Rajeshwar Mishra vs The State Of Jharkhand on 11 May, 2015

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Jharkhand High Court

Rajeshwar Mishra vs The State Of Jharkhand on 11 May, 2015

Bench: H. C. Mishra

        IN      THE      HIGH    COURT        OF     JHARKHAND      AT      RANCHI
                            Cr.M.P. No. 933 of 2015
        Rajeshwar Mishra                               ..... ... Petitioner
                                    Versus
        The State of Jharkhand                           ..... ...    Opposite Party
                                 --------
               CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
                                 ------
        For the Petitioner       :        Mrs. Rashmi Kumari, Advocate
        For the State            :        Mr. Rajiv Anand, A.P.P.
                                 --------

 2/ 11.05.2015

This criminal miscellaneous petition has been filed for extension of provisional bail granted to the petitioner by order dated 9.3.2015 in B.A. No. 1357 of 2015.

By order dated 9.3.2015 in B.A. No. 9.3.2015, the petitioner was granted provisional bail on medical ground for a period of two months, as the medical reports of the petitioner had shown that the sugar level of the petitioner has reached at high level and he was also suffering from other ailments. It is submitted by learned counsel for the petitioner that the petitioner had undergone the cataract operation of one eye and cataract operation of other eye is likely to be done and the petitioner is also suffering from kidney disease. It is also stated that both knees of the petitioner have been advised to be replaced. Learned counsel has accordingly, prayed for extension of provisional bail of the petitioner.

It appears from the ultrasound report attached with the petition that the petitioner is suffering from mild medical renal disease. The petitioner has already undergone the operation of cataract of one eye in the month of April 2015 itself. Learned counsel has submitted that the petitioner undertakes to get the cataract operation of other eye to be done within a period of one month and undertakes to surrender in the Court below within a period of one month.

In view of submission of learned counsel for the petitioner, the provisional bail granted to the petitioner pursuant to order dated 9.3.2015 in B.A. No. 1357 of 2015 is extended for a period of month only, on the same terms and conditions, as mentioned in the said order.

It is, however, made clear that there shall be no further extension of period of provisional bail and the petitioner must surrender in the Court below before the expiry of the provisional bail, failing which, the conditions imposed in the order dated 9.3.2015 passed in B.A. No. 1357 of 2015 shall be given effect to.

This criminal miscellaneous petition is accordingly, disposed of.

( H. C. Mishra, J.) R.Kr.

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Jharkhand High Court