SUDHEER Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/6/2023 for the offence punishable under Ss. 489(B) and 489(C) of IPC in Crime No.332 of 2023 on the file of the respondent police, seeks bail.

(2.) On 12/9/2023, this Court has passed the following order,

(3.) When the matter is taken up, in continuation of the hearing held on 12/9/2023 and the orders passed there on, learned Additional Public Prosecutor submitted that the investigation on the lines indicated in the order dtd. 12/9/2023 could not be completed. He submitted that respondent police has no objection for granting interim bail to the petitioner for a limited period.