AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Section 439 Cr.P.C., 1973 for grant of regular bail to the petitioner in case FIR No. 100 dated 24.05.2017, under Section 306/34 of Indian Penal Code, registered at Police Station Division 4, Ludhiana, District Ludhiana.

(2.) Learned counsel for the petitioner contends that the petitioner herein was taken into custody in the aforesaid FIR on 25.05.2017. It is argued that though challan has been presented, charges are yet to be framed on account of the fact that FSL report is still awaited, therefore, the petitioner is entitled to be enlarged on bail.

(3.) Learned counsel appearing on behalf of the complainant submits that the matter has been compromised between the parties and he would have no objection in case, regular bail is granted to the petitioner.