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Judgment
Vimal K. Vyas, J
RULE. Leaned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-state.
The present application has been filed by the applicant-convict for extension of temporary bail for a period of two weeks on the ground of the mother of the applicant has been diagnosed with Cervix Cancer of 4th stage.
Taking into consideration the grounds urged in the application, the period of temporary bail is extended by a further period of 7 (seven) days today, on the same terms and conditions.
The applicant shall surrender before the jail authority on or before the expiry of the temporary bail period, without fail.
Rule is made absolute to the aforesaid extent. Direct service is permitted.