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Judgment
Alok Singh, J.
Crl. Misc. No. 11755 of 2011
Crl. Misc. application is allowed. Annexures P/3 to P/5 are taken on record.
Crl. Misc. No. M-35152 of 2010
This is an application seeking anticipatory bail in case FIR No. 64, dated 03.11.2010, under Sections 379, 447, 511 of the Indian Penal Code, registered at Police Station Jodhan, District Ludhiana.
Learned Counsel for the Petitioners states that matter has been amicably settled between the husband and wife and wife has been given Rs. 71,000/-, as well as, 6 kanals of land. Learned Counsel further states that Petitioners are ready to join the investigation.
In view of the compromise deed (Annexure P/3), present petition is allowed. It is directed that in the event of arrest of the Petitioners, they shall be released on bail to the satisfaction of the Arresting Officer/Investigating Officer, subject to the conditions provided u/s 438(2) of the Code. Petitioners shall participate in the investigation as and when they are required.