- (1.) This Court passed an order dated 30th April, 2021, the relevant part whereof is extracted herein below :- "The appellant Naseem shall be produced before the Trial Court within three days from today and he shall be released on interim bail for a period of six weeks subject to such conditions as the Trial Court may deem appropriate, which conditions will inter alia stipulate that said appellant shall not in any way, either directly or indirectly, threaten the complainant or any person from complainant 's side and that any violation in that behalf shall entail in cancellation of the relief granted in favour of said appellant. "
(2.) We are informed that the appellant Naseem could not be released within three days from the date of the aforesaid order as directed but was actually released on 20-05-2021 i.e. after three weeks.
(3.) The period of six weeks for which the petitioner has been granted interim bail shall be computed from the date of actual release of the petitioner.;