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Judgment
9 paragraphs · 416 words@JUDGEMENTTAG- JUDGEMENT
Manoj Kumar Garg, J
An application (01/24) has been filed by the petitioner seeking extension of interim bail period granted by this Court vide order dated 23.01.2024.
Learned counsel for the petitioner submits that earlier interim bail has been granted to the petitioner vide order dated 23.01.2024 and after availing interim bail, the petitioner has surrendered before the concerned Jail Authorities. Counsel further submits that petitioner’s mother is suffering from lumber spondylosis. In these circumstances, the period of interim bail may be extended for a further period of two months.
Learned Public Prosecutor submits a report received from Medical Board constituted at General Hospital, Doddabalapur, Bangalore Rural in which it is mentioned that “three senior doctors verified that Jayamma, 72 yrs has been diagnosed with lumber spondylosis with multi level degenerative disc changes at L4-L5, L5-S1 patient planed for micro discectomy of lumber spine. It is an emergency condition and require immediate surgical intensive later patient as been advised bed rest and physiotherapy for 3 months (post operative).”
I have heard learned counsel for the parties and perused the material available on record.
Having regard to overall facts and circumstances of the case, I deem it just and proper to extend the period of interim bail.
Accordingly, the application for extension of interim bail is allowed and it is directed that the petitioner - Sanjay Kumar S/o Narsing Haiya shall be released on interim bail for a period of sixty days from the date of his actual release in F.IR No.03/2020 registered at Police Station Shahgarh, District Jaisalmer subject to the condition that he shall deposit a demand draft of Rs.5,00,000/- of a Nationalized Bank executed in favour of the trial court and also furnishes a personal bond in a sum of Rs.4,00,000/- with two sound and solvent sureties in the sum of Rs.2,00,000/- (out of which one surety will be a close relative of the petitioner) each to the satisfaction of learned trial court for his surrender on completion of sixty days. It is made clear that if the petitioner surrenders within the stipulated period then the demand draft of Rs.5,00,000/- will be returned to him. In case, the petitioner fails to surrender before the concerned Jail after period of interim bail, the demand draft so deposited by the petitioner shall be forfeited.
Let this criminal bail be listed on 02.07.2024, on which date, learned Public Prosecutor shall be required to submit the compliance of the order whether petitioner has surrendered or not.