Ghulam Mohi-U-Din vs
2021 Latest Caselaw 534 j&K

                                                               S. No.109 & 110
                HIGH COURT OF JAMMU AND KASHMIR
                              AT JAMMU

                                                CrlM Nos. 689 & 690 of 2021
                                                in Bail App No. 83/2021
                                                (Through Video Conferencing)

     Ghulam Mohi-u-Din                                            ...Petitioner(s)

                     Through :- Mr. Rahul Pant, Sr. Advocate with
                                Mr. Anirudh Sharma, Advocate
                    v/s
                     <




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     Union Territory of J&K                                 .....Respondent(s)

                    Through :-


Coram:          HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE


                                       ORDER

CrlM No. 690/2021

The instant application has been filed by the applicant-petitioner

seeking extension of time for filing Court fee, attested affidavits and stamps.

On the set of facts and the grounds urged, coupled with the

submissions made, the instant application is allowed and the applicant is

permitted to make good the deficiency as and when the prevailing lockdown

period, announced by the Government on account of outbreak of COVID-19

Pandemic, comes to an end and the Courts start functioning in the normal

manner.

CrlM No. 690/2021 stands disposed of accordingly.

CrlM No. 689/2021

The applicant-petitioner has made the instant application submitting

that vide judgment dated 27.04.2021, he was admitted to bail subject to certain

conditions. One of the conditions laid down in the bail order was that the

petitioner would be admitted to bail subject to furnishing of bail bond with one

surety in the amount of Rs. 1,00,000/- to the satisfaction of the Investigating

Officer.

It is also averred in the application that the petitioner is presently in

judicial custody and is lodged in district Jail Jammu and, as such, it is not

possible for him to furnish the requisite bonds before the Investigating Officer.

On this ground, a prayer has been made that the condition regarding execution of

bail and surety bonds to the satisfaction of investigating officer may be modified

and it may be provided that these bonds be executed to the satisfaction of

Incharge of the District Jail concerned.

Having regard to the submissions made by the learned counsel for

the applicant-petitioner, the application is allowed and it is provided that the

petitioner shall furnish bail bond with one surety in the amount of Rs. 1,00,000/-

to the satisfaction of Incharge of the District Jail Jammu instead of the

Investigating Officer.

The application stands disposed of. This order shall form part of

order dated 27.04.2021.

Copy of this order be sent to the Incharge District Jail, Jammu for

compliance.

(SANJAY DHAR) JUDGE JAMMU 29.04.2021 Paramjeet