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Judgment
8 paragraphs · 242 wordsSubodh Abhyankar, J
The M.Cr.C. has been filed by the applicant under Section 528 of the BNSS, 2023 for extension of temporary bail as the applicant has been granted temporary bail by this Court in M.Cr.C. No.47138/2025 dated 07.11.2025 for a period of one month on the ground of his indisposition.
2] Counsel for the applicant has submitted that the applicant is to undergo the operation of hemorrhoids today only, and he is required to surrender before the Trial Court on 07.12.2025, and thus, it is submitted that the bail period may be extended. The medical documents and the affidavit of the applicant are also filed on record.
3] Counsel for the respondent/State, on the other hand, has opposed the prayer and it is submitted that the documents filed by the applicant have not been verified.
4] Having considered the rival submissions, perusal of the documents filed on record, which are original, and taking note of the fact that the applicant is to undergo operation for Hemorrhoids today only, this Court is inclined to allow the present application.
5] Accordingly, the M.Cr.C. stands allowed and it is directed that the order passed by this Court in M.Cr.C. No.47138/2025 dated 07.11.2025 is hereby extended for a further period of one month.
6] Needless to say, at the time of his surrender the applicant shall also submit all the relevant documents evidencing his operation, before the Trial Court.
Certified copy, as per rules.