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Judgment
14 paragraphs · 237 wordsShailendra Shukla, J
Submissions were made on application filed under Section 482 of Criminal Procedure Code, 1973 seeking extension of time of bail for a period of sixty
days. The applicant â€" Masum @ Jay was initially granted temporary bail for a period of sixty days vide order dated 25.09.2020.
Learned counsel for the applicant has sought further extension on the same ground that the trials have stalled before the Courts below throughout the
State due to pandemic COVID-19 situation and that there has been no change in the present scenario as on today. On this ground, extension of
temporary bail for a further period of thirty days has been sought on the same ground.
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.