Anil Kumar Alias Nela vs State Of Punjab on 18 November, 2016

[Cites 5, Cited by 6]

Punjab-Haryana High Court

Anil Kumar Alias Nela vs State Of Punjab on 18 November, 2016

Bench: Hari Pal Verma

Criminal Misc. No. M-30880 of 2016                            -1-




            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


                              Criminal Misc. No. M-30880 of 2016
                              Date of Decision:-18.11.2016

Anil Kumar alias Neela

                                                       ...Petitioner

                              Versus

State of Punjab

                                                       ...Respondent


CORAM:- HON'BLE MR. JUSTICE HARI PAL VERMA

Present:-      Mr. Sandeep Arora, Advocate
               for the petitioner.

               Mr. Sultan Singh Gill, Deputy A.G., Punjab.

               Mr. G.S. Rawat, Advocate
               for the complainant.

HARI PAL VERMA J.(Oral)

Prayer in the present petition filed under Section 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No.213 dated 1.12.2015, under Sections 323, 324, 307, 34 IPC, registered at Police Station Basti Bawa Khel, Jalandhar.

Learned counsel for the petitioiner states that the petitioner is in custody since 25.12.2015 and police has submitted the challan. After submission of challan, the parties have entered into compromise dated 5.4.2016. He states that separate petition i.e. Criminal Misc. No. M-13689 of 2016, for quashing of FIR on the basis of compromise has also been filed 1 of 2 ::: Downloaded on - 26-11-2016 00:13:31 ::: Criminal Misc. No. M-30880 of 2016 -2- by the petitioner.

Mr. G.S. Rawat, Advocate has put in appearance on behalf of complainant. Even the complainant himself is present in the Court. Learned counsel for the complainant on instructions from the complainant states that the matter has been compromised between the parties.

Learned State counsel on instructions from HC Mangat Singh states that the injury attributed to the petitioner was grievous in nature. However, he does not dispute the compromise effected between the parties.

I have heard learned counsel for the parties.

The petitioner is in custody since 25.12.2015. After submission of the challan, the parties have entered into compromise. The trial will take sufficient long time for completion.

Accordingly, the petition is accepted. The petitioner is admitted on regular bail on furnishing of his bail bonds and surety bonds subject to satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Jalandhar.

November 18, 2016                             ( HARI PAL VERMA )
Vijay Asija                                          JUDGE



Whether speaking/reasoned                       Yes / No

Whether Reportable                              Yes / No




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