RAHUL CHATURVEDI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application preferred on behalf of the petitioner seeking extension of date of surrender before the trial court is considered and disposed of.

(2.) It is ordered that if the petitioner surrenders before the trial court in Case No.234/2007 on or before 14/3/2022, the order issuing warrant of arrest against him shall be kept in abeyance till 14/3/2022.

(3.) It is made clear that if the petitioner fails to surrender before the trial court on or before 14/3/2022, the order issuing warrant of arrest against him by the trial court shall automatically be revived.