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Judgment
12 paragraphs · 225 wordsRavindra Maithani, J
Applicant Rakesh Mishra Alias Rakesh Kumar Alias Pappu Mishra was granted short term bail, in FIR No.363 of 2021, under Sections 302, 504,
506 IPC, Police Station Rudrapur, District Udham Singh Nagar on the ground of his statement as well as to attend the last rites of his father.
Subsequently, the Short Term Bail was extended on 13.01.2022 for another fifteen days.
Heard learned counsel for the parties through video conferencing.
Now, Time Extension Application No. 4 of 2022 has been filed on the ground that the applicant has not yet fully recovered. He was being examined
by the Doctors at AIIMS, when he was in jail. He has got himself examined at AIIMS Delhi. He is suffering with Cardiomyopathy and now the next
date fixed on 25.02.2022. Documents have been referred to by the learned counsel for the applicant.
Having considered the submissions, this Court is of the view that the short term bail granted to the applicant is to be extended to a further period of
three weeks.
Accordingly, the time extension application is allowed. The short term bail is granted to the applicant is extended further period of three weeks.
After expiry of the period of short term bail, the applicant shall surrender before this Court and information shall be forwarded to this Court.