Pankaj Purohit, J
1. Heard learned counsel for the parties.
2. By means of this writ petition, petitioner has impugned the First Information Report No.231 of 2024 dated 13.10.2024 under Sections 109, 115(2),
190, 191(2), 191(3), 351(2) & 352 of BNS Act, 2023 registered with Police Station Dineshpur, District Udham Singh Nagar.
3. Without pressing further on the merits of the case, it is submitted by learned counsel for the petitioner that he is ready to surrender before the
learned court below, pursuant to the impugned FIR, but the only difficulty is being faced by the petitioner is that his right knee has been operated and
an iron road has been inserted and post surgery, he is kept in ICU in the Krishna Hospital, Haldwani. He further submits that as soon as the petitioner
is recuperated, he would surrender before the court of competent jurisdiction pursuant to the aforesaid FIR and for that he needs only four weeks time
from today.
4. The offer made by learned counsel for the petitioner is not opposed by learned State Counsel.
5. In this view of the matter, the writ petition is disposed of finally. For a period of only four weeks from today, police shall not take any coercive
action against the petitioner, pursuant to the impugned FIR and after four weeks i.e. on 22.11.2024, petitioner shall surrender before the court
concerned. If the petitioner fails to surrender on or before 22.11.2024, he shall be dealt with as per law.
6. Pending application, if any, stands disposed of accordingly.
