TARA CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners apprehending their arrest in a non-bailable offence in criminal complaint dated 15.3.2005 under Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, pending in the Court of JMIC, Kaithal, have filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail. I have heard the counsel for the parties and gone through the contents of the FIR.

(2.) THIS order be read in continuation of the earlier order dated August 11, 2006 passed by this Court. Counsel for the petitioners contends that in terms of the aforesaid interim order, the petitioners had appeared before the trial Court and furnished their regular bail bonds which have been accepted and attested. Counsel for the respondent-State on instructions from SI Gais Ram submits that the parties have compromised the matter. In view of the above and for the reasons stated in the interim order dated August 11, 2006, the same is made absolute on the same terms and conditions. Disposed of accordingly.