DHARMESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is an application seeking extension of the period granted to the petitioner to surrender before trial court, vide order dtd. 2/8/2023 passed by this Court in Criminal Misc. Bail Application No.7253/2023.

(2.) Learned counsel for the petitioner submitted that this Court had directed the petitioner to surrender before the trial court on or before 16/8/2023.

(3.) Learned counsel for the petitioner submitted that in compliance of order dtd. 2/8/2023, the petitioner could not surrender before the trial court on 16/8/2023, due to some unavoidable circumstances. It was thus, prayed that the time to surrender before the trial court may be extended.