Harmeet Singh vs State Of Punjab

Raj Mohan Singh, J

The case has been taken up for hearing through video-conferencing.

Petitioner seeks grant of anticipatory bail under Section 438 Cr.P.C. in case bearing FIR No.0041 dated 30.06.2020 registered under Sections 323,

324, 341, 506, 427 IPC (Section 326 IPC added later on) at Police Station Maloud, District Khanna.

On 18.08.2020, following order was passed:-

“CRM-19937-2020

Application is allowed, subject to all just exceptions.

CRM-M-23097-2020

Learned counsel for the petitioner contends that both sides had suffered injuries and cross cases were registered. It is pointed out that the

offence punishable under Section 326 IPC was added later on and now the parties have entered into a compromise.

Notice of motion for 27.11.2020. Meanwhile, the petitioner shall join the investigation and would come present as and when called for and

in the event of arrest, the petitioner shall be admitted to interim bail on his furnishing personal and surety bonds to the satisfaction of

Arresting/Investigating Officer. The petitioner shall also abide by the conditions as specified under Section 438(2) Cr.P.C.â€​

18.08.2020Â Â Â Â Â (MANOJ BAJAJ)

Jasmine Kaur  JUDGEâ€​

Learned State counsel on instructions from SI Amrit Singh submits that the petitioner has joined the investigation to the satisfaction of Investigating

Officer and he is no more required in further investigation of the case.

A compromise has also been effected between the parties and a petition for quashing of FIR on the basis of compromise has been filed in the High

Court.

In view of above, order dated 18.08.2020 is hereby made absolute.

However, the petitioner shall keep on joining the investigation as and when required to do so by the Investigating Officer.