S.S. Nijjar, J. - (1.) This anticipatory bail petition has been filed during the pendency of the application for regular bail before the trial Court. Petitioner had given certain undertakings. Mr. Handa states that these undertakings have been given under compulsion and duress. However, I am of the considered view that these submissions should be made before the trial Court. Consequently, the petitioner seeks permission to withdraw this petition to enable the petitioner to approach the trial Court. It is stated that the non- bailable warrants have been issued against the petitioner. He seeks limited protection that the same be not executed on the condition that the petitioner will surrender before the trial Court on the date already fixed.
(2.) This prayer of the petitioner is allowed. He shall not be arrested till he surrenders in Court and till a decision on his application for bail is taken by trial Court. In the event, the application for bail of the petitioner is rejected by the trial Court, he shall not be arrested for further period of 14 days to enable the petitioner to approach the appropriate Court. Orders accordingly.;