AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 179 wordsDevendra Kachhawaha, J
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
Learned counsel for the petitioner stated that benefit of interim bail has been granted to the petitioner for his surgery vide order dated 19.08.2021 for a period of fifteen days. He further stated that after the operation of the petitioner, he requires post-operative care and rest, therefore, in these circumstances, the interim bail may be extended for further period of two months.
In compliance of order dated 07.09.2021, learned Public Prosecutor submitted a report prepared by the concerned doctor. As per that report, operation of the accused-petitioner is scheduled to be held on 09.09.2021 and as per the opinion of the doctor, after the operation patient needs post-operative care and rest for a period of six to eight weeks.
In the above circumstances, application filed by the petitioner is allowed and interim order dated 19.08.2021 is further extended for next forty-five days. Meaning thereby, the petitioner is now required to surrender before the concerned Jail Authorities on or before 25.10.2021.