Punjab-Haryana High Court
Nipun Nakra vs State Of Punjab on 30 July, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
In the High Court of Punjab and Haryana at Chandigarh
CRM M-6907 of 2015
Date of Decision: July 30, 2015
Nipun Nakra
... Petitioner
Versus
State of Punjab and another
... Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr. Amit Dhawan, Advocate,
for the petitioner.
Mr. S.S. Chandumajra, DAG, Punjab.
Paramjeet Singh, J. (Oral)
Instant petition has been filed under Section 438 of the Code of Criminal Procedure for grant of concession of anticipatory bail to the petitioner in case FIR No. 194, dated 18.11.2014, under Sections 498-A, 406, 307, 120-B, 323, 148, 149 IPC, registered at Police Station Makhu, District Ferozepur.
Heard learned counsel for the parties.
While issuing notice of motion on 03.03.2015, this Court directed that the petitioner shall not be arrested till the next date of hearing for the limited purpose of participation in the proceedings before VIRENDER KUMAR 2015.07.30 16:20 the Mediation and Conciliation Centre of this Court for resolving the I attest to the accuracy and authenticity of this document CRM M-6907 of 2015 -2- dispute amicably.
The Mediation and Conciliation Centre has reported that parties have settled their dispute by way of amicable settlement.
Having considered the facts and circumstances of the case, it is directed that the petitioner shall be admitted to interim bail on his furnishing personal and surety bonds to the satisfaction of Arresting/Investigating Officer. The petitioner shall, however, join investigation as and when called for and he will also abide by the conditions as specified under Section 438(2) Cr.P.C. and he shall continue to comply with the terms of the compromise. In case, he fails, the aggrieved persons will be at liberty to move appropriate application.
Petition disposed of accordingly.
July 30, 2015 [Paramjeet Singh]
vkd Judge
VIRENDER KUMAR
2015.07.30 16:20
I attest to the accuracy and
authenticity of this document