RAHUL DASS Vs. UT, CHANDIGARH

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking regular bail.

(2.) Counsel for the State submits that despite the petitioner's knowledge that he had been granted interim bail for a limited period of two months, he did not surrender. However, on instructions UT counsel submits that in pursuant to the directions of this court passed on 17/2/2023, the petitioner is present in the concerned police station. He further submits that bail of co-accused has already been dismissed vide order dtd. 19/1/2023 passed by this court in CRM-M-55331-2022.

(3.) On 21/9/2022, in CRM-31106-2022, Co-ordinate Bench of this Court had passed the following order:-