Sharad Chand Mishra vs State Of Madhya Pradesh

Rajeev Kumar Dubey, J

T his petition has been filed under Section 482 of the Cr.P.C. for modification of order dated 25/04/2022 passed by this Court in M.Cr.C.No.17486/2022.

Learned counsel for the applicant submitted that earlier applicant filed an application (M.Cr.C.No.17486/2022) under Section 439 of Cr.P.C. for grant of temporary bail on account of illness of her mother and the same was disposed of by this Court vide order dated 25/04/2022 with a direction to release the applicant on temporary bail for a period of eight days w.e.f. 26/04/2022 to 03/05/2022. He further submitted that despite the said order, the jail authorities released the applicant on 28/04/2022 instead of 26/04/2022, so the period of temporary bail be extended.

Learned counsel for the respondent/State opposed the prayer.

Looking to the facts and circumstances of the case and the fact that despite the order dated 25/04/2022 passed by this Court in M.Cr.C.No.17486/2022 the applicant could not be released on temporary bail on 26/04/2022, the petition is allowed and the period of temporary bail of the applicant is extended up to 07/05/2022. The applicant is directed to surrender before the concerned Court on 08/05/2022. Learned counsel for the applicant shall file the copy of the order-sheet relating to surrender of the applicant.

It is made clear that if the applicant do not surrender on the aforesaid date, the trial Court shall take appropriate action regarding the same.

This order shall be the part and parcel of order dated 25/04/2022 passed in M.Cr.C. No.17486/2022.

With the aforesaid modification, the petition is disposed off.

Certified copy as per rules.