RANJODH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON 16.12.2004, this Court has granted pre-arrest bail to the petitioners in case FIR No. 125 dated 26.8.2003 registered under Sections 406/420/120-B IPC at Police Station Mahilpur, Distt. Hoshiarpur. A perusal of order dated 16.12.2004 shows that principal reliance was placed by learned counsel for the petitioners on the compromise dated 5.8.2004 to argue that the dispute pertains to money transaction and an amount of Rs. 1,10,000/- has been paid back to Sushil Kumar who was present in Court.

(2.) LEARNED counsel for the petitioners has pointed out that the petitioners have joined the investigation and have been appearing before the Investigating Officer as and when required as per the directions issued by this Court. It has further been stated that the petitioners have also complied with all the conditions envisaged in Section 438(2) Cr.P.C.