INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.103 dated 31.05.2010 registered under Sections 307 & 34 IPC and Sections 25, 54 & 59 of the Arms Act at Police Station Salem Tabri, District Ludhiana.

(2.) Learned counsel for the petitioner has argued that apart from the merits the fact is that the matter has been compromised. The complainant is present in Court and has been identified by the investigating officer ASI Ashwani Kumar. The complainant has accepted the fact that the matter has been compromised. Even otherwise the petitioner has now been in custody since June, 2010.

(3.) In the circumstances, without going into the merit of the case, I deem it appropriate to release the petitioner on regular bail to the satisfaction of the trial Court/Duty Magistrate.