Pushpendra Singh Bhati,J. - (1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
(2.) Learned counsel for the petitioner limits his argument that the warrant of arrest issued by the learned Court below be converted into bailable warrant, and that the petitioner is ready and willing to surrender before the learned trial court and apply for bail.
(3.) Learned counsel for the petitioner relied upon the precedent law laid down by the Hon ble Apex Court in Inder Mohan Goswami & Another Vs. State of Uttaranchal & Others , 2008 AIR(SC) 251.;