Puran Chand Dogra vs State Of Himachal Pradesh on 28 September, 2021

[Cites 2, Cited by 4]

Himachal Pradesh High Court

Puran Chand Dogra vs State Of Himachal Pradesh on 28 September, 2021

Bench: Anoop Chitkara

                                            1




    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                     ON THE 28th DAY OF SEPTEMBER, 2021
                                          BEFORE




                                                                    .

                  HON'BLE MR. JUSTICE ANOOP CHITKARA
              CRIMINAL MISC. PETITON (MAIN) No.1886 of 2021





    Between:-

    PURAN CHAND DOGRA
    S/O LATE SHRI BUDHI RAM DOGRA,





    R/O VILLAGE BADOG, P.O. MEHARI,
    TEHSIL THEOG, DISTRICT SHIMLA,
    H.P., AGED 64 YEARS.
                                                                 .... PETITIONER

    (BY MR. VIVEK SHARMA, ADVOCATE)

    AND


    STATE OF HIMACHAL PRADESH.
                                                               ....RESPONDENT
    (BY MR. NAND LAL THAKUR,




    ADDITIONAL ADVOCATE GENERAL,
    SHRI KUNAL THAKUR, DEPUTY
    ADVOCATE GENERAL).





            This petition coming on for orders this day, the Court passed the





    following:
                                  ORDER

    FIR      Dated       Police Station         Sections
    No.
    15/16    7.2.2016 Theog, District Shimla    307, 323, 302, 201 IPC & 27-54-59
                                                of Arms Act.

Seeking extension of time of interim bail granted upto 30.9.2021, vide order dated 27.7.2021, the accused-petitioner has come up before this Court.

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2. Vide order dated 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 30th September, 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:

"6. That the petitioner was admitted on 22.9.2021 at Indira Gandhi medical College in department of General Surgery and was operated for gall bladder stones on 23.9.2021. The petitioner was discharged from the Hospital on 24.9.2021. The petitioner has been advised to take rest for a period of four weeks by the doctors. The petitioner is still in pain due to the stitches and needs bed rest as advised by the doctors for a period of four weeks.

The copy of discharge summary issued by IGMC, Shimla is annexed herewith as Annexure P-2 (Colly)."

4. The petitioner has annexed the medical records, Annexure P-2 (Colly.), which corroborates the averments made in paragraph 6 of the petition.

5. Given above, the present petition is allowed and the time to surrender, granted to the petitioner vide oder dated 27.7.2021, is extended till 30th October, 2021, on the same terms and conditions. The bonds furnished by the petitioner shall automatically stand extended till 30 th October, 2021. The petition stands disposed of accordingly.

Anoop Chitkara, Judge.

September 28, 2021 (ps).

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