Punjab-Haryana High Court
Baldev Singh Bajwa vs State Of Punjab And Anr on 17 February, 2025
Neutral Citation No:=2025:PHHC:022770
207/4
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-58226-2024
Date of Decision:17.02.2025
Baldev Singh Bajwa ...Petitioner
vs.
State of Punjab and Anr. ...Respondents
Coram : Hon'ble Mr. Justice N.S.Shekhawat
Present : Mr. Nikhil Ghai, Advocate
for the petitioner.
Mr. I.P.S Sabharwal, DAG, Punjab.
Complainant in person.
*****
N.S.Shekhawat J. (Oral)
1. The petitioner has filed the present petition under Section 483 of B.N.S.S with a prayer to grant regular bail to him in FIR No.203, dated 14.09.2023, registered under Sections 406,420,120-B of IPC, at Police Station Kharar, District SAS Nagar.
2. This case was referred to Mediation and Conciliation Centre of this Court to find out the possibility of compromise between the parties.
3. Learned Mediator has reported that the parties have entered into a compromise and the compromise deed dated 13.02.2025 has been signed by the parties. Learned counsel for the the petitioner as well as complainant, who is present in the Court, have made a statement before this Court that the parties shall remain bound by the terms of the compromise/settlement dated 13.02.2025.
3. Since the matter has been amicably resolved between the parties, 1 of 2 ::: Downloaded on - 19-02-2025 03:41:46 ::: Neutral Citation No:=2025:PHHC:022770 CRM-M-58226-2024 -2 the interim order dated 29.11.2024 is made absolute. It is made clear that the petitioner shall continue to appear before the Trial Court on each and every date of hearing and shall not absent himself from the Trial Court proceedings, without prior permission of the Trial court.
(N.S.SHEKHAWAT)
17.02.2025 JUDGE
hitesh Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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