KESHAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Public Prosecutor. This petition under Section 482 Cr.PC has been filed with a request that the time for submission of personal bond given by the learned Sessions Judge, Sikar, in his order dated 1 -9 -1987 be further extended.

(2.) MR . Shrimal learned Public Prosecutor has submitted that the learned Sessions Judge had granted one month's time to furnish the bonds and the said time has already expired and this court under Section 482 Cr.PC cannot extend the period granted by the learned Sessions Judge. It has been further submitted that no appeal has been filed against the judgment of Sessions Judge and as such the direction given by the Sessions Judge has become final. It has also been argued that the petitioner has not surrendered before this court and as such his request for extension of time cannot be considered.

(3.) I have considered the arguments advanced by learned Counsel for the petitioner and learned Public Prosecutor. So far as the facts alleged in the petition are concerned they have not been disputed by the learned Public Prosecutor. There is no reason to disbelieve the contention of the petitioner that he came to know about the condition of furnishing the bond on 9 -12 -1987 when the time of one month had already expired. It is also not disputed that the petitioner did not misuse the concession granted to him during the intervening period. Section 482 Cr.PC provides inherent powers to the court to make such orders as may be necessary to give effect to an order under this code or to prevent abuse of the process of any court or otherwise to secure the ends of justice.