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Judgment
Gita Gopi, J
Rule. Learned APP waives service of rule for the respondent- State.
This is an application by the under-trial prisoner, seeking extension of temporary bail granted by this Court vide order, Dated: 20.04.2021, passed in
the main matter, on the ground that he is suffering from Covid-19 virus.
Heard. From a perusal of the certificate, of the under-trial prisoner, issued by the Medical Officer, Public Health Centre, Abiyana, Taluka:
Santalpur, District: Patan, Dated: 15.05.2021, it does appear that he has tested positive and is undergoing treatment for Covid-19 virus. His request,
therefore, deserves to be acceded to.
Resultantly, this application is PARTLY ALLOWED. The temporary bail period of the under-trial prisoner is extended upto 31ST MAY, 2021, on
the same terms and conditions. He shall surrender before the concerned jail authorities on 1ST JUNE, 2021, without fail.
Office to send a copy of this order to the concerned jail authority through E-MAIL / FAX, which shall, in turn, communicate the same to the
concerned convict, FORTHWITH. Rule is made absolute, accordingly.