- (1.) The petitioners, by way of instant petition under Section 439 Cr.P.C., seek bail pending trial in the case arising out of FIR No.63 dated 21.03.2012, under Sections 364, 342, 427, 506, 34 IPC and Sections 3 and 4 of Prevention of Damage to Public Property Act, 1984, registered at Police Station Nakodar, District Jalandhar. Notice of motion was issued.
(2.) Learned counsel for the petitioners relies upon Annexure P-2, to contend that the parties have arrived at an out of Court settlement by way of compromise. He further submits that based on the compromise, they have already filed a petition under Section 482 Cr.P.C., seeking quashing of the FIR vide Annexure P-3,
(3.) wherein, notice of motion was issued by this Court. Learned counsel for the petitioners submits that in this view of the matter, the instant petition deserves to be accepted because the petitioners are inside the jail for the last about six months and no useful purpose would be served by keeping them in jail, any further.;