KULBIR SINGH Vs. U T CHANDIGARH

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 370 dated 15.11.2007, under Sections 147/ 148/ 149/ 323/ 506 of the Indian Penal Code at Police Station Sector 11, Chandigarh. While issuing notice of motion, the following order was passed by this Court on 1.11.2010:-

(2.) In the meantime, the petitioner is directed to surrender before the trial Court and the trial Court shall release the petitioner on interim bail subject to its satisfaction."

(3.) Learned counsel for the petitioner has submitted that in terms of the above order, the petitioner has surrendered before the trial Court and has furnished interim bail.