KARAM DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners pray for grant of pre-arrest bail in a criminal case arising from FIR No.42 dtd. 18/5/2022 registered under Sec. 294, 323, 452, 148, 149 IPC at Police Station Bhadson, District Patiala.

(2.) As per the case of the prosecution, the petitioners alongwith certain other persons, armed with deadly weapons, entered the shop of the first informant and started beating his brother Deepak. In the aforesaid scuffle, the first informant's mobile phone was also lost. The dispute is with regard to the stolen spare parts of combine harvester.

(3.) Learned counsel representing the petitioners submits that parties have entered into a settlement outside the court.