PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No. 384 dated 10.12.2000 under Sections 306/120-B IPC, P.S. Sadar Ludhiana, District Ludhiana.

(2.) Learned counsel for the petitioner contends that the petitioner had gone to Greece. On coming back, the petitioner filed a petition under Section 482 Cr.P.C. for quashing of the FIR and subsequent proceedings in view of the fact that the parties had entered into a compromise. The case was disposed of while dealing with Crl. Misc. No. 38993 of 2007 vide order dated 31.03.2009. Learned counsel contends that in view of the fact that even the complainant, who is from the family of the victim, has no grievance and the case is not going to reach its' logical ends of conviction, no purpose shall be served by further custody of the petitioner.

(3.) Learned counsel for the respondent-State does not dispute the factum of compromise. The application, however, has been opposed while contending that the petitioner had been a proclaimed offender for a long period.