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Judgment
7 paragraphs · 146 wordsVirender Singh, J
This is a petition under Section 482 of Cr.P.C for extension of time of temporary bail granted to the petitioner vide order dated 24.9.2020 passed in MCRC.No.35001/2020.
Vide order dated 24.9.2020 the petitioner was granted temporary bail for 15 days and he was directed to surrender on 12. 10.2020 before the trial Court.
This time the petitioner has come with several documents showing that he is suffering from jaundice and on 2.10.2020 the doctor has advised him to take bed rest for 14 days.
Several reports have been filed on record showing that the petitioner is suffering from Jaundice.
After going through the documents, the petition is allowed.
Time granted to the petitioner vide order dated 24.9.2020 passed in MCRC.No.35001/2020 is extended till 18.10.2020. Now the petitioner is directed to surrender before the trial Court on 19.10.2020.