NASTOR FARIRAI ZISO Vs. NCB

JUDGEMENT

(1.) This is an application under Sec. 445 read with Sec. 482 Cr.P.C. for modification of order dtd. 15/12/2021 in Criminal Bail Application No.1960/2020 and for direction to release the applicant on furnishing personal bond.

(2.) Issue notice. Learned Senior Standing Counsel for the respondent accepts notice.

(3.) Learned counsel for the petitioner submits that the applicant/petitioner is a woman and a foreign national, who was directed to be released on bail on furnishing personal bond in the sum of Rs.1,00,000.00 (Rupees One Lakh Only) with 02 (two) solvent sureties in the like amount vide order dtd. 20/4/2021. The said order was further modified vide order dtd. 14/9/2021 for releasing the applicant on personal bond for a sum of Rs.1,00,000.00 (Rupees One Lakh Only) with 02 (two) sureties in the sum of Rs.50,000.00 (Rupees Fifty Thousand Only) each, since the petitioner was unable to furnish the surety bonds. Further, since the petitioner could not arrange even the surety bonds at reduced amount and continued to remain in custody, the order was further modified vide order dtd. 15/12/2021, directing the petitioner to be released on her furnishing personal bond in the sum of Rs.50,000.00 (Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of learned trial court.