SHARAD CHAND MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) T his petition has been filed under Sec. 482 of the Cr.P.C. for modification of order dtd. 25/04/2022 passed by this Court in M.Cr.C.No.17486/2022.

(2.) Learned counsel for the applicant submitted that earlier applicant filed an application (M.Cr.C.No.17486/2022) under Sec. 439 of Cr.P.C. for grant of temporary bail on account of illness of her mother and the same was disposed of by this Court vide order dtd. 25/04/2022 with a direction to release the applicant on temporary bail for a period of eight days w.e.f. 26/04/2022 to 03/05/2022. He further submitted that despite the said order, the jail authorities released the applicant on 28/04/2022 instead of 26/04/2022, so the period of temporary bail be extended.

(3.) Learned counsel for the respondent/State opposed the prayer.