SATPAL AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Allowed as prayed for Prayer is under Section 438 Cr.PC for grant of anticipatory bail on behalf of Petitioners in case bearing FIR No. 242 dated 2.12.2009 under Sections 341, 323, 325, 364, 148, 149 of Indian Penal Code registered with Police Station City Ferozepur.

(2.) As per allegations in the FIR lodged by complainant Om Parkash three Petitioners along with non applicant co-accused Sat Pal on 2.12.2009 at 6.00 PM gave injuries to the son of the complainant namely Mandeep Kumar @ Banti after intercepting their motor cycle in the market and thereafter they forcibly took his son on their motor cycle and threw him on the railway tracks near the quarters of Housing Board colony. The motive behind such occurrence was that his son Mandeep Kumar and the Petitioner had had an altercation at a party on a previous occasion.

(3.) Learned Counsel for the Petitioners submits that soon after the lodging of the FIR the parties have entered into compromise and a petition for quashing of the FIR has already been filed. It is further submitted that the investigating officer has been apprised of the compromise.