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Judgment
8 paragraphs · 245 wordsAnil Verma, J
This application under Section 482 of Cr.P.C. has been filed by the applicant for extension of temporary bail.
2 Learned counsel for the applicant submits that the applicant was granted temporary bail for a period of one month vide order dated 30.6.2023 passed in MCRC No. 26134/2023 and order dated 24/07/2023 passed in MCRC no. 32199/2023 on the ground that applicant is suffering from serious medical ailments i.e. Lipoma and bone neoplasm/bone tumor and he is required proper medical treatment of above diseases. Applicant has also filed copy of the latest medical documents in respect of his ailments. Hence he prays that the period of temporary bail of the applicant may be extended.
Per-contra, learned GA for respondent/State opposes the prayer and prays for its rejection.
Perused the latest medical documents filed along with the application.
From perusal of the medical documents it appears that applicant is required proper treatment of aforesaid diseases.
Having regard to the aforesaid, this M.Cr.C. is allowed and the period of temporary bail already granted to the applicant vide order dated 30/06/2023 passed in MCRC No. 26134/223 and order dated 24/07/2023 passed in MCRC no. 32199/2023 is hereby extended for a further period of 21 days. The applicant is directed to surrender before the trial Court immediately after expiry of 21 days period, failing which the trial Court shall take appropriate steps to take the applicant in custody.
C.C. as per rules.