RAKESH MISHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rakesh Mishra Alias Rakesh Kumar Alias Pappu Mishra was granted short term bail, in FIR No.363 of 2021, under Ss. 302, 504, 506 IPC, Police Station Rudrapur, District Udham Singh Nagar on the ground of his statement as well as to attend the last rites of his father. Subsequently, the Short Term Bail was extended on 13/1/2022 for another fifteen days.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) Now, Time Extension Application No. 4 of 2022 has been filed on the ground that the applicant has not yet fully recovered. He was being examined by the Doctors at AIIMS, when he was in jail. He has got himself examined at AIIMS Delhi. He is suffering with Cardiomyopathy and now the next date fixed on 25/2/2022. Documents have been referred to by the learned counsel for the applicant.