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Judgment
7 paragraphs · 187 wordsKuldeep Mathur, J
This is an application seeking extension of the period granted to the petitioner to surrender before trial court, vide order dated 02.08.2023 passed by this Court in Criminal Misc. Bail Application No.7253/2023.
Learned counsel for the petitioner submitted that this Court had directed the petitioner to surrender before the trial court on or before 16.08.2023.
Learned counsel for the petitioner submitted that in compliance of order dated 02.08.2023, the petitioner could not surrender before the trial court on 16.08.2023, due to some unavoidable circumstances. It was thus, prayed that the time to surrender before the trial court may be extended.
For the reasons mentioned in the present misc. application, the same is allowed.
It is hereby ordered that the petitioner is directed to surrender before the trial court on or before 26.09.2023, with the conditions as imposed by this Court vide order dated 02.08.2023 passed in S.B. Criminal Misc. Bail Application No.7253/2023.
It is clarified that the till 26.09.2023, the petitioner shall not be arrested in connection with F.I.R. No.214/2017 registered at Police Station Kankroli, District Rajsamand for the offence under Section 436 IPC.