CHANDRAWATI Vs. STATE OF H.P.

JUDGEMENT

(1.) Both the above mentioned applications are disposed of by the common order, as, both these applications have been filed in case FIR No. 48, dtd. 5/6/2023, under Ss. 498A, 313 read with Sec. 34 of the Indian Penal Code, registered with Police Station, Janjehli, District Mandi, H.P.

(2.) The applicants have filed these applications, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), for releasing them on bail, during the pendency of trial, in case FIR, as mentioned above.

(3.) The applicants, although, have not approached the Court of learned Sessions Judge, however, learned counsel appearing for the applicants has submitted that the matter has been compromised between the parties and in pursuance of the said compromise, petition under Sec. 482 Cr.P.C has been filed on behalf of the complainant.