Punjab-Haryana High Court
Amrit Singh And Another vs State Of Haryana And Another on 11 December, 2013
CRM No. M-26458 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M-26458 of 2013
Date of Decision: 11.12.2013
Amrit Singh and another
......Petitioners
Vs.
State of Haryana and another
.........Respondents
CORAM: HON'BLE MR. JUSTICE R.P. NAGRATH
Present: Mr. Pankaj Bali, Advocate,
for the petitioners.
Mr. Manish Deswal, D.A.G., Haryana,
for the State.
Mr. Karambir Singh Nalwa, Advocate,
for the complainant.
*****
R.P. NAGRATH, J. (ORAL)
The present petition filed by the petitioners under Section 438 Cr.P.C for grant of anticipatory bail to the petitioners in Case FIR No. 527 dated 05.07.2013, registered under Sections 323/406/494/498-A/506/509 IPC, Police Station Civil Lines, Karnal (Haryana).
Report has been received from Mediation and Conciliation Centre of this Court that parties have settled their dispute. As per report, learned petitioners' counsel has handed over a demand draft of `5,00,000/- (five lac) in the name of complainant to the counsel for complainant.
In view of above, the interim bail granted to the petitioners vide order dated 14.08.2013 is made absolute subject to the conditions as enshrined in Section 438(2) Cr.P.C.
Allowed in the above terms.
(R.P.NAGRATH) JUDGE December 11, 2013 nitin Nitin 2013.12.12 14:24 I attest to the accuracy and integrity of this document