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Judgment
6 paragraphs · 205 wordsS.S. Saron, J.—Heard counsel for the parties.
The Petitioner Sewa Singh seeks regular bail in a case registered against him on 25.12.2010 for the offences under Sections 420, 406, 467, 468 and 471 IPC at Police Station Tripri, District Patiala.
The FIR (Annexure P-1) has been registered on the complaint of Yadwinder Singh. The dispute, it is submitted, is between the complainant and his wife''s sister namely Sukhchain Kaur. The Petitioner Sewa Singh is the husband of Sukhchain Kaur. It is submitted that the dispute has been amicably settled and a compromise dated 20.01.2011 (Annexure P-2) has been reached at between Sukhchain Kaur and the complainant-Yadwinder Singh as also Balbir Kaur, the other sister of Sukhchain Kaur.
Learned Counsel for the State has submitted that the police has not been apprised of any compromise. In any case, the Challan in the case has been filed. The case is triable by the Judicial Magistrate First Class. The trial in the case is likely to take time.
In the facts and circumstances, the Petitioner on his furnishing personal bond and surety to the satisfaction of the learned trial Magistrate shall be admitted to bail.
The criminal miscellaneous petition is accordingly disposed of.