N.S. Gupta, J. - (1.) Heard. The contention of the learned counsel for the applicant is that the applicant is prepared to surrender before the courts below and to Co-operate in the speedy trial of the case which is lingering on since the year 1983. That being so, it is directed that the applicant should appear before the court below on 26.11.96. If the applicant appears the learned Magistrate shall consider the feasibility of releasing the applicant on bail according to law without being wayed by the directions of the IVth Addl. Sessions Judge as given in his judgment dated 27.9.96 for necessarily cancelling the bail of the applicant. Till 26.11.96 the non bailable warrant of arrest issued against the applicant shall not be executed.
(2.) This petition is accordingly disposed of with the aforesaid observation.;