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Judgment
6 paragraphs · 146 wordsKuldeep Mathur, J
This is an application under Section 482 Cr.P.C. preferred on behalf of the petitioner seeking extension of interim bail granted to him by this Court vide order dated 05.05.2023.
Learned counsel for the petitioner submitted that after availing the interim bail for a period of twenty days, the petitioner has already surrendered before the concerned jail authority. Hence, the present misc. application has become infructuous.
In view of the fact that the petitioner after availing the interim bail, has surrendered before the concerned jail authority, nothing remains to be adjudicated upon in the present application.
Accordingly, the present criminal misc. application under Section 482 Cr.P.C. is dismissed as having being rendered infructuous. The interim bail application No.3307/2023 also stands disposed of.
However, it is made clear that the petitioner is at liberty to file a fresh interim bail application, if occasion so arises.