Kamaljit Singh vs State of Punjab

Petitioner Kamaljit Singh is present and complainant Aman

Kumar is also identified by his counsel.

As per report received from Mediation and Conciliation Centre of

this Court, the dispute has been amicably settled between the parties. The

petitioner has handed over a draft in the sum of Rs.25,000/- drawn at Vijaya

Bank to the complainant. The complainant concedes this fact.

The complainant states that he has no objection if interim bail

granted to the petitioner is made absolute.

Learned State counsel on instructions from ASI Rohan from

Police Station Nurpur Bedi, District Roopnagar states that since the petitioner

has joined the investigation and no recovery is to be effected from him.

Since the matter has been compromised between the petitioner

and the complainant, learned counsel for the petitioner states that the cheque in

question has since been handed over by the petitioner to the complainant. This

fact is admitted by the complainant and his counsel. Learned State counsel

submits that petitioner is not required by the police for further investigation.

Under such circumstances, the interim bail granted to the

petitioner on 24.7.2017 is made absolute, subject to his fulfilling conditions

under Section 438(2) Cr.P.C.

The petition stands allowed accordingly.