Mukesh Chandra Gupta vs Unknown
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Uttarakhand High Court

Mukesh Chandra Gupta vs Unknown on 17 March, 2026

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                              IA No.2/2026 (Time Extension Application)
                              In
                              BA 1st No.165 of 2026
                              Mukesh Chandra Gupta Vs. State of Uttarakhand

                              Hon'ble Ashish Naithani, J.

Mr. Mukesh Singh Rawat, learned counsel for the Applicant.

2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned Brief Holder, for the State of Uttarakhand.

3. In the High Court of Uttarakhand, the present case arises from Bail Application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail for the Applicant - Mukesh Chandra Gupta, who has been accused in FIR No.0217 of 2025, dated 03.08.2025, under Sections 316 (4), 318, 336 & 344 of the Bharatiya Nyaya Sanhita, registered at Police Station Doiwala, District Dehradun.

4. Short term bail was granted to the Applicant by this Court vide order dated 05.02.2026. Now, the time extension application (IA No.2/2026) has been moved on behalf of the Applicant - Mukesh Chandra Gupta, on the ground that the wife of the Applicant has been diagnosed with malignant phyllodes tumor and was advised radiation therapy with a prayer to extend the short term bail for further period of six weeks.

5. Considering the overall facts and circumstances of the case and the medical condition of the Applicant's wife, time extension application is allowed. Consequently, short term bail granted to the Applicant vide order dated 05.02.2026, is extended for further period of six weeks from today.

6. List this matter on 06.05.2026.

(Ashish Naithani, J.) 17.03.2026 Nitesh/