Bikramjeet Singh. vs State Of Punjab And Another

Hari Pal Verma, J

The petitioner has filed the present petition under Section 438 Cr.P.C. for grant of anticipatory bail in FIR No.78 dated 15.06.2020 under Sections 498-

A and 406 IPC as well as Section 4 of the Dowry Prohibition Act, 1961 registered at Police Station Arniwala, District Fazilka.

Vide order dated 28.07.2020, this Court had granted interim bail to the petitioner and directed him to join the investigation as and when called to do so

and in the event of his arrest, the petitioner was ordered to be released on interim bail by the investigating officer on furnishing of bail bonds by him to

the satisfaction of the investigating officer.

On 29.10.2020, learned counsel for the parties had shown their inclination to have the recourse of mediation. Therefore, vide order dated 29.10.2020,

the matter was referred to the Mediator and Mr. Swaran Sandhir, Advocate was appointed as Mediator.

Report dated 01.02.2021 has been received from the Mediator, wherein it is mentioned that the matter has been compromised between the parties.

The compromise entered into between the parties is taken on record as Mark “Aâ€​.

Learned counsel for the petitioner has submitted that apart from the fact that the matter has been compromised between the parties, the petitioner has

joined the investigation.

The factum of compromise between the parties has not been denied by learned counsel for respondent No.2.

In view of the fact that the matter has been compromised between the parties before the Mediation and Conciliation Centre of this Court vide

compromise dated 01.02.2021 (Mark-A), the present petition is allowed and the interim bail granted to the petitioner vide order dated 28.07.2020 is

made absolute.

However, if required, the petitioner shall continue to join investigation as and when required to do so and shall abide by the terms and conditions, as

laid down under Section 438(2) Cr.P.C.