NISHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer is for grant of anticipatory bail to the petitioner -Nishan Singh in case FIR No.79 dated 22.6.2015, under Section 420 of the Indian Penal Code, registered at Police Station Dhand, District Kaithal.

(2.) There are allegations that the petitioner -accused and his father had received a sum of Rupees eleven and half lacs for sending the son of the complainant to Canada.

(3.) It is submitted that the parties have arrived at an amicable settlement whereby a sum of Rs.7 Lacs is required to be paid towards full and final settlement of all the claims of the complainant in the aforesaid FIR. The outstanding sum of Rs.2 Lacs is required to be paid by 15.07.2016. A written compromise dated 18.05.2016 stands executed in that regard and a copy of the same has been furnished to the I.O. concerned Learned State Counsel, assisted by SI Shiv Charan, does not dispute the execution of the compromise dated 18.05.2016 between the parties. Faced with the situation, learned State Counsel does not oppose the confirmation of interim bail.