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Judgment
Gita Gopi, J
This is an application by the under-trial prisoner, seeking extension of temporary bail granted by this Court vide order, Dated: 26.04.2021, passed in
the main matter, on the ground that he is suffering from Covid-19 virus.
Heard. From a perusal of the OPD case papers of the undert-trial prisoner issued by the Urban Health Centre, Bhavnagar Municipality, Dated:
19.05.2021, it does appear that he is undergoing treatment for Covid-19 virus. His request, therefore, deserves to be acceded to.
Resultantly, this application is PARTLY ALLOWED. The temporary bail period of the under-trial prisoner, who is to surrender on 22.05.2020, is
extended upto 31ST MAY, 2021, on the same terms and conditions. He shall surrender before the concerned jail authorities on 1ST JUNE, 2021,
without fail.
Office to send a copy of this order to the concerned jail authority through E-MAIL / FAX, which shall, in turn, communicate the same to the
concerned convict, FORTHWITH. Rule is made absolute, accordingly.