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Judgment
5 paragraphs · 250 wordsThis application under Section 482 CrPC has been preferred on behalf of the applicant seeking extension of time to surrender before the Superintendent, Central Jail, Jodhpur.
Learned counsel for the applicant has submitted that this Court vide order dated 03.06.2021 has suspended the sentence of the applicant - Bhawani Singh temporarily for a period of three months with a direction that he shall surrender before the Superintendent, Central Jail, Jodhpur on or before 4th September, 2021 at 10:00 A.M. positively. It is further submitted that earlier also the sentence of the applicant was suspended temporarily on 10.12.2019, 05.03.2020, 12.05.2020 and 19.10.2020 on the ground of his ill-health as he is suffering from HIV+(AIDS). It is also submitted that the health condition of the applicant-appellant is very critical, his lungs are damaged and he is not able to stand on his own feet without any support. It is, therefore, prayed that six months' time may be granted to the applicant to surrender before the Superintendent, Central Jail, Jodhpur.
Having considered the totality of facts and circumstances of the case, we deem it just and proper to extend the time to surrender by applicant himself before the Superintendent, Central Jail, Jodhpur.
Hence, it is ordered that the period to surrender by the applicant - Bhawani Singh son of Mod Singh is extended for a period of three months. He shall surrender before the Superintendent, Central Jail, Jodhpur on or before 26th November, 2021 at 10:00 A.M. positively.
The application stands disposed of.