GURPREM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition for regular bail filed under Section 439 Cr.P.C. on behalf of the petitioner, in FIR No.26 dated 21.03.2020, under Sections 363/366/376/120-B of the IPC & Sections 5/6/18 of the POCSO Act (Sections 3/4 of the POCSO Act were deleted & Sections 5/6/18 were added vide DDR No.15 dated 14.05.2020), registered at Police Station Baja Khana, District Faridkot.

(2.) Power of Attorney of Mr. Lalit Chander Sharma, Advocate, on behalf of respondents No.2 and 3, has already been received. He submits that the matter has been amicably compromised between the parties and he, therefore, does not oppose the bail prayer of the petitioner, at this stage.

(3.) From the Custody Certificate of the petitioner, sent up by Ld. State Counsel, through e-mail, it transpires that till today, he has undergone imprisonment to the tune of seven months and six days.