ARUN KUSHWAHA Vs. OF MADHYA PRADESH

JUDGEMENT

(1.) Counsel for the applicant has moved I.A No. 22497 of 2023, an application for extension of time of temporary granted on earlier occasion for further period of 30 days, relating to FIR No.1041/2021 dated (not mentioned) registered at Police Station Kolgawan, District Satna, for the offence under Ss. 8/20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) He submits that there is no body to look after the minor children of the present applicant and therefore, he is asking that further 30 days' time be extended of his temporary bail so that in between present applicant could make some arrangement of the minor children.

(3.) Although, Shri S.K Kashyap -Government Advocate has opposed the submission and submitted that looking to the nature of crime in which present applicant has been arrested, he cannot be granted any further benefit and period of temporary is since over and applicant should surrender before the authority.