KAPIL GARG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner, whose bail was cancelled by the Sessions Court, had come up before this Court by filing CRM-M-40525-2021, which was disposed of having been withdrawn vide order dtd. 16/2/2023 with liberty to file a bail petition before this Court under Sec. 439 CrPC without surrendering on deemed custody, with further liberty to be released on interim bail till 28/2/2023.

(2.) Thereafter, the petitioner has come up before this Court under Sec. 439 CrPC with permission to surrender before the trial Court, with a further prayer to extend the interim order of stay of arrest till then. Vide order dtd. 27/2/2023, this Court had extended the interim order till pronouncement of judgment.

(3.) As paragraphs 6 and 8 of the petition, the petitioner was arrested on 6/5/2021 and was released on 6/7/2021 on default bail.