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Judgment
8 paragraphs · 108 wordsG.S. Ahluwalia, J
This application under Section 482 of Cr.P.C. has been filed for extension of period of temporary bail granted by this Court by order dated 7.6.2021
passed in M.Cr.C.No.23032/2021.
It is mentioned in the application that in case if the applicant surrenders before the Court, then he is likely to get infected in the wake of prevailing
Covid19 pandemic.
The allegations against the applicant are that he had fired indiscriminately in which one person lost his life. The applicant was already granted a
concession of temporary bail by this Court, no case is made out for extension of time.
The application fails and is hereby dismissed.