- (1.) In the present special leave petition (Crl) No.2411 of 2016 an order dated 04.12.2015 of the High Court of Jharkhand refusing to grant pre-arrest bail to the accused-petitioner was challenged. On 04.04.2016 the following order was passed by this Court : "Issue notice. In the event the petitioner is arrested, she may be released on bail by making deposit of Rs. 25,000/- in cash to the satisfaction of the trial Court and shall co-operate with the investigation at all further stages."
(2.) Clearly and evidently the order dated 04.04.2016 is an interim order of granting pre-arrest bail to the accused-petitioner.
(3.) It appears that on legal advice, the petitioner surrendered before the learned Trial Court on 21.04.2016 and thereafter released on regular bail.;