C482/496/2021
2021 Latest Caselaw 2269 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                          COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                  C482 No. 496/2021
                                  Hon'ble N.S. Dhanik, J.

Mr. Vishal Gusain, Advocate, i/b Mr. Ankush Negi, Advocate for the applicant.

Ms. Mamta Joshi, Brief Holder, for the State.

Mr. Ramji Srivastava, Advocate, for the informant.

This C482 application was disposed of on 31.3.2021 by directing the applicant to surrender on or before 13.4.2021.

Now, time extension application (MCRC 2/2021) has been moved to extend the time stating that the applicant could not surrender because of the spread of second wave of Covid-19 and that he was in Kerala.

Learned State Counsel did not seriously object to the time extension application. However, learned Counsel for the complainant vehemently opposed the said application stating that Section 362 CrPC expressly prohibits any subsequent change in the judgment and order passed by this Court.

Considering the reasons assigned in the aforementioned application, the time to surrender is extended up to 27th July, 2021. No coercive measure shall be taken against the accused application till 27th July, 2021. Other conditions/observations made in the order dated 31.3.2021 of this Court shall apply.

It is made clear that no further time shall be granted.

Time extension application stands disposed of accordingly.

(N.S. Dhanik, J.) 6.7.2021 Pr