Harinder Singh Sidhu, J. (Oral):— Learned counsel for the petitioner states that in terms of order dated 11.11.2016 passed by this Court, the petitioner has surrendered before the trial Court. Thereafter, the petitioner has been ordered to be released on bail.
2. Accordingly, this petition praying for grant of anticipatory bail to the petitioner, has been rendered infructuous.
3. Dismissed as having become infructuous.