RAJENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 482 of Cr.P.C. for extension of temporary bail again which was granted by this Court in M.Cr.C. No.27791/2021 vide order dtd. 11/08/2021. Subsequently the aforesaid time was extended by this Court in M.Cr.C. No.44444/2021 on 08/09/2021 for a further period of six weeks.