AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 312 wordsAnubha Rawat Choudhary, J
Learned counsel for the petitioner has submitted that the Criminal Revision No. 1316 of 2023 was dismissed on account of non-removal of defects relating to filing of surrender certificate.
He submits that a petition seeking restoration was filed which was numbered as Cr. M.P. No. 2697 of 2024 which itself was disposed of vide order dated 22.11.2024 wherein time granted in the revision to remove the defects was extended to 06.12.2024. The learned counsel submits that the defect could not be removed.
Consequently, the present Cr. M.P. No. 451 of 2025 has been filed. He has submitted that a prayer has also been made in this petition to extend the time allowed in Cr. M.P. No. 2697 of 2024. He has submitted that in this case Vakalatnama from jail has been filed which is dated 13.02.2025. The learned counsel has submitted that one week from today would be sufficient to remove the surviving defects in the criminal revision. The learned counsel for the petitioner has submitted that Vakalatnama from jail has also been filed in Criminal Revision.
The learned counsel for the opposite party-State has no serious objection to the prayer of the petitioner.
Considering the aforesaid facts and circumstances and the fact that Vakalatnama from jail has already been filed in the present Cr. M.P. it appears that the defect regarding surrender has already been removed.
Consequently, the time granted vide order dated 22.11.2024 in Cr. M. P. No. 2697 of 2024 to remove the defects in Cr. Revision No. 1316 of 2023 is extended till 26.03.2025.
If the defects are removed within time, office is directed to place the Cr. Revision No. 1316 of 2023 before appropriate Bench as per roster, if possible, on 28.03.2025, after taking due permission from the concerned court.
This petition is disposed of.