PURAN CHAND DOGRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Seeking extension of time of interim bail granted upto 30/9/2021, vide order dtd. 27/7/2021, the accused-petitioner has come up before this Court.

(2.) Vide order dtd. 27/7/2021, passed in Cr.MP (M) No.1417 of 2021, this Court had granted interim bail to the petitioner on medical grounds and he was directed to surrender on 30/9/2021.

(3.) Now the petitioner has filed the present petition requesting for one month further time, in terms of paragraph 6 of the petition, which reads as follows: