GANGARAM PIPLYA Vs. STATE OF MP

JUDGEMENT

(1.) By filing this M.Cr.C. the applicant is seeking extension of temporary bail which was granted by the learned Single Judge of this Court vide order dated 17.12.2013 passed in M.Cr.C. No.7526/2013.

(2.) We find that the temporary bail was granted to the applicant by the learned Single Judge by observing thus: -

(3.) However prayer is made to enlarge the applicant on temporary bail for a period of three months. Learned counsel for the State has no objection. Considering the aforesaid, the application for temporary bail is allowed. Applicant Gangaram -Piplya is directed to be released on temporary bail for a period of three months from the date of his release on his furnishing a personal bond in the sum of Rs.50,000/ - with one surety of the like amount to the satisfaction of the CJM, Indore. It is directed that the applicant shall surrender in the Court of CJM, Indore, immediately on completion of three months, otherwise steps be taken to take him into custody by the said Court."