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Judgment
16 paragraphs · 269 wordsRaj Mohan Singh, J
The case has been taken up for hearing through video-conferencing.
This petition has been filed under Section 438 Cr.P.C. seeking anticipatory bail in case bearing FIR No.174 dated 05.09.2020 under Sections 406, 498-
A IPC registered at Police Station City Gurdaspur.
Notice of motion was issued on 16.10.2020. Thereafter, interim protection was granted to the petitioner, thereby, staying his arrest.
Parties have entered into a settlement on 12.02.2021. Photocopy of the same has been placed on record. Both the parties are AD IDEM that they
would strictly comply with the terms and conditions of the compromise.
In view of aforesaid position, petitioner is directed to appear before the Investigating Officer to join investigation on 20.02.2021 at 11.00 AM. In the
event of his appearance before the Investigating Officer, he shall be granted bail on his furnishing adequate bail bonds/ surety bonds to the satisfaction
of SHO/Investigating Agency subject to the following conditions as envisaged under Section 438(2) Cr.P.C:-
(i) that the petitioner shall make himself available for interrogation before the Investigating Officer as and when required;
(ii) that the petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as
to dissuade him/her from disclosing such facts to the Court or to any police officer;
(iii) that the petitioner shall not leave the country, without prior permission of the Court and shall surrender his passport, if any.
Parties would be at liberty to seek enforcement of the terms and conditions in other proceedings in accordance with law.
Petition stands disposed of accordingly.