SITAL SINGH & OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to Sital Singh, Sohan Lal alias Tota, Balwinder Kumar alias Mithu, Lakhwinder Singh and Gurdeep Singh alias Katt, who were booked for having committed the offences punishable under Sections 148, 307, 323, 324, 341, 382 read with Section 149 of the Indian Penal Code.

(2.) Learned counsel for the petitioners contends that during the course of trial the petitioners could not appear on one date only i.e. 7.8.2012 before the learned trial Court and as such the non-bailable warrants were issued for securing the presence of the petitioners. The learned counsel for the petitioners further contends that the petitioners were going to attend the proceedings of the case pending before the learned trial Court, by way of a car which went out of order and as such they could not reach in time and as such the non-bailable warrants were issued after marking their absence. He further submits that during the pendency of the present petition the petitioners have sorted out their controversy with the only injured Gurbax Singh, who is today present in the Court.

(3.) Mr. Raminderjit Singh, Learned counsel appearing for the complainant has admitted the factum of compromise effected between the petitioner and the only injured Gurbax Singh. He has also not controverted the factual aspects raised by the learned counsel for the petitioners.