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Judgment
Vijay Bishnoi, J
The instant application preferred on behalf of the petitioner seeking extension of date of surrender before the trial court is considered and disposed of.
It is ordered that if the petitioner surrenders before the trial court in Case No.234/2007 on or before 14.3.2022, the order issuing warrant of arrest against him shall be kept in abeyance till 14.3.2022.
After his surrender, if the petitioner moves a regular bail application before the trial court, the trial court shall consider the same strictly in accordance with law.
It is made clear that if the petitioner fails to surrender before the trial court on or before 14.3.2022, the order issuing warrant of arrest against him by the trial court shall automatically be revived.
So far as proceedings under Section 446 CrPC are concerned, the same will continue.