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Judgment
Anoop Chitkara, J
This petition coming on for orders this day, the Court passed the following:
FIR No.
Dated
Police Station
Sections
15/16
7.2.2016
Theog, District Shimla
307, 323, 302, 201 IPC & 27-54-59 of Arms Act.
Seeking extension of time of interim bail granted upto 30.9.2021, vide order dated 27.7.2021, the accused-petitioner has come up before this Court.
Vide order dated 27.7.2021, passed in Cr.MP (M) No.1417 of 2021, this Court had granted interim bail to the petitioner on medical grounds and he was directed to surrender on 30th September, 2021.
Now the petitioner has filed the present petition requesting for one month further time, in terms of paragraph 6 of the petition, which reads as follows:
"6. That the petitioner was admitted on 22.9.2021 at Indira Gandhi medical College in department of General Surgery and was operated for gall bladder stones on 23.9.2021. The petitioner was discharged from the Hospital on 24.9.2021. The petitioner has been advised to take rest for a period of four weeks by the doctors. The petitioner is still in pain due to the stitches and needs bed rest as advised by the doctors for a period of four weeks. The copy of discharge summary issued by IGMC, Shimla is annexed herewith as Annexure P-2 (Colly)."
The petitioner has annexed the medical records, Annexure P-2 (Colly.), which corroborates the averments made in paragraph 6 of the petition.
Given above, the present petition is allowed and the time to surrender, granted to the petitioner vide oder dated 27.7.2021, is extended till 30th October, 2021, on the same terms and conditions. The bonds furnished by the petitioner shall automatically stand extended till 30th October, 2021. The petition stands disposed of accordingly.