Sughar Singh vs The State Of Madhya Pradesh Thr
2021 Latest Caselaw 5649 MP

                                     1                              CRA-1413-2018
        The High Court Of Madhya Pradesh
                   CRA-1413-2018

(SUGHAR SINGH Vs THE STATE OF MADHYA PRADESH THR)

Gwalior, Dated : 17-09-2021 Shri Arun Pateria, learned counsel for the appellant. Shri Kuldeep Singh, learned Public Prosecutor for the State. Heard on I.A.No.25421/2021, application under Section 482 of Cr.P.C., 1973 seeking extension of bail dated 18.06.2021.

Learned counsel for the appellant submits that the aforesaid application

for extension of bail is being made on the ground that the appellant-Sughar Singh is aged about 77 years and the main accused has been acquitted. Earlier bail was granted in the light of the order dated 23.03.2020 passed by the Hon'ble Apex Court IN RE : CONTAGION OF COVID-19 VIRUS IN PRISONS in SUO MOTU W.P. (C) No.01/2020.

Taking the overall facts and circumstances of the case, bail was granted by the Division Bench of this Court to the present appellant vide order dated 18.06.2021 for a period of three months is hereby extended for further period of one month.

Meanwhile, learned counsel for the parties are directed to find out as to whether the directions contained in W.P. (C) No.01/2020 passed by the Hon'ble Apex Court are still in force or not.

It is directed that the appellant shall surrender himself before the CJM concerned immediately after completion of one month for serving out the remaining part of jail sentence awarded to him under the impugned judgment. The affidavit relating to surrender be filed by the appellant by 22.10.2021.

Consequently, I.A.No.25421/2021 stands allowed. List the case on 22.10.2021.

Certified copy as per rules.

  (S. A. DHARMADHIKARI)                                    (ANAND PATHAK)
           JUDGE                                                 JUDGE
                           2   CRA-1413-2018
AK/-

       ANAND KUMAR
       2021.09.17
       18:03:37 +05'30'