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Judgment
13 paragraphs · 269 wordsHeard on I.A. No. 03/2021, application for extension of period of ad-interim bail which was granted by this Court vide order dated 22.04.2021.
The applicant has filed this application for extension of temporary bail to the applicant, who is apprehending his arrest in connection with Crime No.
36/2021, registered at Police Station Podi, District Koriya(CG) for the offence punishable under Sections 420, 468,471 and 120 (B) IPC.
Learned counsel for the applicant submits that earlier the applicant has been granted temporary bail looking to the seriousness of his ailment and now
he is suffering from post covid effect of acute respiratory problem as he is a cardiac patient. Contention of the counsel for the applicant is that the
applicant has been granted ad-interim bail for a period of three weeks from the date he was released vide earlier order (i.e. 22.04.2021) and has been
directed to surrender thereafter but due to the pandemic Covid-19, he is further suffering from post covid effect and therefore, the ad-interim bail
granted earlier to the applicant may be extended for a further period of two months.
On the other hand State counsel submits that he has no objection if the applicant is extended the period of ad-interim bail.
I have heard learned counsel for the parties and perused the record.
After going through the application and the documents submitted by the applicant and considering the facts and circumstances of the case, I.A. No.
03/2021 is allowed. The applicant is granted extension of ad-interim bail.
It is directed that the applicant shall positively surrender himself before the concerned trial Court on 9th July 2021.