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Judgment
7 paragraphs · 250 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No.62 dated 25.07.2019, under Sections 406, 420 IPC, registered at Police Station City Banga, District SBS Nagar.
Learned counsel for the petitioner contends that the FIR is outcome of a monetary dispute between the petitioner and the complainant which has been settled through mediation. The report of the Mediator dated 03.11.2021 has been taken on record in CRM-M-33555 of 2019 in the petition filed by co-accused Baljeet Rai. The settlement dated 03.11.2021 (Annexure 'A') is with regard to both the petitioner and Baljeet Rai.
In view of the above especially when the dispute has been settled between the petitioner and the complainant, I deem it a fit case to grant the concession of anticipatory bail to the petitioner.
Therefore, the petitioner is directed to appear before the investigating officer within a period of 15 days from the date of receipt of certified copy of this order and on his doing so, he shall be released on bail to the satisfaction of the arresting/investigating officer till submission of report under Section 173 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' - for short). The petitioner shall continue to join investigation and shall furnish an undertaking that he shall abide by the conditions as envisaged under Section 438 (2) Cr.P.C. Thereafter, he will be permitted to furnish regular bail bonds to the satisfaction of the trial Court.
The petition stands disposed of in the aforementioned terms.