ASHWINBHAI HARIBHAU MORE Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) The present application has been preferred by the applicant seeking extension of temporary bail for a period of Two Months on the ground of his medical treatment.

(2.) Heard learned advocate for the applicant and learned A.P.P. for the respondent - State.

(3.) Learned advocate for the applicant submits that applicant is a cancer patient and he underwent an operation. That he had preferred Cr.M.A. No.2 of 2020 in Cr.M.A. No.6035 of 2020 for temporary bail wherein this Court had extended his temporary bail upto 02.07.2020. That after under going the operation the applicant has to go for 4 to 5 chemotherapies. That as the matter could not be listed on 01.07.2020. The applicant preferred temporary bail vide Cr.M.A. No.1 of 2020 in Cr.M.A. No.8369 of 2020 and considering his deteriorating health conditions this Court was further pleased to grant him one month of temporary bail which is getting over on 01.08.2020. Considering the pandemic situation prevailing in the whole world and considering his deteriorating health conditions and being a cancer patient, applicant humbly prays that he may be granted temporary bail by a period of two months.