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Judgment
3 paragraphs · 121 wordsArvind Singh Sangwan, J
After arguing for some time, finding that the Court is not convinced, learned counsel for the petitioner limits his prayer and submits that petitioner may be granted liberty to surrender before the trial Court and the trial Court may be directed that if the petitioner moves an application for grant of regular bail, the same be decided expeditiously.
In view of the above limited prayer of the petitioner, this petition is disposed of with a direction to the trial Court that in case the petitioner surrenders before it within a period of seven days from today and moves an application for grant of regular bail, the same shall be decided within a period of three days thereafter.