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Judgment
5 paragraphs · 173 wordsVinit Kumar Mathur, J
The case comes up on an application for extension of interim bail granted by this Court vide order dated 18.01.2024.
Learned counsel for the applicant submits that in pursuance of the order dated 18.01.2024 passed by this court, the applicant was released on interim bail for a period of 20 days. She further submits that daughter of the applicant is still not well and she is admitted in Yash Aman Hospital, Jodhpur. She, therefore, prays that the period of interim bail granted to the applicant may kindly be further extended for a period of further 20 days.
Learned Public Prosecutor has verified the factum of admission of applicant’s daughter in the hospital.
Considering the health condition of applicant’s daughter, the application is allowed. The interim bail period granted to the applicant by this Court on 18.01.2024 is further extended for a period of 20 days from the date of his surrender pursuant to the earlier order dated 18.01.2024 on the same terms and conditions mentioned in the said order.