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Judgment
The Criminal Petition has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity, ‘the BNSS’), seeking modification/relaxation of the condition imposed by the learned Trial Court by extending the time granted to the petitioner to surrender before the learned jurisdictional Magistrate concerned by one more week.
Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.
Having regard to the facts and circumstances of the case, the submissions made by both the learned counsel and the request made on behalf of the petitioner, this Court is inclined to grant one week's further time to the petitioner to surrender before the learned jurisdictional Magistrate concerned. Accordingly, the Criminal Petition is allowed, extending the time for compliance with the said condition by one week from today.
It is made clear that the petitioner shall strictly comply with the said condition within the extended period. No further extension of time shall be granted.