MOHAMMED IBRASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of Rule on behalf of the respondent ?State.

(2.) The present application is filed by the under ? trial prisoner seeking extension of temporary bail granted by this Court by order dated 08.05.2020 in Criminal Misc.Application No.6661 OF 2020.

(3.) Learned Advocate for the applicant submits that the applicant was enlarged on temporary bail for period of three weeks by an order dated 08.05.2020 on the ground that the wife and elder daughter of the applicant was suffering with typhoid. It is further submitted that the another daughter aged 4 years is also suffering from typhoid and even after surrender, the jail authority is asking for medical certificate which the applicant during the lockdown period was unable to procure. It is therefore requested that for extension of period so that the necessary formality for procuring the necessary papers can be taken. Learned Advocate for the applicant submitted that no further extension will be sought for.