Punjab-Haryana High Court
Baldev Singh Bajwa vs State Of Punjab And Anr on 27 November, 2024
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
357
CRM-M-59264-2024
Date of decision: November 27th, 2024
Baldev Singh Bajwa
.....Petitioner
Versus
State of Punjab and another
.....Respondents
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Mr. Nikhil Ghai, Advocate
for the petitioner.
Mr. Mohit Kapoor, Senior Deputy Advocate General,
Punjab.
MANJARI NEHRU KAUL, J. (ORAL)
Petitioner is seeking the concession of bail under Section 483 of the BNSS, 2023, in FIR No.237 dated 21.10.2023 under Sections 406, 420 and 120-B of the IPC registered at Police Station Sadar Kharar, District S.A.S. Nagar.
2. Learned counsel for the petitioner, inter alia, contends that after the registration of the FIR in question, vide Annexure P-2 dated 23.10.2023, the parties had amicably settled all their disputes and the allegedly cheated amount also stood paid to the complainant/ respondent No.2. In support, attention of this Court has been drawn to Annexure P-2. It has been further submitted by learned counsel that the parties are in the process of approaching this Court for quashing of the FIR in question on the basis of compromise.
3. At this stage, Ms. Arti Kaur, Advocate has entered appearance on behalf of respondent No.2 and filed her power of PUNEET SACHDEVA 2024.11.27 17:29 I attest to the accuracy and integrity of this document Chandigarh CRM-M-59264-2024 -2- attorney, which is taken on record. She does not dispute the submissions made by learned counsel for the petitioner and also does not oppose the prayer made for extending the concession of bail to the petitioner in the FIR in question on account of the matter having been amicably settled between the parties.
4. I have heard learned counsel for the parties and perused the relevant material on record.
5. As not disputed by learned counsel appearing for respondent No.2/complainant, the parties have amicably resolved all their disputes and would be shortly approaching this Court for quashing of FIR in question on the basis of compromise. In the facts and circumstances as enumerated hereinabove, this Court deems it fit to extend the concession of bail to the petitioner.
6. Accordingly, the instant petition is allowed. The petitioner be admitted to bail on his furnishing bail/surety bonds to the satisfaction of the Trial Court/Duty Magistrate concerned. However, it is made clear that anything observed hereinabove shall not be construed to be an expression of opinion on the merits of the case.
November 27th, 2024 (MANJARI NEHRU KAUL)
Puneet JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
PUNEET SACHDEVA
2024.11.27 17:29
I attest to the accuracy and
integrity of this document
Chandigarh