- (1.) ON 26.7.2005, following order was passed :- "Notice of motion for 5.9.2005. According to the learned counsel for the petitioner, the co-accused of the petitioner had appeared before the trial Court and the case was compromised. Consequently, the co-accused have been acquitted. The petitioner is the husband of the complainant, who did not appear before the trial Court and thus was declared proclaimed offender. His presence has now been sought before the Court. In the meanwhile, the petitioner is directed to surrender before the investigating officer on or before 2.8.2005. He shall fully cooperate with the investigation in every way. He shall not try to tamper with evidence or try to win over the witnesses. In the event of arrest, he shall be admitted to interim bail to the satisfaction of the arresting officer."
(2.) IF the petitioner has surrendered before the trial court, order granting bail will continue till any further order is passed by the trial court on account of circumstances of the case. Petition is disposed of.;