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Judgment
7 paragraphs · 229 wordsArun Monga, J
This is a petition for grant of regular bail to the petitioners namely Sonu @ Manish, Naveen, Pardeep and Parveen in FIR No.99 dated 11.05.2020 under Sections 323/341/34/506/307 IPC registered at Police Station Sadar Narwana, District Jind.
At the very outset, learned counsel for the petitioners contends that parties have compromised the matter. An affidavit in this regard has also been placed on record as Annexure P-2.
On the last date of hearing, learned State counsel was directed to verify regarding the factum of compromise/affidavit at Annexure P-2.
Learned state counsel, upon instructions of ASI Azad Singh, submits that parties have arrived at a compromise and compromise/affidavit Annexure P-2 is found to be genuine.
Having heard learned counsel for the petitioners, as well as learned State counsel, this Court is of the view that no useful purpose would be served by keeping the petitioner behind the bars since the parties have already compromised the matter. The trial is not likely to commence or conclude any time soon on account of current pandemic conditions caused due to COVID-19.
In the premise, the instant petition is allowed. All the petitioners namely Sonu @ Manish, Naveen, Pardeep and Parveen are ordered to be released on bail on their furnishing bail bonds and surety bonds to the satisfaction of trial Court/Illaqa Magistrate/ Duty Magistrate.