CHHOTU Vs. STATE OF U.P.

JUDGEMENT

(1.) (C.M. Application No.116289 of 2021) Heard Shri Ashish Chandra Asthana, learned Advocate holding brief of Shri Akashdeep Shukla, learned counsel for the applicant as well as Shri Rajesh Kumar, learned A.G.A. for the State and perused the record.

(2.) The instant application has been moved by the applicant requesting to grant some more time for the purpose of appearance of the applicant before the trial court in compliance of order of this Court dated 03.08.2021.

(3.) It is vehemently submitted that the applicant fell ill and was not in a position to appear before the trial court and thus only seven days time be granted for the purpose of surrendering before the trial court.