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Judgment
5 paragraphs · 132 wordsRavindra Maithani, J
Applicant Jitendra Nand Kishor Bhakhda was in judicial custody in FIR No.354 of 2022, under Sections 420, 467, 468, 471, 120-B IPC, Police Station Nehru Colony, District Dehradun. He was granted short term bail on 29.03.2023 on the ground of his health.
Learned counsel for the applicant would submit that the applicant is quite unwell; even he could not move to file bail application on the health ground.
Having considered, Time Extension Application (MCRC) No.2 of 2023 is allowed.
The short term bail granted to the applicant is extended to a further period of 16 weeks from the date of its expiry. It is further directed that, on expiry of the duration of extended short term bail, the applicant shall surrender before the court concerned.