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Judgment
5 paragraphs · 231 wordsFarjand Ali, J
The matter comes up on an application for extension of time of temporary bail originally granted by this Court for a period of 40 days in S.B. Criminal Misc. Interim Bail Application No.15008/2023 vide order dated 23.11.2023. Thereafter, an extension in the period of interim bail was granted to the petitioner for a period of next 30 days as well.
It is submitted that by the aforesaid orders, the petitioner was granted interim bail for a period of total 40+30=70 days in order for him to avail the treatment for HIV AIDS disease. However, since his treatment is still undergoing, he would face great hardship in surrendering back on the given date. It is, therefore, prayed that the period of interim bail may be extended by a further period of 30 days.
I have considered the submissions advanced and have gone through the current treatment record. In view of the facts and circumstances of the case and taking a lenient view, the application is allowed and the period of interim bail granted to the petitioner vide order dated 05.01.2024 is further extended for a period of 30 days. The petitioner would be required to surrender before the jail authorities upon completion of 100 days from the date of his actual release in pursuance of the order dated 23.11.2023.
Accordingly, the application is disposed of.