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Judgment
This Review Petition has been filed seeking review of this Court's order dated May 03, 2010, whereby we have set aside the impugned judgment and order dated 18.02.2009 granting bail to the petitioner herein. It was directed that the petitioner-accused Rajesh Ranjan alias Pappu Yadav be taken into custody forthwith.
An application for exemption from surrendering has also been filed with this review petition. We are surprised to note that despite cancellation of bail of the accused by this Court, neither the accused has surrendered nor he has been taken into custody.
We have carefully gone through the review petition and the connected papers as also the application for exemption from surrendering. We do not find any merit therein and they are dismissed accordingly.
The CBI and Director General of Police, Bihar are directed to execute the order of this Court dated May 03, 2010 forthwith and send a compliance report to this Court within four weeks from today.