PUSHKAR LAL AHIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, through VC as well as learned Public Prosecutor, present in person on the application under Section 482 Cr.P.C. for extending the time period of interim bail granted by this Court vide order dated 23.06.2021 passed in S.B. Criminal Misc. Bail (Interim) Bail Application No.7787/2021.

(2.) Learned counsel for the petitioner stated that the petitioner was enlarged on interim bail vide order dated 23.06.2021 for treatment of his wife. Learned counsel has further stated that petitioner's wife is seriously ill and as per medical certificate, which is mentioned at page no.8, operation of petitioner's wife could not be possible due to random blood sugar. He, therefore, prays that benefit of interim bail granted to the petitioner may be extended for a further period of two months.

(3.) Learned Public Prosecutor has opposed the application and stated that despite all facts narrated earlier in S.B. Criminal Misc. Bail (Interim) Bail Application No.7787/2021, vide order dated 23.06.2021, seven days interim bail was granted to the accused-petitioner, therefore, the application for extending the time period of interim bail may not be granted to the accused-petitioner.