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Judgment
10 paragraphs · 171 wordsV Srishananda, J
Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.
Office has raised objection with regard to the maintainability of the petition. Objections overruled after hearing the parties and the learned High Court Government Pleader.
All that the petitioner is seeking is the protection granted to him by this Court in W.P.No.25583/2023 dated 08.04.2026 is to be continued for some more time.
Learned counsel for the petitioner and the learned counsel appearing for respondent No.2 would submit that the bail matter is listed before the trial Court for arguments on bail application on 18.05.2026.
Therefore, the petitioner is seeking time to extend the interim protection till disposal of the said petition or till 31.05.2026 whichever is earlier.
Accordingly, the following:
ORDER
(i) The Petition is allowed.
(ii) Protection granted to the petitioner by this Court in W.P.No.25583/2023 dated 08.04.2026 is extended till 31.05.2026 or disposal of the bail application before the trial Court whichever is earlier.