GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No. 68 dated 9/7/2009 under Section 308 of Indian Penal Code registered at Police Station Dayalpura, District Bathinda.

(2.) It is stated that complainant-Ramdeep Singh is the real nephew of the petitioner whereas, the injured Makhan Singh is the real brother. It is further stated that the matter has been compromised with the intervention of the respectable of the village. The compromise deed dated 18/2/2010 has been placed on record as Annexure P-3.

(3.) Mr. K. S. Pannu, DAG, Punjab, on instructions from ASI Atma Singh, states that the petitioner has joined the investigation. In view of the above, the order dated 31/3/2010 passed by this Court is made absolute.