TEJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.71, dated 13.9.2012, under Sections 498-A, 406 IPC, registered at Police Station Sandaur, District Sangrur.

(2.) I have heard learned counsel for the parties and have gone through the whole record carefully.

(3.) IT has been stated by learned counsel for the petitioner that pursuant to the said order, the petitioner has already joined the investigation. Further contends that dispute has also since been settled due to intervention of Mediation and Conciliation Centre of this Court. He has also handed over draft bearing No.466484 of Rs.5,00000/- dated 5.4.2013 in the name of respondent no.2-Balwinder Kaur, pursuant to the said compromise.