- (1.) Heard the learned counsels for the parties.
(2.) Crl.M.P. Nos.4176-4178 of 2017 (appeal against the learned Registrar' order dated 2nd March, 2017) are dismissed. Consequently, Crl.M.P. No.D. NO.18217 of 2017 (for modification of this Court's order dated 9th February, 2017) filed on behalf of Gopal Ansal and Crl.M.P. No.D. No.20915 of 2017 (for directions) filed on behalf of the Association of Victims of Uphaar Tragedy are dismissed.
(3.) Accused Gopal Ansal will surrender to serve out the rest of the sentence imposed on him by order of this Court dated 9th February, 2017 passed in Review Petition (Criminal) Nos.712-714 of 2015 in Criminal Appeal Nos.600-602 of 2010 on or before 20th March, 2017.;