Paramjeet Singh, J.@mdashThe present petition has been filed u/s 438 Cr. P.C. for grant of pre-arrest bail to the petitioner in complaint case bearing No. 31 dated 10.11.2010 u/s 202 Cr. P.C., titled as "Naresh Jain v. Subhash Chaudhary". Learned Counsel for the petitioner states that in compliance with the order dated August 03, 2012, the petitioner appeared before the trial court and has furnished bail bonds to its satisfaction upon which he has been admitted to interim bail.
2. In view of the above, order dated August 03, 2012 is made absolute. The petitioner shall now furnish fresh bail bonds to the satisfaction of the trial court upon which he will be admitted to regular bail till the conclusion of the trial.
Disposed of.
