C. Hari Shankar. J. - (1.)This application under Section 439 of the Code of Criminal Procedure, 1973 (Cr PC) seeks extension of the interim bail granted to the petitioner, by the order, dated 20th January, 2020, of this Court, by a further period of three months.
(2.)The petitioner is 60 years of age and was working as a consultant at the Ram Manohar Lohia Hospital. Consequent to registration of FIR No. 0301/2017, against him, under Section 420, 406 and 34 of the Indian Penal Code, 1860 (IPC), the petitioner was arrested on 29th November, 2017.
(3.)The petitioner was granted interim bail, by this Court, vide order dated 20th January, 2020, for a period of six weeks from the date of his release. The petitioner could be released only on 4th May, 2020, as he was also facing trial in Uttar Pradesh, in which he was granted bail by the Allahabad High Court on 27th April, 2020. The petitioner was, ultimately, released on interim bail on 4th May, 2020.