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Judgment
6 paragraphs · 119 wordsVivek Rusia, J
Present application is filed under Section 482 of the Cr.P.C. seeking extension of temporary bail for a period of 15 days on account of death of his mother.
At the time of filing of this petition u/s 482 of the Cr.P.C. the applicant was on bail, but yesterday he has surrendered, therefore, now the bail period cannot be extended as he is in jail now he is required to file a fresh application under Section 439 of the Cr.P.C. to seek temporary bail.
With the aforesaid liberty, this M.Cr.C. is disposed of.
Certified copy of M.Cr.C. No.15358/2023 and M.Cr.C. No.17627/2023 be returned back to Shri Ritu Raj Bhatnagar, Advocate for the applicant.
Certified copy today.