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Judgment
14 paragraphs · 261 wordsHeard on I.A. No.03/2021, application for extension of the period of Ad-interim bail which was granted by this Court on 10.03.2021.
The applicant has been arrested on 16.10.2019 in connection with Crime No. 139/2019 registered at Police Station- Kumhari, District- Durg (C.G.) for
the offence punishable under Section 304- B, 34 of IPC.
Learned counsel for the applicant submits that the applicant has been granted Ad-interim bail vide its order dated 10.03.2021 on the basis of medical
grounds and the period of bail is going to be expired on 10.05.2021, as reflected in the order itself. She added in her submission that present applicant
is tested positive for Covid-19, health condition of the applicant is not good and he is undergoing treatment at Dr. B.R. Ambedkar Memorial Hospital
Raipur (C.G.). Therefore, the Ad-interim bail granted earlier to the applicant may be extended upto 08.07.2021.
On the other hand, learned counsels for objector and State opposed application for extension of Ad-interim bail.
This court has gone through the application and the supporting documents that form part of the application and the submission advanced by learned
counsel for the parties.
Taking into consideration the facts and circumstances of the present case, in particular the health condition of the applicant due to Covid-19,
submission of the parties and the supporting documents, I.A. No. 03/2021 is allowed. The applicant is granted extension of Ad-interim bail.
It is directed that the applicant shall positively surrender himself before the concerned trial Court on 09.07.2021 by 11.00 A.M.
List the matter for final hearing in its chronological order.