Madhya Pradesh High Court
Bantu @ Shakir Ali vs The State Of Madhya Pradesh on 15 July, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
THE HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
MCRC-5555-2021
(Bantu @ Shakir Ali Vs. State of M.P.)
Gwalior, Dated : 15/07/2021
Heard Through Video Conferencing.
Shri Rajmani Bansal, learned counsel for the applicant.
Shri Rohit Mishra, learned Additional Advocate General for the
respondent/State.
Heard on I.A. No.18915/2021, an application for extension of interim bail granted by this Court vide order dated 04/05/2021.
Earlier vide order dated 04/05/2021, this Court had granted interim bail to the applicant for a period of two months (60 days) from 05/05/2021 on the ground of undergoing the operation of Foreign particles which are inside the body of the applicant. Thereafter, operation took place on 07/06/2021 and doctor has advised the applicant to take bed rest of two months and second surgery of the applicant has been scheduled after two months and in support of his contention, learned counsel for the applicant has filed certificates issued by Ayushman Hospital, Bhopal. In such circumstances, present application has been filed seeking extension of time for a period of further two months.
Learned Additional Advocate General for the State submits that the factum of operation of the applicant has been got verified and in this regard, report has also been submitted.
Taking into consideration the fact that the applicant has undergone 2 THE HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR MCRC-5555-2021 (Bantu @ Shakir Ali Vs. State of M.P.) the operation recently and he has been advised for taking bed rest and second surgery is to be done after two months, this Court is inclined to extend the interim bail granted by this Court vide order dated 04/05/2021 for further period of two months from today on the same terms and conditions as enumerated in the order dated 04/05/2021.
This order will remain operative for a period of two months from today.
The applicant shall surrender before concerned Trial Court/Committal Court on 16/09/2021 for being committed to custody.
Copy of the order be sent to concerned trial Court with a direction to send a report to this Court regarding the applicant's surrender.
IA No.18915/2021 stands disposed of.
List this case in the week commencing 20th of September, 2021. Certified copy/e-copy as per rules/directions.
(S.A. Dharmadhikari) Judge rahul Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab 676d0cde4dee473fe77953f5, cn=RAHUL SINGH PARIHAR Date: 2021.07.16 10:32:35 -07'00'