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Judgment
7 paragraphs · 217 wordsSubodh Abhyankar, J
This petition has been filed by the petitioner under Section 482 of Cr.P.C. for extension of temporary bail again which was granted by this Court in M.Cr.C. No.27791/2021 vide order dated 11/08/2021. Subsequently the aforesaid time was extended by this Court in M.Cr.C. No.44444/2021 on 08/09/2021 for a further period of six weeks.
Today also counsel for the applicant has submitted that the applicant has undergone the operation of piles and has been advised for rest and thus further six week's time is sought.
The counsel for the State and Shri A.K. Sethi, learned senior counsel for the objector have opposed the prayer.
Having considered rival submission and on perusal of the documents filed by the applicant i.e. discharge card of MASC Hospital dated 02/10/2021 and the earlier order passed by this Court, this Court finds force with the contentions raised by counsel for the applicant and thus the temporary bail order dated 11/08/2021 passed in M.Cr.C. No.27791 of 2021 is hereby further extended for a period of six weeks only on the same terms and conditions which is mentioned in the earlier order dated 11/08/2021 passed in M.Cr.C. No.27791/2021 and it is also made clear that no further extension shall be granted to the applicant.
M.Cr.C. is accordingly allowed.
C.c. as per rules.