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Judgment
14 paragraphs · 193 wordsRAJ MOHAN SINGH, J.(ORAL)
Prayer in this petition under Section 438 of the Code of Criminal Procedure is for grant of anticipatory bail in FIR No.136 dated 04.11.2015 under
Sections 307, 452, 324, 323, 148, 149 IPC registered at Police Station Anandpur Sahib, District Rupnagar.
A cross case bearing FIR No.137 dated 05.11.2015 under Sections 341, 324, 452, 148, 149 and 307 IPC was also registered against the complainant
party.
Vide order dated 15.05.2017 passed in CRM-M No.9709 of 2017, the complainant namely Talwinder Singh @ Jatt has already been granted
anticipatory bail by the High Court
Both the parties have compromised the dispute and CRM-M No.6528 of 2016 is pending consideration for quashing of FIR and cross FIR on the
basis of compromise.
Petitioner is the author of simple injury when he along with Love and Kush attacked with iron rod on right side of shoulder and legs of the
complainant.
Learned State counsel on instructions from ASI Amritpal Singh submits that the petitioner has joined the investigation.
In view of above, order dated 08.01.2018 is made absolute.
This petition is accordingly, disposed of.