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Judgment
4 paragraphs · 138 wordsSabina, J. 1. This petition has been filed u/s 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 48 dated 25.9.2010, under Sections 365, 511, 323, 34 of the Indian Penal Code at Police Chohla Sahib, District Tarn Taran.
Learned Counsel for the Petitioners has submitted that now with the intervention of the relatives and friends, the parties have arrived at a compromise.
Learned State counsel, who is assisted by ASI Karnail Singh, has admitted the factum of compromise between the parties.
Accordingly, this petition is allowed. In the event of arrest, the Petitioners be admitted to bail subject to their furnishing personal bonds and surety to the satisfaction of the Arresting Officer. The Petitioners are directed to join investigation as and when required by the Investigating Officer.