Simratpal Singh vs State of Punjab

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.

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.