CHAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition is filed for grant of anticipatory bail in case of FIR No.66 dtd. 15/4/2021, under Ss. 406, 120-B IPC, 1860 and Sec. 13 of the Punjab Travel Professional (Regulation) Act, 2014, registered at Police Station Raman Mandi, Jalandhar, District Jalandhar.

(2.) The petitioner was granted interim bail on 4/6/2021, on his making a statement that he is ready to pay the amount of Rs.60,000.00. During the pendency of the petition, the petitioner took U- turn and interim order was vacated on 12/11/2021.

(3.) Learned counsel for the petitioner submits that the matter has now been compromised and amount paid.