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Judgment
7 paragraphs · 143 wordsKuldeep Mathur, J
The matter comes up today on an application filed by the petitioner seeking further extension of interim bail granted by this Court vide order dated 18.01.2023 for a period of thirty days from the date of actual release of the petitioner.
From perusal of the record, it is evident that the interim bail granted to petitioner was further extended up to 03.03.2023 by this Court vide order dated 17.02.2023.
Learned counsel for the petitioner submits that in compliance of the order dated 17.02.2023, passed by this Court, the accused has surrendered before the concerned jail authority.
Learned Public Prosecutor is not in a position to refute the aforesaid fact.
In view of aforesaid submission made by learned counsel for the petitioner, nothing remains to be adjudicated upon in the present application.
Accordingly, the present criminal misc. application is disposed of.