SAHIL YADAV Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.0172 dtd. 25/10/2023, registered for the offences punishable under Ss. 379-A, 34 and 411 of IPC at Police Station Sector 17, Chandigarh, District Chandigarh.

(2.) Counsel for the petitioner submits that the parties have already compromised the matter and had before this Court in CRM-M-4916-2024 seeking quashing of FIR. Taking cognizance of the compromise, notice of motion has been issued and the parties have been ordered to appear before the concerned Court on 8/2/2024.

(3.) State counsel is not in a position to dispute the aforesaid fact.