Amrinder Singh vs State Of Punjab And Others

This is the second petition filed by the petitioner under Section 439 Cr.P.C. for grant of regular bail to him in case FIR No.191 dated 20.09.2017 registered under Section 420 read with Section 120-B IPC at Police Station Jamalpur, District Police Commissionerate, Ludhiana on the basis of compromise arrived at between the parties.

Ms. Harpreet Kaur, wife of petitioner-Amrinder Singh and complainant-Shiv Ram are present in the Court and they have been identified on the basis of their Aadhar Cards shown in the Court. They submit that a compromise has been arrived at between the parties. Copy of the compromise has been annexed as Annexure P-3 with the petition.

Complainant-Shiv Ram has not only stated in his affidavit but has stated orally before this Court that he has no objection in case, the petitioner is released on regular bail. Complainant is also ready to appear before the Court for making statement. He has also not disputed the custody of the petitioner since 13.08.2018.

Smt. Aruna Malik, respondent No.3 is also present in the Court. She has been identified by her Aadhar Card and submits that she has no objection in case, the petitioner is released on regular bail.

Heard both the parties and have also perused the contents of the FIR and the compromise arrived at between the parties.

By considering the compromise arrived at between the parties and the custody of the petitioner since 13.08.2018, the present petition is allowed and the petitioner (Amrinder Singh) is directed to be released on regular bail subject to his furnishing bail/surety bonds to the satisfaction of the trial Court/Duty Magistrate.

However, in case, there is non-compliance of any of the terms and conditions of the compromise, the parties are at liberty to move application for recalling of the order.