Jaspreet Singh Mankoo vs State Of Punjaband Others

Raj Mohan Singh, J

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

This petition has been filed under Section 438 Cr.P.C. seeking anticipatory bail in case bearing FIR No.125 dated 24.06.2019 under Sections 406 and

420 IPC a registered at Police Station Goraya District Jalandhar.

Learned counsel for the petitioner and learned counsel for the complainants are ad idem that the parties have entered into amicable resolution of the

dispute. The claim of the complainant party has been settled and the amount has been paid to them.

Learned counsel for respondents No.2 and 3 states that the compromise has been effected to the entire satisfaction of respondents No.2 and 3 and

they have no objection in case anticipatory bail is granted to the petitioner.

On 03.11.2020, learned counsel for the petitioner and learned counsel for respondent No.4 stated before the Court that the efforts would be made to

honour the compromise.

Learned counsel for respondent No.4 also admits the factum of compromise.

In view of above, this petition is allowed. Petitioner is directed to appear before the SHO/Investigating Officer to join investigation on 22.12.2020 and

in the event of his arrest, he shall be released on bail on his furnishing bail bonds to the satisfaction of SHO/Investigating Agency subject to the

following conditions as envisaged under Section 438(2) Cr.P.C:-

i) that the petitioner shall make himself available for interrogation before the Investigating Officer as and when required;

ii) that the petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as

to dissuade him from disclosing such facts to the Court or to any police officer;

iii) that the petitioner shall not leave the country, without prior permission of the Court and shall surrender his passport, if any.