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Judgment
6 paragraphs · 206 wordsDeepak Kumar Agarwal, J
This petition under Section 482 of Cr.P.C. has been filed by the applicant by which prayer has been made for extension of time to surrender the applicant before the trial Court as directed by the Co-ordinate Bench of this Court as well as this Court vide order dated 14/12/2022 and 18/01/2023 passed in M.Cr.C.Nos.56438/2022 & 2521/2023 respectively in which the applicant has to surrender before the trial Court on or before 20/01/2023 and 20/02/2023.
O n going through the petition, it is mentioned by the petitioner that the new girl child was born on 31/12/2022 and she is suffering from lungs infection, fever and cold and she is in P.I.C.U. In this regard, he has filed all medical documents. Applicant has to take care of his girl child, therefore, he prays for extension of further one month's time to surrender before the trial Court.
Considering the facts and circumstances of the case, the petition is allowed. The period of surrender is extended for 20 days. The applicant is directed to surrender before the trial Court on 12/03/2023 and trial Court shall submit the surrender report before this Court.
With the aforesaid direction, this petition stands disposed of.
Certified copy as per rules.