Punjab-Haryana High Court
Amit Aneja vs State Of Punjab on 18 January, 2018
Author: Anita Chaudhry
Bench: Anita Chaudhry
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-26259 of 2017
Date of Decision: 18.1.2018
Amit Aneja ......Petitioner
Versus
State of Punjab .....Respondent
CORAM: HON'BLE MRS. JUSTICE ANITA CHAUDHRY
Present: Mr. Satyaveer Singh, Advocate
for the petitioner.
Mr. Rajbirinder S. Chahal, Addl. A.G., Punjab
Mr. Sudhir Paruthi, Advocate
for the complainant.
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ANITA CHAUDHRY, J (ORAL)
Through the instant petition, the petitioner is seeking anticipatory bail in case FIR No. 19 dated 14.4.2017, registered under Sections 406, 498-A IPC, Police Station Women Cell, District Jalandhar.
The matter has been settled before the Mediation and Conciliation Centre. Terms of the agreement have also been received.
Looking to the circumstances, but without commenting on the merits of the case, the petition is allowed and order dated 20.11.2017 granting interim bail to the petitioner is made absolute subject to the conditions laid down in Section 438 Sub Section 2 Clauses (i)(ii) and (iii) of the Code of Criminal Procedure.
(ANITA CHAUDHRY)
JUDGE
January 18, 2018
Gurpreet
Whether speaking/reasoned : Yes
Whether reportable : No
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