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Judgment
Pankaj Jain, J
Present petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.148 dated 07.10.2023, registered for the offences punishable under Sections 307, 379-B, 148 and 149 of IPC at Police Station Bhikhiwind, District Tarn Taran.
Counsel for the petitioner submits that the parties have already compromised the matter and are before this Court seeking quashing of the FIR on the basis of compromise.
The petitioner has undergone more than 03 months and 24 days and the co-accused already stand granted interim bail under Section 438 of the Code while recognizing the aforesaid compromise.
The aforesaid facts are not disputed by counsel for the State.
Keeping in view the parity and the fact that parties have already compromised the matter, the present petition is allowed. Petitioner is ordered to be released on regular bail on his furnishing bail/surety bonds to the satisfaction of the Ld. Trial Court/Duty Magistrate, concerned.
Needless to say nothing recorded herein shall be construed to be an expression of an opinion on the merits of the case.