SANJEEV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner is seeking anticipatory bail in FIR No.62 dtd. 25/7/2019, under Ss. 406, 420 IPC, registered at Police Station City Banga, District SBS Nagar.

(3.) Learned counsel for the petitioner contends that the FIR is outcome of a monetary dispute between the petitioner and the complainant which has been settled through mediation. The report of the Mediator dtd. 3/11/2021 has been taken on record in CRM-M-33555 of 2019 in the petition filed by co-accused Baljeet Rai. The settlement dtd. 3/11/2021 (Annexure 'A') is with regard to both the petitioner and Baljeet Rai.