RADHA GOPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application under Sec. 482 of Cr.P.C. seeking indulgence of this Court for extension of period of temporary bail granted by this Court for three months vide order dtd. 18/08/2023 passed in M.Cr.C. No.21766/2023 to present applicant.

(2.) Learned counsel for the applicant submits that applicant is 60 years of age and suffering from Diabetes Mallitus. Because of his previous medical history, his condition has further deteriorated. It is further submitted that he has been continuously receiving the medical treatment from the Neuro Psychiatrist and has been advised complete bed rest. Copy of the medical documents are annexed as Annexure A/3. Hence, prays for further extension of period of temporary bail granted by this Court to present appellant.

(3.) Upon consideration of the reasons assigned in the application and perusal of documents annexed, temporary bail granted by this Court vide order dtd. 18/08/2023 passed in M.Cr.C. No.21766/2023 is further extended for a period of eight weeks from the date of expiry of period of temporary bail.