PUNEET JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed seeking issuance of directions to the trial court to release the petitioner on bail since similar relief has already been granted by this court to the co-accused.

(2.) Counsel for the petitioner fairly on his own submits that he had gone to Hon'ble the Supreme Court seeking anticipatory bail and Hon'ble the Supreme Court had directed him to surrender but he did not surrender. He further submits that only apprehension in this case is that after surrender, he files bail petition, the trial Court might not sit over it and delay it unnecessarily. Moreover, he wants to withdraw the present petition with liberty to surrender and to file petition for bail under Sec. 439 Cr.P.C. before the concerned Chief Judicial Magistrate/Judicial Magistrate.

(3.) Given the fair stand of the petitioner, the present petition is disposed of as having been withdrawn with a request to concerned Chief Judicial Magistrate/Judicial Magistrate that in the event of surrender of the petitioner and on filing of application for bail under Sec. 439 Cr.P.C., the same should be decided within three days from the date of its filing. State to also keep their instructions ready in that eventuality.