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Judgment
8 paragraphs · 249 wordsSubodh Abhyankar, J
The M.Cr.C. has been filed by the applicant under Section 528 of the BNSS, 2023 for extension of temporary bail as the applicant has been granted temporary bail by this Court in M.Cr.C. No.47106/2025 dated 17.11.2025 for a period of fifteen days on the ground of pregnancy of his wife, which was extended for a period of further fifteen days, vide order dated 01.12.2025, passed by this Court in M.Cr.C. No.54664/2025.
2] Counsel for the applicant has submitted that the applicant's daughter is born premature and has developed gangrene in her right knee and requires surgical intervention. The medical documents of applicant's daughter are also filed on record.
3] Counsel for the respondent/State, on the other hand, has submitted that the documents filed by the applicant have not been verified.
4] Having considered the rival submissions, on perusal of the documents filed on record, and looking to the fact that the applicant's daughter, who is born premature, has developed gangrene in her right knee, and requires surgical intervention, although, the documents have not been verified by the State, this Court is inclined to allow the present application.
5] Accordingly, the M.Cr.C. stands allowed and it is directed that subject to verification of the documents filed by the applicant, by the Trial Court, the order passed by this Court in M.Cr.C. No.47106/2025 dated 17.11.2025 shall stand extended for a further period of one month.
6] M.Cr.C. stands allowed and disposed of.
Certified copy, as per rules.