UDAYSINGH Vs. LAKHANSINGH RANA

JUDGEMENT

(1.) This petition has been filed on behalf of the petitioner under Sec. 482 of Cr.P.C. for restoration of CRR No.2859/2022, which was dismissed vide order dtd. 23/9/2022.

(2.) Counsel for the petitioner submits that the petitioner has surrendered himself before the trial Court and at present he is in jail. A copy of the trial Court order dtd. 28/10/2022, passed by learned Judicial Magistrate First Class, Shujalpur, District - Shajapur(M.P.) along with affidavit of Ramsingh Rajput, grandson of the petitioner is filed in support of the submissions. It is also submitted that the petitioner is 75 years old and due to unavoidable circumstances, he failed to surrender before the trial Court in time. Therefore, counsel prays for restoration of the revision.

(3.) The reason assigned in the application appears to be reasonable. Hence, the M.Cr.C. is allowed and Criminal Revision No.2859/2022 is restored to its original number.