YUNUS Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Section 438 Cr.P.C. by the petitioner seeking grant of anticipatory bail in case FIR No. 243/2018 registered at Police Station - Krishna Nagar, District Shahdara.

(2.) Though the present petition is filed for anticipatory bail, however, keeping in view the settlement arrived at between the parties, while exercising inherent powers under Section 482 Cr.P.C., I hereby convert the present petition into quashing of the FIR and all proceedings emanating therefrom.

(3.) Notice issued.