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Judgment
20 paragraphs · 340 wordsLearned counsel for the applicant prays for and is grated two weeks time to remove the said defaults.
Heard on I.A. No. 08/2021, application for grant of ad-interim bail.
The applicant has been arrested on 20/03/2021 in connection with Crime No. 36/2021, registered at Police Station Podi, District Koriya (C.G.) for the
offence punishable under Section 420, 406, 468 & 471 of the Indian Penal Code.
Learned counsel for the applicant submits that the applicant is suffering from renal colic disease and is also tested Corona Positive vide RT-PCR
dated 04/05/2021 (Annexure D-2).
He submits that the co-accused in this case namely Nand Kishore who was also found Corona Positive has already been granted temporary bail by
the Co-ordinate Bench of this Court vide order dated 22/04/2021 passed in MCRC No. 2915/2021 (Annexure D-3). In these circumstances the
present applicant may also be released on temporary bail.
On the other hand, learned counsel for the respondent/State opposes the bail application. However, it is not disputed that the applicant has been tested
Corona Positive and is also suffering from renal colic disease.
In the given facts and circumstances of the case, the fact that applicant is tested Corona Positive, he is also suffering from renal colic disease and that
similarly situated co-accused in this case has already been granted temporary bail by the Co-ordinate Bench of this Court, I am inclined to allow
temporary bail to the applicant.
Accordingly, the application (I.A. No. 08/2021) is allowed. Applicant is directed to be released on temporary bail for a period commencing from
12/05/2021 to 15/07/2021 in the event of applicant executing a personal bond for a sum of Rs. 25,000/- with one surety of Rs. 25,000/- to the
satisfaction of the concerned trial Court. The applicant shall surrender before the Trial Court on 15/07/2021 positively. He shall strictly follow the
COVID-19 protocol issued by the Central Govt./State Govt./Local Authority.
In view of above, I.A. No. 02/2021, application for urgent hearing and I.A. No. 01/2021, application for hearing during summer vacation stand
disposed of.