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Judgment
17 paragraphs · 260 wordsHarnaresh Singh Gill, J
Case is taken up for hearing through video conferencing.
CRM-5547-2021
Allowed as prayed for. Annexure A-1 is taken on record, subject to all just exceptions.
CRM-M-41853-2020
Through this petition, the petitioner seeks regular bail in case bearing FIR No.122 dated 08.08.2020, registered at Police Station Sultanwind, Amritsar,
under Sections 323, 324, 148 and 149 IPC and Section 326 IPC (added subsequently).
Learned counsel for the petitioner contends that the alleged occurrence had taken place over some money dispute but during the pendency of the
present petition, a compromise was effected between the parties on 18.01.2021. The petitioner has been in custody since 24.10.2020.
On the other hand, learned State counsel opposes the prayer made in the present petition. However, he submits that he has no instructions with regard
to the compromise allegedly effected between the parties.
Learned counsel for the complainant does not dispute the factum of the compromise effected between the parties.
I have heard the learned counsel for the parties.
The compromise has been effected between the parties. The petitioner has been in custody for the last four months approximately. Trial of the case
would take time to conclude. Therefore, no useful purpose would be served by keeping the petitioner behind the bars.
In view of the above, without commenting anything on the merits, lest it should prejudice the case of either side, the present petition is allowed and the
petitioner is ordered to be released on bail on his furnishing bail and surety bonds to the satisfaction of the learned trial Court/Duty Magistrate.