AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 218 wordsSudhanshu Dhulia, J.
Heard Mr. Tapan Singh, Advocate for the applicant and Ms. Mamta Joshi, Brief Holder for the State.
The applicant is in jail having been implicated in Case Crime No. 190 of 2015, which has been registered under Sections 363/364-A/368 and 328 of
IPC, at Police Station Rishikesh, Dehradun.
The applicant is being diagnosed of cancer and is undergoing treatment at PGIMS at Rohtak. It is for this reason, the applicant was given short
term bail, which expired on 25.08.2018. The application for extension of short term bail though was moved by the applicant prior to 25.08.2018 but it
could not come on board and it has come on board today.
Considering the critical condition of the applicant, this Court is inclined to extend the short term bail to the applicant for a further period of two
months. The short term bail is hereby extended for a period of further two months, on the same sureties and conditions. The applicant need not
surrender meanwhile. The learned Magistrate shall, however, ascertain through his counterpart the learned Magistrate, at Rohtak, Haryana, where the
applicant is undergoing his treatment in PGIMS Rohtak as alleged, and file a report before this Court, within three weeks.
List this case on 22.10.2018 in the daily cause list.