M.M. Singh Bedi, J. - (1.) PETITIONERS seek the concession of pre -arrest bail in a case registered in the year 2008 claiming that though the petitioners had been granted the concession of pre -arrest bail till appearance before the Court on presentation of challan but on account of no notice having been received regarding presentation of challan, petitioners could not appear before the Court concerned.
(2.) HEARD . It appears that the petitioners alongwith two others i.e. Pargat and Harman Singh were booked in the criminal case of assault. On asking of the Court, counsel for the petitioners has submitted that the co -accused of the petitioners are facing trial but charges have not yet been framed.
(3.) IT is not believable that the petitioners, after having obtained orders of pre -arrest bail were not aware of the proceedings after presentation of challan whereas their co -accused have been appearing before the trial Court. Petitioners are ready to appear before the trial Court and face trial. It has also been brought to the notice of the Court that the matter has been compromised. A copy of the compromise dated September 10, 2011 has been placed on record. It has also been informed that a petition for quashing of FIR on the basis of compromise has been filed by the petitioners and their co -accused.;