LAWS(P&H)-2011-4-384

SEWA SINGH Vs. STATE OF PUNJAB

Decided On April 18, 2011
SEWA SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The Petitioner Sewa Singh seeks regular bail in a case registered against him on 25.12.2010 for the offences under Sections 420, 406, 467, 468 and 471 IPC at Police Station Tripri, District Patiala.

(3.) The FIR (Annexure P-1) has been registered on the complaint of Yadwinder Singh. The dispute, it is submitted, is between the complainant and his wife's sister namely Sukhchain Kaur. The Petitioner Sewa Singh is the husband of Sukhchain Kaur. It is submitted that the dispute has been amicably settled and a compromise dated 20.01.2011 (Annexure P-2) has been reached at between Sukhchain Kaur and the complainant-Yadwinder Singh as also Balbir Kaur, the other sister of Sukhchain Kaur.