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Judgment
8 paragraphs · 198 wordsAchal Kumar Paliwal, J
With the consent of parties, the matter is heard finally.
This petition under Section 482 of the Code of Criminal Procedure has been filed by the applicant for modification of order dated 13.09.2023 passed in M.Cr.C No.20718/2023 for grant of extension of time for a further period of 15 days to the applicant/accused- Sajid Khan to surrender before learned trial Court.
The State has filed an application under Section 439(2) of the Cr.P.C. for cancellation of bail granted to the applicant by the learned trial Court vide order dated 17.01.2023 passed in S.T No.13/2023 and vide order dated 13.09.2023 in M.Cr.C No.20718/2023 which was allowed.
Learned counsel for the applicant prays that applicant Sajid Khan may be granted further 15 days' time to surrender before learned trial Court as the applicant is sick at present.
In view of the medical documents filed by the applicant, 10 days' time is granted to the applicant from today to surrender before the learned trial Court as per the above aforesaid order, failing which the Trial Court will be at liberty to take necessary steps to take the applicant into custody.
Accordingly, M.Cr.C. stands allowed.
Certified copy today.