Dharamvir Singh vs Union Of India And Others

M.A. No. 201 of 2021

For the reasons carved out in the application, delay in filing the counter affidavit is condoned. Counter affidavit filed by the respondents is taken on

record.

MA stands disposed of accordingly.

OA (Appeal) 1976 of 2020

We had granted temporary bail for one month to the appellant on account of his mother's ailment on 24.12.2020. The said period has lapsed and the

appellant is now required to surrender. An oral prayer is made by the learned counsel for the applicant that the appellant's mother is still ailing, she is

78 years of age and the temporary bail granted earlier to the appellant may be extended.

Shri Gautam, learned counsel for the respondents, raises serious objections to the same and argues that except for making an oral prayer, the appellant

has not made available any document in support of his mother's ailment and treatment undertaken by her.

Learned counsel for the appellant submits that he has received the documents and he shall file the same an appropriate application in this regard within

a week's time. He is directed to do so within one week from totlay. Accordingly, for a period of two weeks from today, interim bail granted to the

appellant vide order dated 24.12.2020 shall continue to remain in operation on the same terms and conditions.

List the matter on 15th February, 2021.