SOYAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The M.Cr.C. has been filed by the applicant under Sec. 528 of the BNSS, 2023 for extension of temporary bail as the applicant has been granted temporary bail by this Court in M.Cr.C. No.47106/2025 dtd. 17/11/2025 for a period of fifteen days on the ground of pregnancy of his wife, which was extended for a period of further fifteen days, vide order dtd. 1/12/2025, passed by this Court in M.Cr.C. No.54664/2025.

(2.) Counsel for the applicant has submitted that the applicant's daughter is born premature and has developed gangrene in her right knee and requires surgical intervention. The medical documents of applicant's daughter are also filed on record.

(3.) Counsel for the respondent/State, on the other hand, has submitted that the documents filed by the applicant have not been verified.