NINDI ALIAS AKASH Vs. STATE OF U.T.

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) This order shall dispose of CRM-M-36127-2020 (Nindi alias Akash vs. State of UT, Chandigarh), CRM-M-36132-2020 (Aman Chauhan vs. State of UT, Chandigarh) and CRM-M-36158-2020 (Rishu alias Rishpal vs. State of UT, Chandigarh) as these three petitions have been preferred under Section 438 Cr.P.C.seeking concession of pre-arrest bail to the petitioner(s) herein in FIR No. 217 dated 25.08.2019, under Sections 341, 323, 147, 148, 149, 506, 307 IPC, registered at Police Station Sector 34, Chandigarh.

(3.) Counsel for the petitioner(s) in these three connected petitions would contend that after registration of the FIR a compromise dated 10.09.2020 (Annexure P-2) has been entered into and in the light of such development the petitioner(s) ought to be granted protection.