SURINDER KUMAR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No. 60 dated 28.7.2012 under Section 406, 498 -A, 34 of the Indian Penal Code, registered at Police Station Women Cell, Ludhiana. While issuing notice of motion, following order was passed by this court on 17.8.2012

(2.) THE matter was ordered to be listed before Mediation and Conciliation Centre. Parties have amicably settled their dispute before the Mediation and Conciliation Centre.

(3.) ACCORDINGLY , the interim bail granted by this Court to the petitioners vide order dated 17.8.2012 is made absolute. Petition stands disposed of accordingly.