NISHAN SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 48 dated 25.9.2010, under Sections 365, 511, 323, 34 of the Indian Penal Code at Police Chohla Sahib, District Tarn Taran.

(2.) Learned Counsel for the Petitioners has submitted that now with the intervention of the relatives and friends, the parties have arrived at a compromise.

(3.) Learned State counsel, who is assisted by ASI Karnail Singh, has admitted the factum of compromise between the parties.