Satpal and Others vs State of Punjab

Jaswant Singh, J.—Allowed as prayed for Prayer is u/s 438 Cr.PC for grant of anticipatory bail on behalf of Petitioners in case bearing FIR No. 242 dated 2.12.2009 under Sections 341, 323, 325, 364, 148, 149 of Indian Penal Code registered with Police Station City Ferozepur.

As per allegations in the FIR lodged by complainant Om Parkash three Petitioners along with non applicant co-accused Sat Pal on 2.12.2009 at 6.00 PM gave injuries to the son of the complainant namely Mandeep Kumar @ Banti after intercepting their motor cycle in the market and thereafter they forcibly took his son on their motor cycle and threw him on the railway tracks near the quarters of Housing Board colony. The motive behind such occurrence was that his son Mandeep Kumar and the Petitioner had had an altercation at a party on a previous occasion.

Learned Counsel for the Petitioners submits that soon after the lodging of the FIR the parties have entered into compromise and a petition for quashing of the FIR has already been filed. It is further submitted that the investigating officer has been apprised of the compromise.

Learned State counsel on instructions from ASI Sukhdev Singh submits that parties have entered into compromise and their statements in terms of compromise have also been recorded before the Illaqa Magistrate. He further submits that Petitioners have joined the investigation and are no longer required for custodial interrogation.

In view of the above, interim protection/bail granted vide order dated 09th of November, 2010 is made absolute.

Petition stands disposed of.