SHEIKH ISMILE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed by the applicant for extension of temporary bail.

(2.) Learned counsel for the applicant submits that the applicant was granted temporary bail for a period of one month vide order dtd. 30/6/2023 passed in MCRC No. 26134/2023 and order dtd. 24/07/2023 passed in MCRC no. 32199/2023 on the ground that applicant is suffering from serious medical ailments i.e. Lipoma and bone neoplasm/bone tumor and he is required proper medical treatment of above diseases. Applicant has also filed copy of the latest medical documents in respect of his ailments. Hence he prays that the period of temporary bail of the applicant may be extended.

(3.) Per-contra, learned GA for respondent/State opposes the prayer and prays for its rejection.