CRLA/326/2025
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Uttarakhand High Court

CRLA/326/2025 on 4 February, 2026

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                                     CRLA No. 326 of 2025


      04.02.2026                     Hon'ble Siddhartha Sah, J.

Mr. Tejas Agarwal, learned counsel for the appellant.

2. Mr. Devendra Singh, learned AGA and Mr. Vikas Uniyal, learned Brief Holder for the State.

3. Today, the case is listed on Time Extension Application preferred on behalf of the appellant/applicant seeking to allow the time extension application and extend the time for a further period of two months on medical ground for surrendering before the Trial Court.

4. The grounds for time extension has been stated in para 9 of the affidavit filed in support of the Time Extension Application stating that on 22.01.2026 the appellant/applicant again went for his medical examination at Government Doon Medical College Hospital, Dehradun with compliant of chest pain where he was examined and some medications were prescribed to him.

5. Counsel for the State opposed the Time Extension Application on the ground that the medical documents itself does not refer to any medical ground which may warrant time extension.

5. In such view of the matter, the Time Extension Application deserves to be rejected and accordingly, the same is rejected.

6. However, it is open to the appellant to make a representation to the D.G. (Prison) to shift him at Haridwar Jail on account of his ailment. If such a representation is made, the same shall be considered and decided by the D.G.(Prison) within a period of ten days.

7. The time extension application ((IA No. 4 of 2026) stands disposesd of.

(Siddhartha Sah, J.) Vacation Judge 04.02.2026 Kaushal