GURMIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioner, Gurmit Kaur, who has been booked for having committed the offences punishable under Sections 317 and 420, IPC, in a case arising out of FIR No. 156, dated 17.12.2012, registered at Police Station, Sarhali, District Tarn Taran. Learned counsel contends that after registration of the case, the better sense has prevailed and the petitioner has sorted out her dispute with Balwinder Kaur (complainant) and effected a compromise dated 08.04.2013 (Annexure P -1); that the disputed amount was returned to the complainant; and that in consonance with the order dated 30.04.2013 passed by this Court, the petitioner has joined the investigation.

(2.) LEARNED counsel for the State, on instructions from ASI Sarabjit Singh, Police Station, Sarhali, District Tarn Taran, admits the factum of compromise effected between the parties. He also concedes that the petitioner has joined the investigation and is no more required by the Investigating Agency for any other purpose in this case.

(3.) HEARD .