ASHOK GOPAL SAKPAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner who has been granted temporary bail by order dated 8th November 1996 on the ground that his wife was to undergo a surgical operation for cancer, such bail came to be extended till 2nd January 1997 and thereafter till 31st January 1997. Now, by this application, further extension for 69 days is sought, on the ground that his wife has now undergone operation and there is nobody to look after her. Certificate at Ex.B to the petition shows that operation has been performed on 20-1-1997 and patient has been advised strict bed rest for 10 days. It is also stated in the certificate that close relative should attend at bed side during following post-operative period for three months. That is how extension is sought.

(2.) I have heard Shri Patil for the petitioner and Shri Tulpule, Public Prosecutor the Respondent-State. Since wife of the petitioner is recently operated and she is advised rest and since it is stated that there are children of the petitioner and the petitioner has to look after them as also his wife, I find that the temporary bail should be extended by two weeks and the petitioner should surrender by 15th February 1997. Bails on the same surety with fresh name,on condition that petitioner should report to Kapurbavdi Police Station in the first week and second week of February 1997. Petitioner to surrender by 15th February 1997 positively and report accordingly.