake would be committed by him in future.
(2.) CONSIDERING the explanation made by Mr. Pramod Kumar Singh, P.A., it is accepted. (I.A. No. 593 of 2011) Present interlocutory application has been filed on behalf of the Petitioner Rathindranath Ghosh @ Rattimdranath Ghosh Hazra for extension of the period for his surrender pursuant to the order dated 11.2.2011 by seeking modification in the order wherein the Petitioner was directed to surrender within 45 days of the order and to file a petition under Section 437 Code of Criminal Procedure Petitioner has explained that the certified copy of order dated 11.2.2011 could be procured on 24.3.2011 but soon thereafter, he was not in a position to appear before the court on account of prolonged illness, hence, exigency warranted for extension of time by allowing him to surrender in the court below by giving further thirty days' time.
(3.) HEARD Mr. R.C.P. Sah, the learned A.P.P. on behalf of the State.;