JASVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 63 dated 30.05.2019, registered under Sections 406 and 420 of the IPC at Police Station Kartarpur, District Jalandhar (Rural).

(2.) On 01.07.2019, noticing the fact that petitioner was willing to settle the matter with the complainant and to pay back the amount received, he was granted interim anticipatory bail and on 24.09.2019, the matter was referred to Mediation and Conciliation Centre of this Court.

(3.) Learned counsel for the parties are ad idem that the matter stands settled amicably before the Mediation and Conciliation Centre of this Court on 18.12.2019 and a written settlement/agreement has been arrived at between the parties. Clause 7 of the said settlement/agreement reads as under: