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Judgment
7 paragraphs · 271 wordsMilind Ramesh Phadke. J
The present petition has been filed under Section 528 of the BNSS seeking extension of the period of interim bail granted to the applicant vide order dated 12.01.2026 passed in M.Cr.C. No. 860/2026, whereby the applicant was granted interim bail for a period of ten days from 13.01.2026 to 22.01.2026 on medical grounds, with a direction to surrender before the concerned Trial Court on 23.01.2026.
It is submitted that the applicant is suffering from piles and anal fistula and pursuant to the liberty granted by this Court, he was admitted to Mayuri Surgical Hospital, Dholpur (Rajasthan), where he underwent surgery on 19.01.2026. After the operation, the treating doctor advised complete bed rest for a period of 30 days along with certain post-operative precautions. It is further submitted that due to his medical condition and post-surgical recovery, the applicant could not surrender before the Trial Court on 23.01.2026.
Considering the medical documents placed on record and the explanation offered by the applicant, this Court is satisfied that sufficient cause has been shown for non-surrender during the period from 23.01.2026 to 29.01.2026. Accordingly, the delay in surrender for the aforesaid period is hereby condoned.
Taking into account the medical condition of the applicant, and in the interest of justice, the interim bail granted to the applicant is hereby extended for a further period of two days, i.e., 30.01.2026 and 31.01.2026.
The applicant is directed to surrender before the concerned Trial Court on 01.02.2026 positively, failing which the Trial Court shall be at liberty to proceed in accordance with law.
The petition is accordingly allowed to the extent indicated above.