High CourtsSingle Bench

Simratpal Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 1 October 2012 · Citation: (2012) 10 P&H CK 0178

HON’BLE JUDGES
Vijender Singh Malik, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous No. M-15639 of 2012 (O and M)
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

2 paragraphs · 189 words

Vijender Singh Malik, J.—Simratpal Singh, the petitioner seeks pre-arrest bail in a case registered by way of FIR No. 18 dated 20.3.2012 at Police Station Qadian, Police District Batala, District Gurdaspur, for an offence punishable under sections 323, 406 and 498-A IPC read with section 34 IPC. Learned Counsel for the petitioner submits that the parties were sent to mediation centre of this Court where they have reached a compromise. He referred me in this regard to a document dated 28.8.2012 prepared by the Mediator which supports the submission of Learned Counsel for the petitioner with regard to the compromise. He further submits that the parties are living together after this compromise. He lastly submits that the petitioner has joined the investigation.

2.

Learned State counsel, on instructions from ASI Kamaljit Singh, admits that the petitioner has joined the investigation. She also admits that the parties have reached a settlement and that they are now living together. In this view of the matter, the petitioner is entitled to pre-arrest bail. Consequently, the petition is allowed and order dated 24.5.2012 granting interim anticipatory bail to the petitioner is made absolute.