Rajasthan High Court - Jodhpur
Keshrimal Kothari vs State Of Rajasthan on 8 December, 2021
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Appli No. 393/2021
Keshrimal Kothari S/o Shri Magan Lal Kothari, Aged About 75
Years, R/o 141-142, Marudhar Nagar, Pali, District Pali.
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. B.Ray Bishnoi
For Respondent(s) : Ms. Anita Gehlot, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 08/12/2021 The instant misc. application has been filed by the petitioner for extension of time granted by this Court vide order dated 08.11.2021 in S.B. Criminal bail Application No.12059/2021 for his surrender before the concerned trial Court. The petitioner was required to surrender before the trial court on or before 15.11.2021.
Learned counsel for the petitioner submits that petitioner is an old man of 75 years and his health condition is not good, therefore he could not surrender before the trial court on the date given. Thus it is prayed that time may be extended to surrender before the concerned trial court.
Heard learned counsel for the petitioner and perused the material available on record.
Vide order dated 08.11.2021 the anticipatory bail application of the petitioner was rejected by this Court and he was given (Downloaded on 08/12/2021 at 09:04:57 PM) (2 of 2) [CRLMA-393/2021] liberty to surrender before the concerned trial court on or before 15.11.2021 but he failed to surrender within the stipulated period and filed an application before this Court seeking extension of time to surrender which was allowed by this Court on 20.11.2021 and the petitioner was directed to surrender before the trial court on or before 29.11.2021. Again the petitioner failed to surrender before the trial court and filed the present application for extension of time to surrender.
On considering the overall facts and circumstances of the case, this Court is not inclined to allow the instant application for extension of time to surrender. Hence, the same is rejected.
However, in the interest of justice, the petitioner may surrender before the trial court at any time or date. The trial court shall decide the bail application of the petitioner on the same day.
However, no interim protection is granted to the petitioner.
(MANOJ KUMAR GARG),J 139-MS/-
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