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Judgment
12 paragraphs · 201 wordsRajendra Kumar Srivastava, J
This is an application under Section 482 Cr.P.C. for extension of time for furnishing the bail order dated 22.09.2020 passed in M.Cr.C. No.
33166/2020.
Learned counsel for the petitioner submits that petitioner has been granted bail by this Court vide order dated 22.09.2020 passed in M.Cr.C. No.
33166/2020 with a direction to the petitioner to surrender before the Investigating Officer within ten days' from the date of receiving the certified copy
of the order dated 22.09.2020 and then in the even of arrest he be released on bail on his furnishing bail bond in the sum of Rs. 50,000/- with one
solvent surety in the like amount to the satisfaction of the Arresting Authority. It is further submitted that petitioner could not come to Balaghat due to
lockdown due to pandemic COVID-19 and therefore, bail order has not been furnished. Hence, he prays for extension of time for furnishing the bail
order dated 22.09.2020.
Considering the averments made in the application and in the interest of justice, 20 days' time from the receiving the certified copy of this order is
extended to furnish the bail order dated 22.09.2020 by the petitioner.
Accordingly, this M.Cr.C. stands disposed of.