Bhupinder Singh vs State Of Punjab And Another

Harnaresh Singh Gill, J

Case is taken up for hearing through video conferencing.

Through this petition under Section 438 Cr.P.C., petitioner seeks anticipatory bail in case baring FIR No.102 dated 09.07.2020, registered under

Sections 420 and 120-B IPC at Police Station Harike, District Tarn Taran.

On 24.11.2020, this Court passed the following order:-

“Case is taken up for hearing through video conferencing.

Copy of Power of Attorney, filed by Mr. Paras Jagga, Advocate on behalf of Respondent No. 2, through e-mail is taken on record.

Copy of status report/ reply by way of affidavit of Deputy Superintendent of Police, Sub Division Patti, District Tarn Taran, filed through email is

taken on record.

Prayer is for grant of anticipatory bail in case FIR No.102 dated 09.07.2020 under Sections 420, 120-B, IPC registered at Police Station Harike,

District Tarn Taran.

Learned counsel for the petitioner states that now at this stage, the compromise has been effected between the petitioner, his son and the

complainant-Davinder Singh, respondent No.2.

Mr. Mehardeep Singh Dullat, representing the State of Punjab and Mr. Paras Jagga, appearing for respondent No.2 has not disputed the factum of

compromise.

As per the compromise, the grudge between the parties has been settled without any pressure.

Meanwhile, the petitioner is directed to join the investigation on 25.11.2020 or any other date convenient to the Investigation Officer and will produce

the compromise and if he is sought to be arrested, he shall be released on interim bail on the satisfaction of Investigating Officer/ Arresting Officer

subject to the conditions as envisaged in Section 438(2) of the Code of Criminal Procedure.

The complainant-respondent No.2 will also appear before the Investigating Agency.

Let the affidavit regarding the compromise be filed by the Investigating Agency on the next date of hearing.

Adjourned to 09.12.2020.â€​

Learned counsel for the petitioner submits that pursuant to the order dated 24.11.2020 passed by this Court, the petitioner has joined the investigation.

Learned State counsel, on instructions from ASI Gurdial Singh, submits that the petitioner has joined the investigation and is not required for any

further investigation.

In view of the above, without commenting on the merits of the case, the present petition is allowed and the order dated 24.11.2020 passed by this

Court granting interim bail to the petitioner, is made absolute, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure.