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Judgment
13 paragraphs · 198 wordsShailendra Shukla, J
Submissions were made on application filed under Section 482 of Criminal Procedure Code, 1973 seeking extension of time of bail granted by this
Court vide order dated 01.10.2020.
The applicant has been chargesheeted under Sections 34(2), 36 and 46 of MP Excise Act, 1915. The reason assigned in the application under Section
482 of Criminal Procedure Code, 1973 is that pandemic COVID-19 situation has not been subsided and hence extension has been sought.
Considered.
Heard learned counsel for the non-applicant/State as well.
In view of the pandemic COVID-19 situation remaining unchanged, hence it would be appropriate in the fitness of things to allow the application under
Section 482 of Criminal Procedure Code, 1973 and the period of temporary bail is being extended by further thirty days (30 days) on the same bail
bond and surety which he has furnished earlier. The applicant shall surrender on the expiry of 30th day and the period shall be counted from the last
date on which the applicant was required to surrender as per the earlier order. The application under Section 482 of Criminal Procedure Code, 1973,
stands disposed of with the aforesaid terms.
Certified copy as per Rules.