Punjab-Haryana High Court
Surinder Singh Saini vs . State Of Punjab And Another on 29 July, 2011
CRM-M No. 15666 of 2011
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Surinder Singh Saini vs. State of Punjab and another Present: Mr. A.S.Dhaliwal, Advocate for the petitioner.
Mr. S.S. Gill, DAG, Punjab.
Mr. Kewal Singh, Advocate for respondent No.2.
**** This is a petition for anticipatory bail filed in case bearing FIR No. 29 dated 10.02.2011, under Sections420/406 IPC registered at Police Station Basti Jodhewal, District Ludhiana.
Complainant is present in Court as is identified by his counsel as well as by learned DAG, on instructions from HC Amrik Singh. He has confirmed that compromise has been effected between the parties and full payment has been received by the complainant.
In the circumstances I deem it appropriate to grant the concession of anticipatory bail to the petitioner. In case he is arrested, he shall be released on bail by the investigating officer to his satisfaction subject to the conditions envisaged under Section 438(2) Cr.P.C.
Petition stands disposed of.
( AJAY TEWARI ) JUDGE July 29, 2011 sunita